RAVINDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present appeal has been preferred against the judgment and order dated 25.07.2013 passed by Session Judge Udham Singh Nagar in session trail No. 56 of 2011, State v. Ravindra & Others convicting the appellant under Section 498A of IPC has been sentenced for a period of two years rigorous imprisonment along with fine of Rs. 5,000/- and under Section 304-B of IPC sentenced for a period of ten years rigorous imprisonment. All the sentences were directed to run concurrently.

(2.) Heard learned counsel for the parties and perused the lower court record.

(3.) Prosecution story, in brief, is that on 26.10.2010at about 6:10 AM, PW-1 Gopal Singh lodged a report at P.S. Kotwali Bajpur, District Udham Singh Nagar, stating therein that marriage of his daughter Jamna Devi (deceased) was solemnized with the accused/appellant Ravindra ten months ago of the incident as per Hindu rituals. In the marriage, he gave a dowry like motorcycle, gold, silver and some other goods. However, the accused/appellant and his family members were not satisfied with the dowry and they started to commit cruelty with the deceased and some time accused demanded money from the deceased. At the time death of the deceased, she was pregnant of about 8 months. He further submitted that the accused appellant, father-in-law and mother-in-law, they committed murdered of the deceased on 25.10.2010. On the complaint case crime No. 335 of 2010 under Sections 498A, 304B, 302 and 316 of IPC, Police Station, Bajpur, District Udham Singh Nagar was lodged against the appellant and his parents.