RAJENDRA SINGH Vs. THE STATE OF M.P.

JUDGEMENT

(1.) This appeal under Section 374 of Cr.P.C. has been preferred against the judgment dated 1.2.2005 passed by learned III Additional Sessions Judge, Satna in S.T.No. 343/2003 whereby the applicant has been convicted for offence under Section 498-A of the IPC and sentenced to RI for three years with fine of Rs.1000/- with default imprisonment of two months.

(2.) In brief, the prosecution story is that on 1.5.2002 the deceased Alka Singh who was wife of the appellant set herself on fire and on account of the burn injuries sustained by her, she succumbed to death on 20.6.2002. As per the incident, marg No.24/02 was registered in the Police Station Singhpur district Satna and during the marg inquiry it was revealed that the appellant was having illicit relations with another girl and used to harass the deceased and also demanded dowry, therefore, the deceased committed suicide. On 19.5.2003, First Information Report was registered vide Crime No.83/2003 in Police station Singhpur district Satna and after the arrest of the appellant and on completion of other formalities of investigation, charge sheet was filed before the Judicial Magistrate First Class, Nagod and committed the case to the Sessions Court and tried the appellant accused for charges under Section 498-A , 304-B and 306 of the IPC.

(3.) Learned trial Court after by the impugned judgment acquitted the appellant accused of the offence Section 304-B and 306 of the IPC and convicted and sentenced for commission of offence punishable under Section 498-A of the IPC as mentioned earlier.