KHOL BAHARA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal arises out of the impugned judgment of conviction and order of sentence dtd. 22/2/2002 passed by the learned Upper Sessions Judge, Sakti, District-Bilaspur, in S.T. No. 357/2001 whereby, the learned Upper Sessions, Judge convicted the appellants and sentenced them as under :-

(2.) Brief facts of the case are that deceased Rama Bai was married with appellant Khol Bahara about 6 months prior to the date of incident. On 13/10/2000 between 7:30-10:30 am. deceased Rama Bai committed suicide at village Jetha by hanging herself with a rope meant for fetching water from the well. During merg inquiry it was found that the deceased was tortured on petty matters and was also assaulted by the appellants, therefore, she was committed suicide. FIR was lodged against the accused persons and after completion of investigation charge-sheet was filed and charges were framed under Ss. 306 and 498-A of IPC against the appellants/accused persons.

(3.) So as to hold the accused/appellants guilty, the prosecution has examined as many as 10 witnesses. In their support one defence witness has examined and statement of the accused/appellants were also recorded under Sec. 313 of the Cr.P.C. in which they denied the circumstances appearing against them and pleaded innocence and false implication in the case.