SHIV KUMAR SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentenced dated 13-5-2003 passed by learned Special Judge and Additional Sessions Judge, Guna, in Sessions Trial No. 232/2000 convicting appellant under Sections 304-B and 498-A of IPC and thereby sentencing him to suffer imprisonment as mentioned in the impugned judgment, the appellant has knocked the doors of this Court by preferring this appeal under Section 374 (2) of Code of Criminal Procedure, 1973.

(2.) In brief, the case of prosecution is that on 25-4-2000 Dr. K.K. Shrivastava of Primary Health Centre, Aaron sent an information to Police Station, Aaron about the unnatural death of Rakshabandhan Sharma (hereinafter referred to as "the deceased") and on the basis of said information a merg was registered and the investigation was made.

(3.) After the investigation was over, a charge-sheet was submitted in the Committal Court, which committed the case to the Court of Sessions and from where it was received by the Trial Court for the trial.