SURENDRA KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 8th of March, 1996 passed in Sessions Trial No. 38/1994 by the VIIth Additional Sessions Judge Bilaspur. By the impugned judgment, the appellant has been convicted u/s. 304B IPC and sentenced to undergo imprisonment for life. The facts, briefly stated, are as under:--

(2.) Mr. Surendra Singh, learned Senior Advocate appearing on behalf of the appellant argued that there was no evidence of demand of dowry soon before death; there was no evidence of treating the deceased with cruelty; there was absolutely no evidence to show that either the deceased was treated with cruelty by the appellant or there was any demand by the appellant in preceding 1 year, therefore, the evidence led by the prosecution clearly fails the proximity test and the conviction cannot be sustained.

(3.) On the other hand, Mr. Kishore Bhaduri, learned Additional Advocate General, appearing on behalf of the State, opposed these arguments and supported the judgment passed by the Sessions Court.