RAJESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374(2) of the Code of Criminal Procedure, 1973 against judgment dated 17.04.2009 passed by Additional Sessions Judge, Bemetara, District- Durg (C.G.) in Session Trial No. 09/2009, wherein the said court convicted the appellant for commission of offence under Section 306 of IPC, 1980 and sentenced to undergo R.I. for 5 years and fine of Rs. 100/- with further default stipulations.

(2.) In the present case, name of the deceased is Purnima @ Mongrabai. The appellant married to the deceased and they were living at village- Kewachi after marriage. It is alleged that on 29.12.2008 at about 2:30 a.m., deceased committed suicide by hanging herself. As per the prosecution, the appellant harassed the deceased that is why she committed suicide.

(3.) This appeal is preferred on the following grounds:-