BHAWAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is instituted against the judgment dated 12.12.2011 rendered by learned Additional Sessions Judge, Almora in Sessions Trial No.30/2011, whereby the appellant/accused (hereinafter referred to as the accused), who was charged with and tried for the commission of offence under Sections 498-A and 306 IPC, was convicted and sentenced to undergo three years' rigorous imprisonment and to pay a fine of Rs. 5,000/-, and in default of payment of fine, to further undergo one year simple imprisonment, for the commission of offence punishable under Section 498-A IPC. He was also directed to undergo seven years' rigorous imprisonment and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo one year simple imprisonment for the commission of offence punishable under Section 306 IPC. The sentences were ordered to run concurrently.

(2.) According to the averments made in the FIR, the marriage between accused Bhawan Singh and Ms. Rewati Devi was solemnized 13 years back. The accused used to administer beatings to the deceased. He was requested to mend his ways. On 12.4.2010 also, the accused gave beatings to the deceased. Thereafter, the deceased committed suicide by pouring kerosene oil on her and putting her on fire. She was taken to Ramnagar hospital. She succumbed to her injuries in the hospital.

(3.) The matter was investigated and the Challan was put up after completing all the codal formalities. Prosecution has examined a number of witnesses.