RADHESHYAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 3-12-2009 passed by the Sessions Judge, Mahasamund (CG) in Sessions Trial No. 53 of 2009 wherein the said Court convicted the appellant for the commission of offence under Sections 306 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for eight years and to pay fine of Rs. 5000/- with default stipulations.

(2.) In the present case, deceased namely Subhashini was wife of the appellant who committed suicide by hanging herself in the house of the appellant on 15-6-2009. The matter was reported and investigated. In investigation it is found that deceased committed suicide due to harassment and continuous beating by the appellant. The appellant was charge-sheeted. After completion of the trial Court, the trial court has convicted the appellant as mentioned above.

(3.) Learned counsel for the appellant submits as under: