PRATAP KUMAR S/O ITWARI DINKAR Vs. STATE OF CHHATTISGARH THROUGH POLICE STATION NAWAGARH, DISTRICT JANJGIR CHAMPA (CG)

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 27-10-2010 passed by the Sessions Judge, Janjgir-Champa (CG) in Session Trial No. 231 of 2009 wherein the said Court has convicted the appellant for the commission of offence under Sections 304-B, 306 and 498-A of IPC and sentenced him to undergo RI for seven years, RI for five years and to pay fine of Rs. 1000/- and RI for one year and to pay fine of Rs.500/- with default stipulations. All the sentence are directed to run concurrently.

(2.) In the present case, name of the deceased is Sukruta Bai who was wife of the appellant. Marriage between the appellant and deceased was solemnized on 20-4-2007. It is alleged that the appellant demanded motorcycle, Fridge and other articles as dowry from the family of the deceased and due to non-fulfilment of demand he harassed the deceased physically and mentally that is why she committed suicide by consuming poisonous substance and her death is other than normal circumstance within seven years of the marriage and again there is cruelty on the part of the appellant. The matter was reported and investigated and after completion of investigation charge sheet was filed, the appellant did not plead guilty and the trial was conducted. After completion of trial, the trial Court convicted and sentenced the appellant as aforementioned.

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