RAM MANOHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been preferred against the order dated 22.1.2014, passed by the Additional District Judge No.18, Jaipur Metropolitan in Sessions Case No.59/2011, convicting the accused-appellant for offence under sections 302 and 201 IPC. He has been sentenced to undergo life imprisonment and a fine of Rs.1000/-, in case of default to pay fine, to further undergo imprisonment for six months for the offence under section 302 IPC and rigorous imprisonment for seven years and fine of Rs.5000/-, in case of default to pay fine, to further undergo three months' imprisonment for offence under section 201 IPC. Both the sentences were ordered to run concurrently.

(2.) An FIR was lodged on 30.5.2011 by one Dalchand son of Sualal stating that his daughter Jyoti was married to accused appellant-Ram Manohar eight years back. She was harassed for dowry and attempts were made to kill her. He paid Rs.15,000/- to her husband and father-in-law to satisfy them yet his daughter was tortured by them. On 22.5.2011, he received a telephone call from Jyoti alleging beating and pouring kerosene by her husband. After some time, he received another telephone call from the landlady corroborating the allegations made by his daughter-Jyoti. Thereafter, Jyoti and her husband went out on the motorcycle. Her skeleton was found on 30.5.2011 at the instance of the accused appellant.

(3.) After investigation, challan was filed by the police against the accused appellant for offence under sections 302 and 201 IPC. After framing of charges for the said offence, prosecution produced 15 witnesses and exhibited 31 documents in the trial. The accused appellant produced one witness in defence apart from 8 documents.