ARUN KUMAR TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 30-4-2001 passed by the Additional Sessions Judge, Balod, CG, in Session Trial No. 134 of 1998 wherein the said Court has convicted the appellants for the commission of offence under Section 498-A of IPC and sentenced them to undergo RI for one year and to pay fine of Rs. 1000/- to each appellant with default stipulations.

(2.) During pendency of the appeal, appellant No.3 namely Smt. Gulab Munni Devi died and her appeal is finally abated. This appeal is heard in relation to appellants No. 1 and 2.

(3.) As per version of prosecution, deceased Neelam Tiwari was married to Rajesh Tiwari five years ago prior to the date of incident. Appellant No.1 Arun Kumar Tiwari is elder brother of Rajesh Tiwari and appellant No.2 Kanak Tiwari is his wife. Deceased appellant No.3 Gulab Munni Devi was mother-in-law of the deceased. It is alleged that demand of motor-cycle was made from the deceased and the appellants harassed her due to non-fulfilment of demand and death of deceased Neelam Tiwari was caused due to burn injuries. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced the appellants as aforementioned.