Ram Prasanna Sharma. J. - (1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 16.08.20014 passed by the Additional Sessions Judge, Balod, Session Division Durg (C.G.) in Sessions Trial No. 251/2000, wherein the said Court convicted the accused/appellants under Section 498-A of the IPC, 1860 and sentenced him to undergo R.I. for 3 years and to pay fine of Rs. 1000/- with default stipulation for committing cruelty against deceased Deepak Bai. Dileshwar is her husband and others being relative of the husband.
(2.) In the present case, name of deceased is Deepak Bai, who was wife of the appellant. The appellants harassed the deceased by willful conduct against her to danger her life that is whey she died of burn injury.
(3.) Counsel for the appellants submits that there is no legally admissible evidence against the appellants for commission of offence and the finding arrived at by the trial Court is based on conjuncture and surmises. He further submits that the witnesses examined by the prosecution are hearsay witnesses and their version cannot be acted upon.;