SURESH KUMAR Vs. STATE OF C.G

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment of conviction and order of sentence dated 22.7.2002 passed in S.T. No. 480/00 whereby the learned II Additional Sessions Judge, FTC, Mungeli, District Bilaspur has convicted Appellants No. 1 & 2 under Sections 498A, 302 & 201 of the I.P.C. and Appellant No. 3 has been convicted under Section 302/34 & 201 of the I.P.C. and sentenced to undergo RI for 3 years, life imprisonment, RI for seven years, respectively and Appellant No. 3 has been sentenced with life imprisonment and RI for 7 years, respectively.

(2.) APPELLANT Suresh Kumar and deceased Uttarabai were married in the year 1998 and Satyendra Kumar was their son. APPELLANT Shantibai is mother of APPELLANT Suresh and APPELLANT Rakesh.

(3.) AFTER completing investigation, charge sheet was filed against the accused/Appellants in the Court of Judicial Magistrate First Class, Mungeli, who in turn committed the case to the Court of Sessions Judge, Bilaspur and the same was received on transfer for trial by the learned Additional Sessions Judge.