MAHENDRA SINGH & ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mahendra Singh and Karam Chand, the appellants herein, were put to trial before learned Additional Sessions Judge (Fast Track) Alwar, who vide judgment dated July 25, 2002 convicted and sentenced them as under:-

(2.) It is the prosecution case that the informant Ram Lal (Pw.1) submitted a written report at Police Station Ramgargh on May 21, 2000 with the averments that his sister Guddi Bai (since deceased) was married to appellant Mahendra Singh. Soon after the marriage Mahendra and his father Karam Chand started harassing Guddi for the demand of dowry and ultimately killed her. On that report a case under sections 304B and 498A Penal Code was registered and investigation commenced. After usual investigation charge sheet was filed. In due course the case came up for trial before the learned Additional Sessions Judge (Fast Track) Alwar. Charges under sections 304B and 498A Penal Code were framed against the appellants, who denied the charges and claimed trial. The prosecution in support of its case examined as many as 13 witnesses. In the explanation under Sec.313 CrPC, the appellants claimed innocence and stated that the deceased died because of fall into the well. No witness in defence was however examined. Learned trial Judge on hearing final submissions convicted and sentenced the appellants as indicated herein above.

(3.) We have heard learned counsel for the parties and with their assistance weighed the material on record.