RAMJI PATEL Vs. STATE OF C.G.

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dtd. 15/6/2005 passed by the learned 2 nd Additional Session Judge, Baloda Bazar in ST No.298/2004, whereby the appellants have been convicted under Sec. 304-B of IPC and sentenced to undergo RI for 7 years.

(2.) The prosecution case, in brief, is that the deceased Shakuntala was married to appellant no.5 Surendra Kumar Patel in the year 2001 at Village Sothi. It was alleged that the in-laws of the deceased i.e. the appellants treated her with cruelty for pressing their demand for dowry, as a result of which deceased Shakuntala Bai Patel committed suicide. The incident was reported to the police station concerned, upon which a case was registered against the appellants and after completion of investigation, the charge sheet was filed before the Magistrate concerned.

(3.) The prosecution examined 15 witnesses in its support, whereas the defence examined two defence witnesses. The learned Trial Court after appreciation of oral and documentary evidence available on record convicted and sentenced the appellants, as mentioned in para 1 of the judgment.