NARAYAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The home has traditionally been perceived as a safe haven, and marriage as the most vulnerable of our institution, but the reality for women is that they are at a far greater risk of being assaulted in their own homes, especially by husband, than they are of being assaulted on the streets by a stranger. The crimes or violence against women, as in the present case, which depicts a gruesome and repulsive picture that paints the appellant justifiably as the cruel husband who, invaded by passion of an intoxicated and drunken state, has caused death of his wife, although are not uncommon nowadays, but always shocking in nature, which puts the law to its severest test in ascertaining guilt or innocence of the accused.

(2.) The subject-matter of scrutiny is the judgment of conviction and order of sentence dated 03.04.2017 passed by learned Additional Sessions Judge (Women Atrocities Cases), Bikaner in Sessions Case No.26/2013 convicting and sentencing the accused/appellant as under:-

(3.) Appalled by the aforesaid determination made by the learned court below, the accused/appellant is in appeal under Section 374(2) of the Code of Criminal Procedure seeking remedial intervention of this Court for overturning of his conviction and sentence, as above.