PAPPU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant, Pappu Ram s/o Ramu Ram , aged 25 years, resident of Garinda, Police Station Fatehpur, District Sikar was tried by the court of Additional Sessions Judge (Fast Track), Sikar, for the offence under Sections 498-A, 304-B and 406 IPC, for causing unnatural death of his wife, Sangeeta.

(2.) The learned Additional Sessions Judge by the impugned judgment dated 9.7.2010, held the appellant guilty of offence under Sections 498-A and 304-B IPC. The learned trial court, however, had acquitted the appellant of offence under Section 406 IPC. Having convicted the appellant for above offences, the trial Judge by a separate order of even date, sentenced the appellant as under:-

(3.) The appellant was married with Sangeeta on 25.4.2007. Within seven years of marriage, on 4.11.2007, at about 5:00 to 6:00 PM, the dead body of Sangeeta was found hanging in the appellant's house.