SONSAI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 26.2.2010, passed by Sessions Judge, Mahasamund (CG) in Sessions Trial No.63/2009, wherein the said Court has convicted all the 4 appellants for commission of offence under Sections 304-B and 498-A of the Indian Penal Code, 1860 (for Short the IPC) and sentenced them to undergo rigorous imprisonment for seven years and to pay fine of Rs.2000/-; rigorous imprisonment for one year and to pay fine of Rs.500/- respectively with default stipulations.

(2.) In the present case, name of the deceased is Smt. Shakuntala Sahu, who was married to appellant Sonsai in the year 2007. She died of burn injuries on 25.4.2008 at about 7.00 pm at her matrimonial house. It is alleged that the deceased was subjected to harassment and cruelty on non-fulfillment of demand of dowry of motorcycle, fridge and ornaments. As the death of the prosecutrix was other than normal circumstances, the matter was reported and investigated. After completion of trial, the court has convicted and sentenced the appellants as aforementioned.

(3.) To substantiate the charges, the prosecution has examined as many as 10 witnesses.