RAJESH KUMAR MOHILESHWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 22.11.2000 passed by Second Additional Sessions Judge, Baloda Bazar, Session Division Raipur (CG) in Session Case No.1795 wherein the trial Court convicted the accusedappellants under Sections 306 of the Indian Penal Code and sentenced them to undergo Rigorous imprisonment for seven years and to pay fine of Rs. 2000 each and also convicted them under Section 498A of the Indian Penal Code and sentenced them to undergo Rigorous imprisonment for two years and to pay fine of Rs.1000 each with default stipulations.

(2.) As per the prosecution case, name of the deceased is Parvati Bai who was married with accusedappellant Rajesh. Accusedappellant Gulab Bai is sister of Rajesh and accused appellant Danduram is husband of Gulab Bai. Parvati Bai committed suicide on 14.10.1994 and it is alleged that the accused persons demanded dowry from the deceased, harassed her and assaulted her and some time she was not even provided with food, that is why she committed suicide.

(3.) The matter was reported at Police Station and after completion of investigation, charge sheet was filed before Chief Judicial Magistrate, Baloda Bazar. The case was committed to the Court of Sessions where the accusedappellants did not plead guilty and the trial was conducted. After completion of trial, they were convicted as aforementioned.