SUNIL PALTA Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the conviction and sentence imposed by the learned Sessions Judge, Chandigarh in Sessions Case No. 31 of 1997 decided on 19-8-1999.

(2.) According to the case of the prosecution, the 1st accused married Sunita Rani alias (sic), the eldest daughter of Hari Chand, who is the complainant, in November 1973 at Chandigarh. The said Sunita died under suspicious circumstances on 23rd, May, 1997 in General Hospital, Sector 16, Chandigarh. On the complaint given by the father of Sunita, the case was registered against the husband and mother-in-law of Sunita for the offences under Ss. 306, 304-B and 498-A, I.P.C.read with Section 34, I.P.C.

(3.) On completion of the investigation, a charge sheet has been filed against both the accused. On the basis of the material placed before him, the learned Magistrate committed the case to Sessions as the offences are exclusively triable by the Court of Session. After committial, the learned Sessions Judge framed charges against both the accused for the offences under Sections 306, 304-B and 498A, I.P.C.