RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the appellant against the judgment/order dated 21st June, 1993 passed by Special Judge, Dacoity Affected Area, Bharatpur in Sessions Case No. 51/1991, whereby the learned court below while acquitting the accused appellant for the offence under Section 306 IPC, convicted the appellant under Section 498A IPC and sentenced him to undergo 3 years' RI with a fine of Rs. 1000/-; in default of payment of fine, to further undergo 3 month's RI.

(2.) Brief facts of the case are that on the basis of parcha bayan of Sadhna Singh, which was recorded on 17.10.1984, FIR No. 497/1984 was registered at Police Station, Kotwali Bharatpur and investigation was commenced. After completion of investigation, the police filed the challan for the offence under Sections 306 and 498A IPC. Thereafter the trial Court framed charges against the accused appellant, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. The statement of accused appellant were recorded under Section 313 Cr.P.C. After hearing the arguments of both the sides, the learned trial court vide judgment dated 21.6.1993 acquitted the appellant for the offence under Section 306 IPC, but conviction and sentenced the accused appellant for the offence under Section 498A IPC as indicated here-in-above.

(3.) Against the said judgment, this appeal has been filed by the accused appellant.