MANGE RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has been convicted and sentenced as below by the judgment dtd. 24/4/2017 passed by learned Additional Sessions Judge, Rajgarh, District Churu in Session Case No.17/2010 :-

(2.) Being aggrieved of his conviction and sentence, he has preferred the instant appeal under Sec. 374 (2) of CrPC, 1973.

(3.) Facts in brief are that the complainant Mahendra S/o Lawari, resident of Lutana lodged a report at Police Station Hameerwas on 31/3/2010 alleging inter alia that his younger sister Smt. Kamlesh had been married to the appellant herein about 5 years ago. Wholesome dowry was given in the marriage, but Mange Ram was not satisfied and used to harass, humiliate and torment the deceased in relation to demand of dowry. He also alleged that the mother-in-law Smt. Santaro was also harassing Smt. Kamlesh on account of demand of dowry. The first informant and his relatives tried to convince Mange Ram to mend his ways on many occasions, but he did not relent from his aggressive behaviour with Smt. Kamlesh. In the morning at about 11 o'clock Mange Ram's brother Balbeer called him and informed that Smt. Kamlesh had expired. On this, the first informant, accompanied with his relatives reached the village Kalari at the house of the accused and saw his sister lying dead in a burnt condition. The first informant expressed an apprehension that his sister Smt. Kamlesh had been killed by Mange Ram and his mother Smt. Santaro. He suspected that either she had been killed by burning or that she might have been killed and then set afire.