CHHOTURAM DENSIL Vs. STATE OF C G

JUDGEMENT

(1.) Appellant-Chhoturam Densil stands convicted Under Section 498A and 304B IPC and sentenced to undergo R.I. for 3 years and fine of Rs. 100/- and R.I. for 7 years and fine of Rs. 200/- with default sentences, respectively, with a further direction to run the sentences concurrently.

(2.) The conviction and sentences have been awarded by the Additional Sessions Judge, Sakti, District Janjgir-Champa (C.G.) in Sessions Trial No. 43/ 2008 on 5th of April 2008.

(3.) While convicting Appellant-Chhoturam (husband of the deceased) as aforementioned, the other co-accused persons namely Kshatri Lal (brother-in-law-Jeth), Mohanlal (father-in-law) and Devantin Bai (mother-in-law) have been acquitted of the charges framed Under Section 304-B, 498-A read with Section 34 of IPC.