YADHO PRASAD Vs. STATE OF M.P.

JUDGEMENT

(1.) The appellant has preferred this appeal assailing the judgment of conviction and order of sentence dated 27.01.1998 passed by the 1st Additional Sessions Judge, Shakti, Distt. Bilaspur in Sessions Trial No.146/98, whereby & whereunder the trial Court after holding the appellant guilty for causing dowry death, convicted him under Sections 304B of the IPC and sentenced him to undergo R.I. for 10 years and to pay fine of Rs.10,000/-, in default of payment of fine to undergo additional R.I. for 2 years.

(2.) Conviction is impugned on the ground that without there being an iota of evidence, the trial Court has convicted and sentenced the appellant as aforementioned and thereby committed illegality.

(3.) As per case of prosecution, the marriage of Munni Bai was solemnised with the appellant on 20-4-1996 and soon thereafter she was treated with cruelty in connection with demand of dowry and she died on 26.11.1997 within 7 years from the date of her marriage. After her death, appellant informed about the incident to complainant Budeshwar Singh (PW-1), father of the deceased, who rushed to the house of appellant and saw her daughter's dead body