DHIRPAL KEWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment dated 2.3.2016 passed by the 9th Additional Sessions Judge, Bilaspur in Sessions Trial No.123 of 2015, whereby the present Appellants have been convicted and sentenced as under:

(2.) Prosecution case, in brief, is that Appellant No.1 is father-in-law, Appellant No.2 is mother-in-law and Appellant No.3 is husband of deceased Rajmati. Marriage between Appellant No.3 and the deceased was solemnised on 7.12.2013. On 15.8.2015, the deceased committed suicide by hanging herself in her matrimonial house. Morgue intimation (Ex.P20) was lodged by her father-in- law/Appellant No.1 on 16.8.2015. On 16.8.2015 itself, inquest proceeding was conducted vide Ex.P2. Post mortem examination over dead body of the deceased was conducted by Dr. N.R. Kanwar (PW9). Post mortem report given by him is Ex.P22. On 4.9.2015, First Information Report (Ex.P12) was lodged by Mohana Kewat (PW2), father of the deceased. Statements of witnesses were recorded under Section 161 of the Code of Criminal Procedure. On completion of the investigation, a charge-sheet was filed. Charges were framed against 4 accused persons.

(3.) In support of its case, the prosecution examined as many as 17 witnesses. In examination under Section 313 of the Code of Criminal Procedure, the accused persons denied the guilt and pleaded innocence. In defence, the accused persons examined 2 witnesses.