CHOKHELAL Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has filed this appeal being aggrieved by the judgment and conviction passed by XIth Additional Sessions Judge, Jabalpur in S.T. No. 556/05 vide impugned judgment dated 9/03/06 whereby being convicted u/s 498-A of IPC, he has been sentenced to undergo RI for 2 years with fine of Rs.500/- in default to suffer further RI for 6 months. Further being convicted u/s 4 of the Dowry Prohibition Act, appellant has been sentenced to undergo RI for 1 year with fine of Rs. 1000/- in default to suffer further RI for 3 months.

(2.) As per the prosecution case deceased Urmila was married with appellant approximately 10 years before the incident. On 21/09/2005 Urmila set herself in fire and succumbed to death. Just after the incident merg report was lodged and inquest panchnama Ex.P-3 was prepared in presence of PW-4 Todar Singh by PW-7 Ajmer Handa Head Constable police station Chargawa during investigation. Dead body was sent for postmortem, as per postmortem report Ex.P- 6 submitted by PW-6 Dr. Abhishek Singh opined that deceasedUrmila died due to burn injuries. Completing the investigation, appellant was charge sheeted.

(3.) Learned counsel for appellant Shri Upadhyay has submitted that he is only challenging the quantum of sentence.