ARJUN KUMAR DHRITLAHER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the impugned judgment dated 22-1-2009 passed by Sessions Judge, Raipur in Sessions Trial No.168/2008 convicting the appellant/accused for the offence punishable under Section 306 of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for 5 years and pay fine of Rs.1,000/-, in default of payment of fine to further undergo rigorous imprisonment for 6 months.

(3.) The prosecution story in nutshell is that on the basis of merg intimation (Ex.P- 1) lodged by Manglu Mahidhar (PW1) F.I.R. (Ex.P-12) was registered on 28-8-2008 against the appellant/accused alleging in it that on 2-8-2008 his wife Nisha Mahidhar committed suicide and thereby the appellant/accused committed the offence under Section 306 IPC.