BANWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants have filed this appeal challenging the judgment and order dtd. 28/10/1986 passed by the learned Sessions Judge, Jaipur City, Jaipur in Sessions Case No.21/84, whereby appellants were convicted and sentenced for the offence(s) punishable under Ss. 498-A, 306 IPC. The conviction and sentence awarded to the appellants reads as under:-

(2.) Prosecution story in brief is that, Mathuram Saini lodged a report at Police Station-Kotwali on 21/8/1983 that his daughter was married to accused-appellant-Banwari Lal on 28/2/1981 and they used to harass for want of dowry. So, they had murdered her daughter.

(3.) After completion of investigation and necessary formalities, charge-sheet was presented against the accused appellants.