NARESH CHAMOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPELLANT Naresh Chamoli was convicted for the offence of Section 306 IPC by the learned Trial Judge and was appropriately sentenced.

(2.) BACKDROP of the appellant s conviction is that he was in the courtship of deceased Ms. Kusum, aged about 20 years. They were residing in close vicinity, so they fell in love with each other and developed mutual affection and affairs. When the things came to the notice of father of Ms. Kusum, he settled the marriage of his daughter with one Buddhi Ballabh, a primary teacher at some distance. This settlement came into the knowledge of appellant, so he went to Buddhi Ballabh and apprised him about his relations with Ms. Kusum, inasmuch as to the extent of physical ones. Appellant requested Buddhi Ballabh not to accept the matrimonial offer of father of Ms. Kusum and cancel the same.

(3.) MS . Kusum came to know as to what was disclosed to Buddhi Ballabh and the same had become aired. She was so shocked that she consumed poison and died. This is the entire backdrop of the case which has been narrated in the first information report lodged by the mother of victim as well as deposed by her in the open Court while examined as PW1.