VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellant Vikram Singh s/o Vishan Singh has preferred this appeal under Section 374(2), Cr.P. C. against the judgment and order dated 11th of September, 2001, passed by the Additional District and Sessions Judge (Fast Track) Bandikui, in Sessions Case No. 94/ 2001, whereby the accused-appellant has been convicted and sentenced under Section 304-B, I. P. C., to seven years rigorous imprisonment and under Section 498-A, I. P. C,. to one years rigorous imprisonment and a fine of Rs. 500/- in default of payment of fine to further undergo two months simple imprisonment. Both the sentences were ordered to run concurrently.

(2.) The accused-appellant was charged by the trial Court for the offence under Sections 498-A and 304-B of the I. P. C. alongwith two other co-accused persons, namely Mannu Singh alias Manusingh and Smt. Ratan Kanwar (uncle and mother of the appellant). The learned trial Court, vide impugned Judgment and order dated 11 -9-2001, acquitted co-accused persons Mannu Singh alias Manusingh and Smt. Ratan Kanwar, but convicted and sentenced the accused-appellant, as mentioned above.

(3.) Exhibit P-1, a written report was lodged by PW-1 Ram Singh, the father of deceased, on 6-9-1998. alleging therein that his daughter Shakuntala alias Guddi was married with accused Vikram Singh on 22-7-1997 After marriage the accused-persons used to give her beating on account of de- mand of dowry. They used to demand motorcycle which was not given in the marriage. On 4-5-1998 his two sons had gone to village Vindarwada, who saw accused Vikram Singh, Ratan Kanwar and Mannu Singh giving beating and abusing Shakuntla. They requested to send Sh/akuntla with them. On 5-9-1998, in the night they took Shakuntla in unconscious condition, with them for their village. However, she died at about 5.00 a.m.