JUGAM ALIAS JUGAL RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 25/8/2005 delivered by IInd Additional Sessions Judge, Baloda Bazar in Sessions Case No.95/2005 whereby the appellants were convicted under Section-306 read with Section-34 of IPC and were sentenced to undergo rigorous imprisonment for 7 years and fine of Rs.500/- each and in default of payment of fine to undergo additional rigorous imprisonment for 6 months.

(2.) It is not disputed that the appellant No.3 Smt. Ram Bai is the mother and the appellant No.2 Smt. Heera Bai is the sister-in-law of the appellant No.1.

(3.) Briefly stated the prosecution story is that Rambati Bai was in love with the appellant No.l Jugam. Although, she was married to one Bhuwan of Village-Parsada, she left him two days after the marriage and returned to her maternal home. After some time, she started living with the appellant No.l Jugam as his mistress and gave birth to a daughter. Since, the appellant Jugam had kept Rambati without marrying her, the appellant No.2 & 3 used to harass and instigate her to leave the house. On 31-12-2004, a quarrel ensued between Rambati and the appellant No. 2 and 3 upon brooming of the Courtyard. Fed up, Rambati went along with her 4 year old daughter near the Dawanbod Railway Crossing and committed suicide by jumping with her daughter in front of the running train.