KAVIRAM SAHU @ KAVI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment dated 22.4.2014 passed by the Additional Sessions Judge, Bhatapara, District Baloda Bazar in Sessions Trial No.5 of 2012, whereby the Appellant has been convicted and sentenced as under:

(2.) Prosecution case, in brief, is that the Appellant is husband of deceased Kheminbai. Their marriage was solemnised 11/2 years before the incident. On 10.10.2011, deceased Kheminbai died due to burn. Morgue (Ex.P1) was lodged by Ibrahim Khan (PW1). Inquest (Ex.P4) was conducted. Post mortem examination over the dead body of the deceased was conducted by Dr. A.K. Gupta (PW8). Post mortem report is Ex.P5. On the basis of morgue inquiry, First Information Report (Ex.P11) was registered. Statements of witnesses were recorded under Section 161 of the Code of Criminal Procedure. It was found that after the marriage the Appellant was harassing the deceased for demand of a motorcycle. Few days before the incident, motorcycle of the Appellant had got damaged due to an accident. He had pressurised the deceased for bringing a sum of Rs.50,000/- from her parents or give her jewellery. On this issue, a quarrel had taken place between the Appellant and the deceased and thereafter she committed suicide by setting her on fire. On completion of the investigation, a charge-sheet was filed against the Appellant. Charge was framed against him.

(3.) In support of its case, the prosecution examined as many as 14 witnesses. In examination under Section 313 of the Code of Criminal Procedure, the Appellant denied the guilt and pleaded innocence. No witness has been examined in defence.