MANBOTH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated passed by the Additional Sessions Judge, Baloda (CG) in Sessions Trial No. 254 of 2000 wherein the said Court has convicted the appellants for commission of offence under Section 306 of IPC, 1860 and sentenced them to undergo rigorous imprisonment for three years and to pay fine of Rs.1000/- each with default stipulations.

(2.) In the name of the deceased is Tileswari Bai. The marriage between the appellant No.3 Deendayal and said Tileswari Bai took place a year ago from the date of incident. It is alleged that after marriage all the appellants harassed her by taunting that she does not know any work, she is unable to cook food and they assaulted the victim and abused her that is why she consumed poisonous substance on 19-4-2000 and died during treatment. The matter was reported and investigated. After completion of trial, appellants were charge-sheeted and convicted as mentioned above.

(3.) Learned counsel for the appellants would submit as under: