LAWS(DLH)-2015-1-374

ANGOORI DEVI Vs. STATE

Decided On January 30, 2015
ANGOORI DEVI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The present appeal arises out of the judgment dated 10.09.2012 and order on sentence dated 25.09.2012 by which the present appellant who is mother-in-law of the deceased, has been sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs.25,000/-, in default of payment of fine, the appellant had been directed to undergo simple imprisonment for two months for the offence punishable under Section 498-A Indian Penal Code.

(2.) Before the rival submissions of the parties can be considered, the case of the prosecution as set out by the trial court is as under:

(3.) In order to prove its case, the prosecution has examined as many as 32 witnesses. We may also notice that a separate appeal has already been filed by the husband of the deceased, who has been convicted under Section 302 of the Indian Penal Code. The State has placed reliance on the evidence of PW-2, brother of the deceased; PW-3, mother of the deceased; PW-5, PW-7 PW-8, who are the colleagues of the deceased; PW-9 the real sister of the deceased. MLC has been proved by Dr.Sunil Saxena, PW-10.