- (1.) This application has been filed under Section 378 (3) Cr.P.C. seeking leave to file an appeal against judgment dated 26.5.2011 vide which respondents No.2 and 3 namely, Sahab Dayal and Smt. Darshna Devi were acquitted of the charge framed against them, whereas accused Munish Kumar was convicted for commission of an offences under Section 304-B(2) IPC and vide order dated 27.5.2011 sentenced to undergo imprisonment for life.
(2.) Respondents No.2 and 3 are the father-in-law and mother-inlaw respectively of the deceased namely; Indu.
(3.) It is on record that the marriage between Indu and Munish, son of the above respondents, was solemnised on 31.8.2007. Out of the wedlock, one child was born. It was an allegation against Munish that he, with the help of his parents, murdered his wife namely Indu on the intervening night of 21/22.3.2010.;