STATE OF CHHATTISGARH Vs. MURLIDHAR AGRAWAL

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 5th May, 2003, passed by the First Additional Sessions Judge, Raigarh in Sessions Trial No. 73/2001, acquitting the accused/respondents of the charges under Sections 304-B and in the alternate under Section 302 of the Indian Penal Code.

(2.) BRIEF facts of the case, as per the prosecution story, are that deceased Nisha Agarwal was married to the son of the accused/respondents, namely Manoj Kumar, on 23rd April, 2000. According to the list given by the parents of the boy the parents of the girl had given articles worth Rs. 1,00,000.00 approximately and had expended about Rs. 2,00,000.00 in solemnization of the marriage. After marriage deceased Nisha had been living in her matrimonial house at Raigarh, however, due to death of uncle of her father, she went to her parental house and thereafter, after three - four days, she returned to ner

(3.) ON the information given by the accused/respondent No.l to the police station - Kotwali Raigarh the merg intimation (Ex.P/12) was recorded, the panchnama of the dead body was prepared and it was sent to the district hospital, Raigarh for autopsy, where the autopsy was conducted by Dr. Lokesh Shadangi (P.W.4) and Dr. D. K. Toppo (P.W.14). After the autopsy some articles like burnt pieces of clothing, two slice made of the pieces of liver, kidney, heart and intestine were kept in sealed packet and were sent for forensic examination.