PRAMOD KUMAR VAISHNAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 21-11-2003 passed by 2nd Additional Sessions Judge, Raigarh (CG) in Session Trial No. 229 of 2000 wherein the said Court has convicted the appellants for commission of offence under Section 498-A of IPC and sentenced them to undergo RI for three years and to pay fine of Rs.1000/- each with default stipulations.

(2.) In the present case, name of the victim is Sheela who married with the appellant No.1 Pramod Kumar Vaishnav since 11 - 12 years ago ( in the month of May 1989 ) from the date of incident. Appellant No.2 Bharatdas is father-pin-law of said Sheela. It is alleged that the appellants committed cruelty against the victim that is why she committed suicide. The trial court after evaluating the evidence recorded finding that abetment on the part of the appellants for committing suicide is not established but cruelty on their part is established that is why the trial Court convicted and sentenced the appellants as mentioned above.

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