LAWS(UTN)-2014-5-131

NAVEEN CHANDRA Vs. STATE OF UTTRAKHAND

Decided On May 21, 2014
NAVEEN CHANDRA Appellant
V/S
State Of Uttrakhand Respondents

JUDGEMENT

(1.) Appellant Naveen Chandra (A1, husband) and Smt. Nandi Devi (A2, mother-in-law) were tried for the offences under Section 498-A and 304-B IPC in S.T. No.74/2000, which was rendered by learned Sessions Judge, Almora, whereby, only Naveen Candra was found guilty for the aforementioned offences. He has appropriately been sentenced. A2 was, however, acquitted by learned Sessions Judge from all the charges.

(2.) Deceased Tara Devi, a young woman of around 22 years of age, died in her matrimonial house on dated 09.12.1997. She was wedded with the appellant on 16.05.1997. Thus, the death of Smt. Tara Devi took place within 7 months of her marriage. She was found dead, hanging in the cowshed of her matrimonial house. Somehow, her mother-in-law cut the hanging rope to get her down on the earth with the hope of saving her life but she had already taken her last breath.

(3.) Autopsy (Ex.Ka-4) was conducted on dated 11.12.1997 in the forenoon by Dr. H.C. Sharma (PW4). Doctor has reported the following injuries on the body of the deceased:-