CHENURAM Vs. STATE OF MADHAYA PRADESH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 23.1.1999 passed by the Additional Sessions Judge, Baloda Bazar, in Sessions Trial No. 105/1992 convicting the accused/appellants for the offences punishable under Sections 498-A and 306/34 of the Indian Penal Code and sentencing each of them to undergo rigorous imprisonment for ten years and pay fine of Rs. 5000, in default of payment of fine to further undergo rigorous imprisonment for one year Under Section 306/34 IPC.

(2.) Case of the prosecution in brief is that on the basis of merg intimation dated 10.10.1991 (Ex. P- 12), FIR (Ex. P-13) was registered against the accused/appellants for the offences under Sections 498 and 406 IPC. It is alleged that marriage of the deceased namely Chandrika Bai with accused/appellant Loknath was solemnized one year prior to the date of incident and she died after receiving burn injuries. It is alleged that the accused/appellants used to torture the deceased and being fed up by the same she was impelled to take such a drastic step of committing suicide.

(3.) So as to hold the accused/appellants guilty, prosecution has examined 26 witnesses in support of its case. Statements of the accused/appellants were also recorded under Section 313 of the Code of Criminal Procedure in which they denied the charges levelled against them and pleaded their innocence and false implication in the case.