KRISHAN KUMAR AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants have preferred Appeal No.589/2014 aggrieved by judgment and order dated 03.05.2014 passed by Additional Sessions Judge, Shahpura, District Jaipur in Sessions Case No.17/2011 whereby appellants have been convicted for offence under Sections 498-A and 304-B IPC and for offence under Section 498-A IPC appellant-Krishan Kumar has been sentenced to three years simple imprisonment and fine of Rs.5,000/-, on nonpayment of fine to further undergo three months rigorous imprisonment, Appellant Nos.2 and 3-Ramavtar and Smt. Prabhati Devi have been sentenced for three years simple imprisonment and fine of Rs.3,000/-, on non-payment of fine to further undergo one month's rigorous imprisonment. All accused have been sentenced for 10 years simple imprisonment for offence under Section 304-B IPC. Appellants have been acquitted for offence under Section 302 IPC. Court has further ordered that all the sentences would run concurrently.

(2.) Aggrieved by the judgment and order dated 03.05.2014 complainant has preferred a separate appeal bearing Criminal Appeal No.969/2014 for enhancement of sentence.

(3.) Factual matrix of the case are that complainant-Laxman lodged a report on 15.4.2011 that his sister-Geeta was married to Krishan Kumar on 11.02.2008. Geeta was harassed on account of demand of dowry. A demand of motorcycle was made. On 14.4.2011 Geeta's cousin Phool Chand went to Geeta's in-laws house where she complained about the harassment and demand of dowry. Police after due investigation submitted charge-sheet for offence under Sections 498-A and 304-B IPC. Court after hearing the charge argument framed charges against the accused-appellants for offence under Section 498-A, 304-B and 302 IPC.