YAAD RAM NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is directed against judgment dated 29.4.2009 passed by Sessions Judge, Raipur Distt. Raipur (CG) in Session Trial No.152/2008 wherein the said Court convicted the appellant for commission of offence under Sec. 306 of the Indian Penal Code, 1860 and sentenced him to undergo rigorous imprisonment for five years and to pay fine of 1,000.00 with default stipulation.

(2.) In the present case name of the deceased is Dhaneshwari Bai, who was wife of the appellant. As per the autopsy of the deceased, she died due to burn injuries. From the evidence, it is established that the deceased committed suicide by pouring kerosene on her body and lit the match stick.

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