SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal appeal is instituted against the judgment and order dated 22/23.06.2016 passed by learned Sessions Judge, Pithoragarh in Sessions Trial No.18 of 2015, whereby the accused/appellant who was charged with and tried for the offence under Sec. 306 IPC, was convicted and sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs.10,000.00 and in default of payment of fine, to undergo simple imprisonment for a further period of six months.

(2.) The case of the prosecution, in a nutshell, is that PW-1 Himmat Singh lodged a first information report to the effect that his daughter was married to the accused for last seven years as per Hindu customs and rites. However, his daughter was harassed and tortured by the accused (husband) and his family members for bringing insufficient dowry. He received a telephone call on 05.06.2014 that his daughter has committed suicide.

(3.) A First Information report was registered in the matter and post mortem of the dead body was conducted. The matter was investigated and Challan was put up before the Court after completing all the codal formalities.