GHANSHYAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 17.2.2009, passed by Sessions Judge, Raipur(CG) in Sessions Trial No.146/2008, wherein the said Court has convicted appellant for commission of offence under Section 306 of the IPC and sentenced to undergo R.I. for 5 years and fine of Rs.1000/- with default stipulation.

(2.) In the present case, name of the deceased is Smt. Hirondi Bai. As per version of the prosecution, she committed suicide on 30.5.2008 at her home situated at Kali Nagar, Raipur. It is alleged that the appellant who was husband of the deceased has physically and mentally harassed and that is why she committed suicide. The matter was reported and the appellant was charge-sheeted. After completion of trial, the trial Court has convicted and sentenced the appellant as aforementioned.

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