BHUVNESHWAR KUMHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Both the appeals arise out of a common judgment, therefore, they are decided together.

(2.) The instant appeals have been preferred against the judgment dtd. 16/2/2015 passed by the Additional Sessions Judge (FTC), Raigarh in Sessions Trial No.44 of 2010, whereby the Appellants have been convicted and sentenced as under:

(3.) Prosecution case, in brief, is that Appellant Bikambar is husband of Sujata (deceased). Appellants Bhuvneshwar Kumhar and Smt. Champa Bai are father-in-law and mother-in-law of deceased Sujata. Marriage between Bikambar and Sujata was solemnised according to the Hindu customs on 2/4/2009. Allegedly, after few months of their marriage, all the present Appellants started harassing Sujata and treated her with cruelty and demanded Rs.15,000.00 as dowry for purchase of a motorcycle. On 10/12/2009, Sujata committed suicide/killed by the Appellants by consuming/giving poisonous substance. On 12/12/2009, father of Sujata, namely, Harihar Prasad Rana (PW5) made a written complaint (Ex.P7) on the basis of which First Information Report (Ex.P17) was registered. Statements of witnesses were recorded under Sec. 161 of the Code of Criminal Procedure. Charge-sheet was filed. Charges were framed.