NARENDER KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 14th September, 2002 passed by the Additional Sessions Judge, Mungeli, Sessions Division Bilaspur (CG) in ST No.411/2001, whereby and whereunder the learned trial Judge after holding the appellants guilty for commission of offence under Section 498-A of the Indian Penal Code convicted and sentenced them to undergo R.I. for 1 year and to pay fine of Rs.2000/-, in default of payment of fine to undergo R.I. for 3 months.

(2.) The conviction is impugned on the ground that without there being any iota of evidence, the Court below has convicted and sentenced the appellants as aforementioned and thereby committed illegality.

(3.) In the present case, name of the deceased is Rukhmani Bai who was wife of appellant No.1 and daughter-in-law of appellant No.2. It is alleged that after 2 years of the marriage, the deceased was being harassed physically and mentally by the appellants and that is why she has committed suicide on 1.3.2001. Father of the deceased lodged a written report and matter was investigated by the police and after completion of investigation charge sheet was filed. The appellants did not plead guilty, therefore, trial was conducted and after completion of the trial, the trial Court has convicted and sentenced the appellants as above.