CHANDRASEKHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against judgment dated 23.07.2009 passed by Additional Sessions Judge, Bemetara, District- Durg (C.G.) in Session Trial No. 05/2009, wherein the said court convicted the appellant for commission of offence under Section 304B of IPC, 1860 and sentenced to undergo R.I. for 7 years.

(2.) In the present case, name of the deceased is Niramla Bai, who married with the appellant. The marriage was solemnized two years before the date of incident. On 02.11.2008, the deceased died due to burn injuries other than in normal circumstances. It is alleged that the appellant used to harass the deceased in the name of dowry and being fed up with cruelty meted to her by the appellant, she committed suicide by pouring kerosene and set her ablaze. The matter was reported, the appellant was charge-sheeted and after completion of trial, the trial court convicted as mentioned above.

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