PANCHRAM Vs. STATE OF MP

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 4.3.1999 passed by the Special Sessions Judge (Atrocities), Raipur in S.T. No.304/98 convicting the accused/appellants under Section 306 of the Indian Penal Code (for short 'the IPC') and sentencing each of them to undergo R.I. for 5 years.

(2.) In the present case name of deceased is Thagiya Bai, wife of accused/appellant No.1 and daughter-in-law of accused/appellant No.2.

(3.) Case of the prosecution, in brief, is that the marriage of Thagiya Bai (deceased) was solemnized with accused/appellant No.1 about 7-8 years prior to the date of incident i.e. on 10.6.1998, on which date said Thagiya Bai was found lying dead on the railway track near her matrimonial home. Merg intimation (Ex.P-4) was lodged on 10.3.1998 at the instance of accused/ appellant No.1. Inquest over the body of deceased was conducted vide Ex.P-6. On the report lodged by the father of deceased, FIR (Ex.P-1) was registered against the appellants and deceased accused Viseylal under Section 306 of IPC.