RIKHI RAM SATNAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 27.02.2000 passed by the Second Additional Sessions Judge, Balodabazar, Session Division Raipur (C.G.) in Sessions Trial No. 161/1998, wherein the trial Court convicted the accused/appellant under Section 306 of the IPC, 1860 and sentenced him to undergo R.I. for 7 years and to pay fine of Rs. 1000/- with default stipulation.

(2.) In the present case, name of deceased Mamta @ Kalabai, who was wife of the appellant. On 02.03.1998 at about 4.30 PM, the deceased committed suicide by consuming poisonous substance organo phosphorus. It is alleged that the marriage was solemnized three years prior to the date of incident. After the marriage, the appellant harassed the deceased and beat her, that is why she committed suicide by consuming poisonous substance.

(3.) The matter was investigated by the Police and after investigation, charge sheet was filed, the trial Court framed the charge against the appellant in which the appellant pleaded innocent and thereafter the trial was conducted, after examination of the prosecution witnesses statement of the accused/appellant under section 313 of the Cr.P.C. was recorded. After hearing the parties, the trial Court convicted and sentence the appellant as mentioned above.