CHARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been filed by the appellants Charan Singh and Smt. Shakuntala Devi against the judgment of conviction and order of sentence dtd. 30/11/2017 passed by the Additional District and Sessions Judge No.1, Behror, District Alwar in Sessions Case No.21/2015: State v. Charan Singh and Ors. by which learned trial Court has convicted and sentenced the appellants as under:

(2.) The case of prosecution in nutshell before the learned trial Court was that complainant Jagdish Prasad filed an FIR (Ex.P.-3) in Police Station Neemrana disclosing therein that his daughter Sarita was married to appellant Charan Singh on 29/4/2013. After marriage, in-laws of his daughter were torturing her to bring a Swift Dzire car. The deceased was continuously telling about such demands to Jagdish Prasad (father of deceased) and her mother. Since, he could not meet the demand of the appellant, the husband, mother-in-law and father-in-law of the deceased strangulated and killed her on 5/1/2015. FIR No.9/2015 was registered and after investigation a charge sheet against husband of the deceased, Charan Singh was filed for the offences punishable under Ss. 498A, 304-B, 406, 302 and 201 IPC and investigation was kept pending under Sec. 173(8) Cr.P.C., against Shankuntala Devi and Udai Chand. They were made accused in this case and summoned for trial under Sec. 319 Cr.P.C.

(3.) All the three accused persons were charged for the offences punishable under Ss. 498A, 406, 201 and 304-B and in alternative 302 IPC.