CHANDURAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Aggrieved by the impugned Judgment dtd. 6/6/2000 passed by the Additional Session Judge, Balod District Durg in Session Trial No. 290/99, the Appeal has been filed.

(2.) Vide the impugned Judgment, the Appellants stand convicted for the offence punishable under Sec. 120-B & 306 of IPC and sentenced to undergo R.I. for seven years.

(3.) According to the Counsel for the Appellant, the two Appellants herein are husband and wife. The deceased in the instant case, upon whose death, the case has been made out, is Devki Bai, wife of another accused Sagar Ram. In all there were three accused put to trial in respect of the death of Devki Bai who died of consuming poison on 30/3/1999. The three accused persons were convicted vide the Judgment dtd. 6/6/2000. The two Appellants herein filed the instant appeal challenging the Judgment of conviction. The third accused Sagar Ram, husband of the deceased, filed a separate Appeal i.e. CRA No. 1605/2000. Pending the Appeal before this High Court, the Appellant- Sagar Ram in Criminal Appeal No. 1605/2000, died and the Appeal stood dismissed as having abated leaving the present two Appellants.