RAM SHANKAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is preferred by the appellants under Sec. 374(2) of Cr.P.C. and is directed against the judgment and order dtd. 11/6/2007, passed by learned Sessions Judge, Chamoli (Gopeshwar) in Sessions Trial No.06 of 1997, State vs. Dr. Ram Shankar and another. By the said judgment, appellants were convicted under Sec. 3/4 of Dowry Prohibition Act and were sentenced as under: - <FRM>JUDGEMENT_5_LAWS(UTN)6_2025_1.html</FRM>

(2.) In brief the prosecution case is that Smt. Kanchan Gupta was sister of informant, namely, Alok Kumar Gupta and was married to Dr. Ram Shankar Gupta (appellant no.1) as per Hindu rites and rituals on 2/5/1993. On the fateful day of 19/10/1993 she was found dead. The informant alleges that she was killed by her in-laws as her paternal family was unable to fulfil dowry demand of cash, scooter, fridge and gold ornaments.

(3.) On the basis of aforesaid report, a charge-sheet was filed by the investigating officer, the case was triable by Court Of Sessions, learned Chief Judicial Magistrate, Chamoli, by an order dtd. 17/1/1997 committed it to Court Of Sessions.