RUDRAPRATAPSING SUKHPALSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal arises out of a judgment and order dated 29th May 1997 passed by learned Additional Sessions Judge, Bharuch in Sessions Case No.138 of 1996.

(2.) Appellant was the sole accused in the above mentioned Sessions Case. He was charged with having committed offences punishable under Sections 498 (A), 306 of the Indian Penal Code.

(3.) Prosecution case was that the wife of the appellant, Renusing committed suicide in the night between 1st and 2nd March 1996, on account of cruelty and dowry demands of the husband. It is the case of the prosecution that the husband had extra-marital relations and was also demanding dowry from the wife. She, therefore, committed suicide by hanging.