ANIRUDDHA SINGH,J. - (1.) Heard Sri Sunil Kumar Singh, learned counsel for revisionist and Sri Santosh Kumar Mishra, learned AGA. Perused the record.
(2.) This criminal revision has been preferred by Anil Kumar against the impugned order dated 29.11.2019 passed by learned Additional Sessions Judge/F.T.C.-II, Court No. 2, Sultanpur in S.T. No. 150 of 2012 arising out of Case Crime No./F.I.R. No. 531 of 2011 (State of U.P. Vs. Anil Kumar), under Sections 498-A, 304-B IPC and Section Dowry Prohibition Act, Police Station Bazar Khala Shukla, District C.S. Nagar/Amethi whereby application under Section 311 Cr.P.C. was rejected.
(3.) In a nutshell, facts of the case are that F.I.R. was lodged on 19.9.2011 against four accused persons namely Anil Kumar (husband), Ram Jas, Dileep Kumar and mother-in-law (wife of Ram Jas) alleging that the marriage of deceased Raj Kumari (daughter of complainant) was solemnized with Anil Kumar 14 months back, they demanded additional dowry from the deceased for which the deceased was being tortured by them and on 17.9.2011 they killed her by administering poison. After investigation, charge sheet was submitted for the offence under Sections 498-A, 304-B IPC and Section Dowry Prohibition Act. Danbahadur (father of deceased) was examined and cross-examined as P.W.1 by prosecution. Later on, application for cross-examination of P.W.1 was moved under Section 311 Cr.P.C which was rejected. Hence this revision.;