BHANWAR SINGH @ PAPPI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal assails the judgment of conviction and sentence dtd. 1/2/2003, passed by the learned Additional Sessions Judge (Fast Track), Parbatsar in Sessions Case No. 45/2002 (28/99), wherein and whereby the appellant-accused No. 1-Bhanwar Singh @ Pappi was convicted for the offences under Ss. 498-A and 304-B of the Indian Penal Code and sentenced to undergo life imprisonment for the offence under Sec. 304-B of the IPC and for the offence under Sec. 498-A of the IPC he was sentenced to undergo two years rigorous imprisonment with a fine of Rs.200.00, in default of payment of fine he was to further undergo one month's simple imprisonment. Both the sentences were ordered to run concurrently. However, the learned Trial Court acquitted the accused No. 2-Man Singh and accused No. 3-Smt. Prem Kanwar from the above charges.

(2.) Aggrieved by the aforesaid conviction, the present appeal is filed by the accused No. 1-Bhanwar Singh @ Pappi.

(3.) The sum and substance of the case of the prosecution is that the accused- appellant-Bhanwar Singh @ Pappi was married to Santosh Kanwar on 10/3/1996 as per the Hindu rites and customs. At the time of marriage, 10-12 tolas gold and Rs.31,000.00 cash were given by the father of Santosh Kanwar. The accused No. 1 was employed in the police Department. The natural guardian/father of the accused Bhanwar Singh @ Pappi was Shri Mohan Singh who expired prior to the marriage and Mohan Kanwar was his mother who resided at Ajmer whereas, the accused No. 1 was residing in the village Dabadiya with Maan Singh and Prem Kanwar, who were his maternal uncle and aunt.