KANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant against the judgment dated 24.9.1992 passed by learned Sessions Judge, Merta, in Sessions Case No. 5/89 whereby he has convicted the appellant under Section 498A I.P.C. and sentenced him to 3 years rigorous imprisonment with fine of Rs. 2000/- and in default of payment of fine, further to undergo six months rigorous imprisonment.

(2.) Brief facts of the case are that the deceased Bhanwari who married with appellant in the year 1981 was committed suicide on 22/23.10.1988 by falling into a well. Thereafter on FIR, a criminal case No. 9/1988 was registered under Sections 306, 304B and 498A I.P.C. After completion of investigation, challan was filed under said sections against the husband-appellant, mother-in-law father-in-law and one Hari Ram.

(3.) All the four accused denied the charges and claimed trial. After hearing arguments, the learned trial court vide judgment dated 24.9.1992 acquitted all the four accused-persons of the offences under Section 306 and 304-B I.P.C. Lichhman Ram and Hari were acquitted of the offence under Section 498A I.P.C. but convicted the present appellant Kanaram and Smt. Chandra under Section 498A I.P.C. and sentenced them to undergo imprisonment for a period of 3 years with fine of Rs. 2000/- and in default of payment of fine, further to undergo six months' rigorous imprisonment.