AJAY KUMAR KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374(2) of the Code of Criminal Procedure, 1973 against judgment dated 28.06.2012 passed by Sessions Judge, Janjgir-Champa (C.G.) in Session Trial No. 01/2012, wherein the said court convicted the appellant for commission of offence under Sections 304B , 306 & 498A of IPC, 1860 and sentenced to undergo R.I. for 7 years, R.I. for 4 years and fine of Rs. 500/- and R.I. for 1 year and fine of Rs. 500/- respectively with further default stipulations for cruelty against his wife namely Terasbai causing her dowry death.

(2.) In the present case, name of the deceased is Terasbai, who married with the appellant on 08.05.2011 and died on 30.10.2011 other than in normal circumstances due to consumption of poisonous substance within seven years of marriage.

(3.) As per version of the prosecution, after the marriage, the deceased was residing with the appellant and he started demanded motor cycle & fridge and on non-fulfillment of the demand, assaulted the deceased repeatedly that is why she committed suicide and died other than in normal circumstances. The matter was reported, the appellant was charge-sheeted and after completion of trial, the trial court convicted as mentioned above.