JITENDRA KUMAR DURGE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 08.02.2008 passed by Additional Sessions Judge, North Bastar (Kanker), in Sessions Trial No. 46/2007 holding the accused/appellants guilty under Section 304-B IPC and sentencing him to undergo rigorous imprisonment for seven years.

(2.) Facts of the case in brief are that marriage of deceased namely Prakruti Bala @ Priti @ Choti was solemnized with accused/appellant No. 1-Jitendra Kumar Durge on 06.06.2006 at Bhilai and on 09.11.2006she committed suicide in her matrimonial house by hanging herself. Merg intimation Ex.P-10 was given by accused/appellant No.1 on that day itself and after merg enquiry F.I.R. Ex.P-13 was registered on 10.11.2006 against all the accused/appellants under Section 304-B/34 IPC.

(3.) So as to hold the accused/appellants guilty, prosecution has examined 08 witnesses. Statements of the accused/appellants were also recorded under section 313 of the Code of Criminal Procedure in which they denied the charges levelled against them and pleaded their innocence and false implication in the case. This apart, one Smt Vimla Sharma (DW-1) has also been examined by the defence in support of its case.