CHANDRABHAN Vs. STATE OF M P

JUDGEMENT

(1.) The appellant Chandrabhan has preferred this appeal under Section 374(2) of the Code of Criminal Procedure, 1973 against the judgment dated 1.3.93 passed by Additional Sessions Judge, Multai in Sessions Trial No.182/89 whereby, the appellant/accused was found guilty under Section 498-A of I.P.C. and he was sentenced to two years rigorous imprisonment and a fine of Rs.500/-and in default, six months rigourous imprisonment.

(2.) According to prosecution story, the marriage of the deceased Chandrakala Bai was solemnised with the appellant Chandrabhan on 3rd February, 1989 and she committed suicide on 13th September, 1989. The appellant and co-accused demanded the dowry before the marriage. After the marriage, they again demanded dowry and for that, they used to cause harassment to the deceased Chandrakala.

(3.) The charge-sheet was filed against three accused persons. Charges under Section 304-B, 306 and 498-A of I.P.C. were framed, but in the judgment, the trial Court found that the offences punishable under Section 304-B and 306 of I.P.C. could not be proved beyond reasonable doubt, but all the accused had committed the offence punishable under Section 498-A of I.P.C. The other co-accused have also been convicted and sentenced, but it appears that they did not file any appeal against their conviction.