RAJ DEWANGAN @ RAJU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been preferred against judgment dated 21.4.2011 passed by First Additional Sessions Judge, Bilaspur (CG) in Session Trial No.189/2010 wherein the said Court convicted the appellants for commission of offence under Section 304B of the Indian Penal Code, 1860 and sentenced to undergo rigorous imprisonment for 07 years.

(2.) In the present case, name of the deceased is Smt. Santoshi Bai. As per the version of the prosecution, marriage of Santoshi Bai was solemnized with appellant No.1 Raj Dewangan @ Raju on 23.01.2002. After marriage, she was residing with the appellants at Telipara, Bilaspur. It is alleged that after the marriage, the deceased being subjected to cruelty by the appellants in connection with demand of dowry. On 19.7.2010 the deceased sustained burn injuries and she died on 20.7.2010. Father of the deceased namely Janak Ram (PW-7) lodged FIR on 19.7.2010. The matter was investigated and the appellants were charge sheeted and convicted as mentioned above.

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