BHOLI @ VEENA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE challenge in Cr. Appeal No. 392 of 2008, filed by the convicts, is to the judgment of conviction dated 18.6.2008, of learned Additional Sessions Judge (Fast Track Court), Chamba, whereby the appellants have been convicted under Section 304-B read with Section 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of seven years and to pay fine of Rs. 20,000/- each, in default of payment of fine, to further undergo rigorous imprisonment for a period of six months each, whereas, the State has filed Cr. Appeal No. 640 of 2008, for seeking enhancement.

(2.) PROSECUTION case, in brief, is as under :-

(3.) IT is alleged that after sometime of her marriage, Jyoti aforesaid visited her parental house, she informed her parents that her husband had been maltreating her at the behest of his mother Bholi for bringing less dowry. Her father Shyam Lal reprimanded his son-in-law Rahul and told him that this was not good on his part, but even thereafter, he did not mend his ways. To this effect, she had been making complaints to her mother (PW 8) and told her that on account of the above conduct of the appellants, she was apprehending danger to her life. She further disclosed that appellant Rahul was interested to marry another lady.