RAM NIWAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellants have preferred this appeal against the judgment and order dated 6.10.2008 passed by Additional Sessions Judge (FTC) Mungeli, District Bilaspur in Sessions Trial No. 07/2007 convicting the accused/appellants under Section 304 (B) IPC and sentencing each of them to undergo rigorous imprisonment for seven years.

(2.) Case of the prosecution in brief is that deceased Yasomati was the wife of accused/appellant No.1 herein and their marriage was solemnized about ten months prior to the date of incident i.e. 7.3.2007 when she died after suffering 100% burn injuries. Merg intimation Ex. P-13 was given on the same day by some relative of the deceased namely Ayodhya Singh Rathore (PW-13) and after merg inquiry FIR Ex. P-14 was registered against the accused/appellants on 17.3.2007 for the offence under Section 304 (B) read with 34 IPC and after completion of investigation charge sheet was laid on 13.4.2007 for the said offence.

(3.) In support of its case, prosecution has examined as many as 15 witnesses. Statements of the accused/appellants were also recorded under Section 313 of the Code of Criminal Procedure in which they denied the allegations made against them and pleaded their innocence and false implication in the case.