VIRENDRA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374(2) of the Code of Criminal Procedure, 1973 against judgment dated 14.07.2011 passed by Additional Sessions Judge, Bemetara, District- Durg (C.G.) in Session Trial No. 30/2009, wherein the said court convicted both the appellants for commission of offence under Sections 304B/34 & 498A/34 of IPC, 1860 and sentenced to undergo R.I. for 7 years and fine of Rs. 500/- & R.I. for 1 year and fine of Rs. 200/- respectively each with further default stipulations.

(2.) In the present case, name of the deceased is Bindu Bai @ Babita Dewangan, who married with appellant No. 1- Virendra Kumar on 02.05.2001 at Village-Mutpuri. It is alleged that both the appellants demanded dowry and harassed her due to non-fulfillment of demand that is why she died due to excessive burning. The matter was reported, the appellants were charge-sheeted and after completion of trial, the trial court convicted as mentioned above.

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