STATE OF CHHATTISGARH Vs. PRAMOD KUMAR HINDORE

JUDGEMENT

(1.) The present Criminal Misc. Petition has been filed by the Petitioner- State seeking for leave to appeal against the judgment dtd. 9/8/2016 passed by the Additional Sessions Judge, Katghora, District Korba, in Sessions Case No. 63 of 2015, whereby the Respondent has been acquitted from the offence punishable under Sec. 306 of IPC.

(2.) The Respondent in the instant case was prosecuted for the offence under Sec. 306 of IPC in connection with Crime No. 51 of 2015 registered at Police Station Darri, District Korba.

(3.) Case of the prosecution in brief is that the deceased, Smt. Bebi Bai, is said to have committed suicide by hanging herself on 7/2/2015 at around 1:30 in the afternoon at her matrimonial home. The respondent-accused is the husband of the deceased. It is alleged that the marriage between the respondent and the deceased took place in May, 2013 and she ended her life on 7/2/2015. The allegation against the respondent-accused is that of subjecting the deceased to continuous cruelty which forced her to commit suicide on 7/2/2015. A Merg Intimation was provided on 8/2/2015 on the basis of which, FIR was registered on 14/5/2015. Initially, the respondent-accused was prosecuted for the offence under Sec. 304(B) of IPC. However, subsequently, it was the charge of having committed the offence punishable under Sec. 306 of IPC which was framed against him.