KAILASH CHANDRA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS Criminal appeal arises out against the judgment and order dated 04 -02 -2002 passed by Sessions Judge, Pauri Garhwal In Sessions Trial no. 51 of 2000 State vs. Kailash Chandra and others u/s 304 -6/34 IPC in alternative u/s 302 IPC and Section 3/4 of Dowry Prohibition Act, convicting the appellant Kallash Chandra u/s 302 IPC and sentencing thereon for life imprisonment.

(2.) BRIEF facts of the prosecution case, giving rise to this appeal, are that on 26 -05 -2000 at about 7:00 a.m. one of the accused Natthi Prasad (non appellant) filed a written report with the Patwari Patti Circle -3 South Modarsun stating therein that on 25 -05 -2000 at about 1:30 p.m. Smt. Sarojini Devi W/o Kailash Chandra (appellant) had committed suicide. The fact of the suicide was brought to the knowledge of aforesaid Natthi Prasad by his son Kallash Chandra (appellant).

(3.) ON having received this information, the inquest was prepared on the dead body of Smt. Sarojinl Devi and thereafter her body was sent for postmortem.