RAJO BAI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been directed against the judgment of conviction and order of sentence dated 11.3.2010 passed by Additional Sessions Judge (FTC) Dhamtari, Distt. Dhamtari in Session Case No.24/2009, wherein the said Court convicted all the appellants for commission of offence under Section 306 of the Indian Penal Code, 1860 and sentenced them to undergo Rigorous imprisonment for five years each and to pay fine of Rs. 500/- each with default stipulation.

(2.) As per the prosecution case, deceased Prabha Bai was married to appellant Hem Kumar Sahu about 10 years ago from the date of incident. Hem Kumar Sahu and the deceased are blessed with two children. After one year of the marriage, the appellants used to ill treat the deceased and used to quarrel with her. On 31.3.2009 when nephew of the deceased Yuvraj Kumar Sahu (PW- 2) went to the house of the deceased to give invitation card of his marriage, the appellants committed quarrel and assaulted the deceased. On 01.4.2009, the deceased committed suicide by consuming poison.

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