AJAY KOUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and order dated 8.4.2008 passed by Additional Sessions Judge, Bilaspur, in Sessions Trial No. 13/2008 holding the accused/appellants guilty under Section 304 (B) IPC and sentencing each of them to undergo rigorous imprisonment for seven years.

(2.) FACTS of the case in brief are that marriage of deceased Lata was solemnized with accused/appellant No.1 herein about 8-9 months prior to the date of incident i.e. 16.2.2007. Accused/appellant No.2 is the mother-in-law of the deceased. On 16.2.2007 the deceased burnt herself by pouring kerosene oil on her body and she died on the same day. Merg intimation Ex. P-3 was given by Vidyanand Koushik (PW-8) and after merg enquiry FIR Ex. P-4 was registered on 15.10.2007 under section 304 (B) IPC. After completion of investigation challan was filed by the police on 28.12.2007 for the said offence.

(3.) AFTER hearing the parties, the trial Court convicted and sentenced the accused/appellants as mentioned in paragraph No.1 of this judgment. Hence, this appeal.