BABOO KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal assails the judgment dtd. 27/4/2015 passed by the High Court of Rajasthan at Jodhpur in S.B. Criminal Appeal No.243/1990 upholding the judgment of conviction and order of sentence dtd. 1/8/1990 passed by the learned Additional Sessions Judge, Nagaur in Sessions Case No.3/1989, whereby the appellant-accused was convicted for offences under Ss. 498A and 304B of the Indian Penal Code, 1860 (for short "IPC") and was sentenced as under:

(2.) Briefly stated, the facts of the case are that the appellant, Baboo Khan, married Khatoon (the deceased) in November 1986. In May 1988, a male child was born to the couple, and a customary ceremony called 'chhoochhak' was performed. On 24/11/1988, the deceased and the child were found dead in a well.

(3.) We have heard learned counsel Ms. Pratiksha Sharma for the appellant and learned standing counsel Ms. Nidhi Jaswal for the respondent-State. We have perused the impugned judgment as well as the judgment of the Sessions Court as well as the depositions which have been read out during the course of the arguments.