VISHRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appeal is preferred against judgment dated 27.8.1999 passed by Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989, Bilapsur in Session Trial No.247/1997 wherein the said Court convicted both the appellants for commission of offence under Section 306 read with Section 34 IPC and sentenced them to undergo rigorous imprisonment for five years and to pay fine of Rs. 1000/- with default stipulations.

(2.) In the present case name of the deceased is Grahan Bai who was residing with the appellants. It is alleged that appellant Vishram married to Grahan Bai by way of bangle form during the lifetime of his first wife Asmat Bai. As per the version of the prosecution, the appellants harassed her and appellant Vishram assaulted her and stopped talking terms with her that is why she committed suicide on 03.6.1997 at about 5.00 pm at village Sukulkari. The appellants were charge sheeted and convicted as mentioned above.

(3.) Learned counsel for the appellants submits as under:-