MAHENDRA KUMAR SONDHIYA Vs. STATE OF M P

JUDGEMENT

(1.) The First Additional Sessions Judge, Jabalpur passed the impugned judgment dated 25.01.2005 in S.T. No. 640/02 by which the appellant/accused has been convicted under Section 498-A of I.P.C. and sentenced to undergo Rigorous Imprisonment for 3 years and fine of Rs. 3000/-, in default of payment of fine amount, further Rigorous Imprisonment for 3 months.

(2.) Being aggrieved the appellant/accused has preferred this appeal under Section 374(2) of Cr.P.C.

(3.) The prosecution case in short is that marriage of deceased Sarita and appellant was solemnized just before 3 years of the incident. It is also alleged that deceased Sarita was ill treated by appellant and other co-accused(acquitted). Deceased Sarita narrated the fact of demand of dowry to her father Motiram(P.W.1), mother Kaushalya bai(P.W.4) and niece Julie(P.W.9).