FAGANI BAI YADAV W/O SHANKAR YADAV Vs. STATE OF CHHATTISGARH THROUGH POLICE STATION TUMGAON, DISTT MAHASAMUND (CG)

JUDGEMENT

(1.) In this Criminal Appeal, challenge is levied to the judgment of conviction and order of sentence dated 15-10-2009 passed by the Sessions Judge, Mahasamund in Sessions Trial No. 44/2009, whereby and whereunder the appellant along with co-accused Shankar Yadav has been convicted for the offence punishable under Section 304(B) read with Section 34 of the IPC and sentenced to undergo RI for 8 years and to pay fine of Rs. 3,000/-; in default of payment of fine amount, to further undergo 6 months RI.

(2.) In brief, the appellant is mother-in-law of the deceased Smt. Santoshi Bai and co-accused Shankar Yadav is father-in-law of the deceased. The deceased was married with Kesharichand Yadav three years prior to the date of her death. One year after the marriage, the accused persons started harassing the deceased on account of bringing insufficient dowry. On 25-5- 2009, the deceased committed suicide in their residence at village Achharidih. On the report of the father of deceased Mannulal Yadav given in writing, merg inquiry was conducted. After completion of the investigation, charge sheet was filed against the accused persons. The trial Court framed charges against the accused persons under Section 304-B read with Section 34 of the IPC. The appellant abjured the charge and faced trial. Prosecution examined as many as 9 witnesses and the accused persons examined one defence witness in their defence.

(3.) On completion of the trial, the trial Court convicted and sentenced the accused persons as aforesaid. Being aggrieved the appellant has preferred this appeal.