UMA SHANKER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal filed under Sec. 374(2) of Criminal Procedure Code is directed against the judgment dtd. 29/8/2012 passed in Sessions Case No.173/2010 by learned First Additional Judge to the Court of First Additional District and Sessions Judge, Panna whereby the appellant has been convicted and sentenced as under -

(2.) The prosecution story, in short, is that Sunderlal, the Wardboy of District Hospital Panna informed Police Station Kotwali, Panna that appellant brought his wife Savita in dead condition and accordingly a Merg Intimation No.52/10 was recorded under Sec. 174 of Cr.P.C. During the merg investigation, it was found that marriage of appellant with Savita was solemnized on 23/4/2008. On 17/7/2010, the dead body of Savita was found in her matrimonial house. The allegation of prosecution is that the husband, in-laws, jeth and jethani used to demand dowry and because of that dowry demand, murder of Savita had taken place.

(3.) After investigation, chargesheet was filed. In due course, the matter came up before the learned Sessions Judge. Appellant abjured the guilt and prayed for full-fledged trial.