RAJBHAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against judgment dated 15th April,2011 passed by the Additional Sessions Judge Mungeli (C.G.) in Sessions Trial No.42/2010 wherein the said Court convicted the appellant for commission of offence punishable under Section 306 of the Indian Penal Code, 1860 and sentenced him to undergo R.I. for 7 years and fine of Rs. 2000/- respectively with default stipulations.

(2.) In the present case, name of the deceased is Lalita Sahu. Marriage between deceased and appellant took-place on 29th June, 2009. The matrimonial house of the deceased was Daupara Mungeli and her parental house was Chantidih, Bilaspur. After marriage, deceased came to her parental house and informed her parents that appellant harassed her after consumption of liquor and demanded motor-cycle. The matter was reported and charge-sheeted and convicted the appellant as mentioned above.

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