- (1.) Appellant has filed the appeal challenging his conviction and sentence ordered by the Trial Court under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as ' IPC ') vide judgment/order dated 25.10.2016.
(2.) Prosecution story, in brief, is that complainant Dungaram lodged a report at Police Station Sanganer stating therein that Arti @ Padma, daughter of the complainant, had got married to the appellant on 12.06.2011. Thereafter, Arti started residing in her matrimonial home. No child was born to them out of the wedlock. Arti had qualified second year and was preparing for third year as a private candidate. Arti had come to her parental house about 18-20 days prior to the incident. On 27.10.2013, appellant had come to take his wife with him and had taken his wife with him at about 1.00 P.M. on 28.10.2013. Complainant had left for his office at 11.15 A.M. At about 2.30 P.M., complainant was informed by Ramkaran, elder brother of the appellant, that Arti had been murdered near Cheelgadi Restaurant. On hearing this, complainant became unconscious. After regaining consciousness, complainant along with 2-3 other persons reached the spot and found that his daughter was lying dead in a pool of blood at the spot and had suffered an injury on her neck. Complainant prayed that action be taken.
(3.) On the basis of the report lodged by the complainant, formal FIR No. 1092 dated 28.10.2013 was registered at Police Station Sanganer under Section 302 IPC.;