VIRENDRA KUMAR MATHUR,J. - (1.) This Cr. Appeal under section 374(2) CrPC, 1973 has been filed against judgment dated 14.10.2015 passed by the Additional Sessions Judge (Women Atrocities Cases), Bhilwara in Sessions Case No.79/2012, whereby the accused-appellant was convicted for offence under sections 304-B and 498-A IPC and sentenced as under: Sec.498-A IPC: 3 years' rigorous imprisonment with fine of Rs. 1000/-, in default of payment of fine to further undergo 02 months' simple imprisonment Sec.304-B IPC: imprisonment for life and fine of Rs. 5000/-, in default of payment of fine to further undergo 06 months' simple imprisonment
(2.) Brief facts of the case are that the complainant Bhuvana Regar submitted a report Ex.P1 on 15.06.2012 at Police Station Shahpura and stated that he is resident of Kanechal Kalan. Her daughter Parvati was married to Mukesh Regar, resident of Tahnal Gate, Shahpura. Parvati used to go to her in-laws house for last one year. It was further stated that 5-7 days ago his daughter went from Kanechan Kalan to Shahpura by bus. It was also stated that he had no knowledge about the fact that there exists any dispute between Mukesh Regar and Parvati. Mukesh was working as labourer and his father has taken land on contract-farming (sijara) from Raghu Nandan Soni and they have been performing agriculture operations.
(3.) The in-laws informed him that Parvati has consumed some poisonous substance. He was aware about the substance which she consumed. On 13.06.2012, Kamla wife of Ramswaroop Regar resident of Kanechan Kalan informed him about the fact that Parvati consumed poisonous substance. On this he along with other persons of the village went to Shahpura hospital. When they reached at Bhilwara hospital, they came to know that Parvati was referred to Ajmer from Bhilwara. There he and his wife along with father-in-law of Parvati, Mukesh Regar and Lal Chand have been attending her Jawahar Lal Nehru Hospital, Ajmer for the treatment of Parvati. During the course of treatment, Parvati died and they have no suspicion about it. On this, an inquest case No.5/12 under section 174 CrPC, 1973 was registered.;