CHHUNNAR @ SHIV GOVIND Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant appeal has been directed against the impugned judgment and order dated 04.01.2008, passed by the learned Additional Session Judge, Court No. 1, Unnao, in Session Trial No. 6 of 2001 (State v. Chhunnar @ Shiv Govind and others), arising out of Crime No. 233 of 2000 , under Sections 306 IPC, Police Station Bangarmau, District Unnao, whereby learned Trial Judge, hold guilty to accused-appellant Chhunnar @ Shiv Govind, under Section 306 IPC and sentenced him 5 years rigorous imprisonment with fine of Rs. 3,000/- and in default of payment of fine, the accused-appellant shall further undergo 6 months simple imprisonment.

(2.) The facts giving rise to this appeal may be summarized as under:

(3.) According to prosecution deceased Smt. Babli was married with accused-appellant about five and half years prior to her death i.e. on 05.06.2000. On 05.06.2000 at about 8.00 A.M. deceased Smt. Babli consumed pills of salphos. Later on she was carried away for treatment in town Bangarmau, District Unnao, where she died.