STATE OF U.P. Vs. CHANDRIKA PRASAD
LAWS(ALL)-2019-11-314
HIGH COURT OF ALLAHABAD (FROM: LUCKNOW)
Decided on November 25,2019

STATE OF U.P. Appellant
VERSUS
CHANDRIKA PRASAD Respondents




JUDGEMENT

PRITINKER DIWAKER,J. - (1.)Heard on Admission.
(2.)Challenge in the present government appeal is to the judgment and order dated 05.07.2019 passed by the Sessions Judge, Siddharthnagar in Sessions Trial No. 138 of 2015, acquitting all the respondents of the offence under Sections 498A, 304B, 302 of IPC and Section 3/4 of the Dowry Prohibition Act.
(3.)In the present case, name of deceased is Punita wife of respondent no.2. Respondent no.1-Chandrika Prasad is her father-in-law whereas respondent no.3-Nanbachchi is her mother-in-law. Deceased died on 19.5.2015 by drowning in a river in her matrimonial village. On the report lodged by Vinod Kumar (PW-1), brother of the deceased, offence under Sections 498A, 304B of IPC and Section 3/4 of Dowry Prohibition Act was registered against the respondents and while framing the charge, trial judge has framed charge against them under Sections 498A, 304B in alterntaive 302/34 of IPC read with Section 3/4 of Dowry Prohibition Act.


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