SATISH KUMAR BHATIA Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374 Crimial P.C. against judgment dated 06.09.2000 whereby the appellant has been found guilty and convicted for an offence punishable under Sec. 498A Penal Code and order on sentence dated 08.09.2000 whereby the appellant has been sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.5,000.00 and in default to payment of fine, to further undergo rigorous imprisonment for a period of one year.

(2.) The facts of the case, as per the case of the prosecution,in a nutshell are that on 08.09.1984 at about 4.55 A.M., an information was received at police station Subzi Mandi from one Sh. Vinod Kumar r/o House No.7870, Roshan Ara Road to the effect that one lady had burnt herself in House no.787 The information was recorded at Serial No.22A in DD Register and copy of the same was handed over to SI Ram Swaroop for investigation.

(3.) SI Ram Swaroop reached the spot where Ashok Kumar, brother of the deceased Anju @ Chanchal Bhatia met him. He alleged that the deceased was his elder sister who had been married to the appellant/accused Satish Kumar on 02.10.1976. After marriage, Satish Kumar used to give beatings to her occasionally. Whenever she visited his house, she used to complain against her husband, father-in-law and dewar that they had been harassing her. On the day of occurrence, he received information on telephone from Krishan Lal that Anju @ Chanchal had died due to burns injury. He came to Delhi with his family and went to Anju's house. He saw dead body of Anju @Chanchal lying on a cot in a burnt condition.