SAMPAT @ GOPAL LAL BAIRWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Jail Appeal has been received through the Superintendent, Central Jail, Ajmer. Mr. Kalu Ram Bhati, Advocate is hereby appointed as Amicus Curiae in this case to contest the case on behalf of the accused-appellant. His fee shall be paid by the Rajasthan State Legal Service Authority, Jodhpur as per rules.

(2.) Instant criminal Jail appeal has been filed by the appellant challenging the judgment dtd. 4/10/2017 passed by learned Additional Sessions Judge (Women Atrocity Cases), Bhilwara in Sessions Case No. 52/2015 whereby, the learned trial court convicted the appellant for offence under Ss. 498A and 306 IPC and sentenced as under:

(3.) Brief facts of the case are that on 24/3/2015 the complainant Raju Lal submitted a written report (Ex-P/11) at Police Station MGH, Chirghar to the effect that Nata marriage of his sister was solemnized with Sampat Lal about six years ago. After the marriage, Sampat Lal started cruelty with his sister and also demanded dowry. From the wedlock, his sister gave birth to a male child. On 23/3/2015 the complainant received an information that his sister was admitted to the hospital in burn condition. The complainant alleged that his sister was burnt by the accused-appellant.