JITENDRA GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dtd. 8/8/2019 passed by the learned 3rd Additional Session Judge, Raipur (C.G.) in ST No.216/2018, whereby the appellant has been convicted under Ss. 302 and 498-A of IPC and sentenced to undergo life imprisonment with fine of Rs.2000.00 and RI for 3 years with fine of Rs.500.00, respectively, with default stipulations.

(2.) The prosecution case, in brief, is that on 13/2/2018 at about 11 am, the deceased Ritu Gupta consumed poison due to harassment and cruelty by the appellant and his family members for demand of dowry. She was hospitalized but died on the next day on 14/2/2018. She died within 7 years of her marriage with the appellant. After investigation police registered case against the accused and he was arrested and charge sheet was filed before the Magistrate concerned. On the basis of the evidence adduced by the prosecution and material available on record, learned trial court convicted the accused/appellant, as mentioned in para 1 of the judgment.

(3.) Learned counsel for the appellant submits that the judgment passed by the learned Trial Court is contrary to law and material available on record. There are material omissions and contradictions in the statements of the prosecution witnesses.