- (1.) ON 26th April, 2003, Babu Lal Sharma, appellant was married with Rukmani @ Mainka (deceased), daughter of Suji Lal (P.W.2), according to the Hindu customs and rites. Rukmani @ Mainka died on 06th May, 2004, as a result of strangulation.
(2.) SUJI Lal (P.W.2), had submitted written report (Ex.P/5), before Mahendra Singh (P.W.25), who was then, posted as S.H.O. Police Station, Manoharpur.
(3.) ON the basis of written report (Ex.P/5), formal FIR (Ex.P/6), was registered. The appellant was tried by the Court of Special Judge, Women Atrocities and Dowry Cases, Jaipur City, Jaipur, and the said Court vide impugned judgment dated 18th February, 2006 held appellant guilty of offences under Sections 498A and 304B IPC, and vide a separate order of even date, sentenced the appellant as under : - For offence under Section 498(A) IPC: to undergo three years imprisonment, and to pay a fine of Rs. 100/ -, and in default thereof, to further undergo three month's rigorous imprisonment. For offence under Section 304(B) IPC : to undergo life imprisonment, and to pay a fine of Rs. 100/ -, and in default thereof, to further undergo three month's rigorous imprisonment.;