HARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Aggrieved against the conviction and sentence, the present appellant, namely Hari Ram s/o. Ram Kishan has instituted the present appeal to assail the impugned judgment dated 02.08.2005, rendered by the Additional Sessions Judge (Fast Track), No.1, Ajmer, whereby the appellant has been held guilty for offences punishable under Sections 302, 201 and 498-A of Indian Penal Code and under Section 4/6 of the Dowry Prohibition Act.

(2.) In the instant case, the appellant, Hariram was married with Smt. Guman thirteen-years ago before the occurrence. On 14.02.2004 the dead-body of Smt. Guman was found from a well. There were incised, stab and blunt injuries present on the dead-body recovered from the well. The cause of death of Smt. Guman was due to excessive bleeding, haemorrhage and shock as a result of multiple injuries caused to her. Thus, the present appellant being husband of Smt. Guman was convicted by the Court of Additional Sessions Judge, (Fast Track), No.1, Ajmer for offences punishable under Sections 302 and 201 I.P.C.

(3.) The trial Court had acquitted the present appellant for offence punishable under Section 498-A I.P.C. and under Section 4/6 of the Dowry Prohibition Act.