RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - This appeal is directed against the judgment dated 28.4.1997 passed by the Addl. Sessions Judge, Bali in Sessions Case No. 54/1995, whereby, the appellant Ramesh Kumar has been convicted for the offence under Sections 498A, 304B and 306 I.P.C. and has been sentenced to imprisonment as under: <FRM>JUDGEMENT_35_LAWS(RAJ)7_2016.html</FRM>

(2.) By the said judgment, other two accused Shanker Lal and Nopi Bai, parents of appellant Ramesh Kumar, were acquitted.

(3.) The brief facts of the case are that on 19.6.1995, Shanker Lal, father of the appellant, lodged an F.I.R. indicating therein that his son Ramesh Kumar (Appellant) was married to Vimla 5 years ago; they are having one daughter Mamta aged about 21/2. years and a son Ravi aged about 6 months; at about 8.00 am on the said day Ramesh Kumar, his wife Vimla and other family members went to plough the field; at about 10.30 am his son Pratap informed him that he went to the well to start the pump, the pump did not start and Pratap found that one 'odna' (shorter version of saree) was lying near the motor; Pratap went to the well and Ramesh Kumar and Phoola Ram also came to the well and saw that clothes of woman were lying there; they went back to the house to search Ramesh's wife and children but they were not found; Ramesh Kumar and Phoola Ram informed Pratap that about 10.00 am Vimla told that she is going to give milk to her children and Vimla along with Mamta and Ravi fell into the well.