RAKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT /accused has preferred this appeal being aggrieved by the judgment dated 15.2.1999 rendered by Additional Sessions Judge, Bhind in S.T. No. 57/97, whereby the appellant has been convicted under Sections 304B and 302 of I.P.C and sentenced to undergo seven years rigorous imprisonment, again to undergo life imprisonment with a fine of Rs. 5,000 respectively, and in default of payment of fine the appellant is further directed to suffer further one year's rigorous imprisonment.

(2.) UNDISPUTED facts of the case are that deceased Aarti was daughter of complainant -Prakash Chand Verma (PW 1). The marriage of the deceased was solemnized on 19.11.1995 with the appellant -Rakesh. Kanhaiyalal and Vidhyadevi (co -accused) are parents of appellant -Rakesh. The deceased died on 31.7.1996.

(3.) IT is further the case of the prosecution that after marriage Prakash Chand Verma (PW 1) sent his son Atul (PW 7) to Bhind for Vidai of the deceased and at that time also the appellant demanded scooter, gas, mixy and cash. Atul was also threatened that in future if the demand is not fulfilled then the appellant would not allow the deceased to go to her parental house. Then Atul brought her sister and informed his father, i.e. complainant about the demand made by the appellant and his parents. When appellant came to the house of the complainant to take the deceased for Vidai, at that time the complainant had given gas cylinder and mixy. After that the appellant was constantly making a demand of scooter and cash of Rs. 11,000.