MANI LAL MAIDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter comes up on the application for suspension of sentence but as major part of the sentence awarded to accusedappellant has already been suffered by him and only a little period remains to be completed, the main appeal itself is heard and decided.

(2.) Accused-Appellant has preferred this appeal under Section 374(2) Cr.P.C. to challenge impugned judgment dated 23.03.2018, passed by Addl. Sessions Judge, Banswara (for short, 'learned trial Court') , whereby learned trial Court has acquitted appellant of the offence under Section 304-B IPC by giving him benefit of doubt, however, indicted him for offence under Section 498-A IPC and handed down sentence of three years' simple imprisonment with fine of Rs.3, 000/-, and in default of payment of fine to undergo six months' simple imprisonment.

(3.) The brief facts of the case are that on 20.06.2015 complainant Hakra S/o Dhulia submitted a written report at Police Station Ambapura, alleging therein that his daughter Bablee was married with Suraj at village Bari Siyatlai three years back according to social rituals but after about two years due to fractions between spouses, she returned to the parental home and afterwards was sent in Nata with appellant-Mani Lal Maida.