UDHAV LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 9 th November, 2009 passed by Additional Sessions Judge, Sarangarh, District- Raigarh (C.G.), in Sessions Trial No.16/2009 wherein the said Court convicted the appellant for charge under Section 306 of Indian Penal Code, 1860 and sentenced him to undergo R.I. for 5 years with fine Rs. 5000/- respectively with default stipulations.

(2.) In the present case, name of the deceased is Anagatmati who was wife of the appellant. The said Anagatmati committed suicide by hanging on 18 th May, 2009 at about 7 PM at village Gunderi. As per version of prosecution, marriage between appellant and deceased took place since 13 years of the incident. It is alleged that appellant earlier demanded Rs.30,000/- from father of the deceased namely Jaylal(PW-1) which was given to the appellant by the father of deceased and thereafter the appellant purchased a Tractor. After some time again the said appellant demanded Rs. 20,000/- for preparation of Trolley of the said Tractor, but that demand was not full filled that is why the appellant harassed the deceased who committed suicided on his instigation. Matter was reported, investigated, charge-sheeted and convicted the appellant as mentioned above.

(3.) Learned counsel for the appellant submits as under:-