NANDINI MANIKPURI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the appeals are preferred against the same judgment, they are heard analogously and are being disposed of by this common judgment.

(2.) Both the appeals are preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against judgment dated 08.03.2017 passed by Fourth Additional Sessions Judge, Bilaspur (C.G.) in Session Trial No. 133/2016, wherein the said court convicted both the appellants for commission of offence under Section 306 / 34 of IPC, 1860 and sentenced to undergo R.I. for 10 years and fine of Rs. 5000/- each with further default stipulations.

(3.) In the present case, name of the deceased is Archana Nirmalkar. She committed suicide on 30.05.2016 at her residence situated at Yadav Nagar, Tifra, Bilaspur. As per version of the prosecution, the deceased was married with one Jagdish Prasad Nirmalkar and she was blessed with two daughters. Appellant- Nandini Manikpuri was residing in adjoining house of the deceased and appellant- Deepak Sahu was resident of same locality. As per version of the prosecution, appellant- Deepak Sahu committed rape with the help of appellant- Nandini Manikpuri that is why she was under depression and ended her life. The matter was reported, the appellants were charge-sheeted and after completion of trial, the trial court convicted as mentioned above.