NAGESHWAR Vs. STATE

JUDGEMENT

(1.) By this appeal the appellant Nageshwar has impugned the judgment and order dated

(2.) The prosecution story leading to this appeal is that the appellant Nageshwar is the husband of the deceased Smt. Mohana Devi. Their marriage had taken place about two years before the occurrence. It is alleged that on 8.5.2008 the deceased consumed a poisonous substance and thereby committed suicide. The complainant Raja Ram Dixit, the father of the deceased, was informed by one Neeru regarding the incident, who further informed that there was a quarrel in the house of the deceased one day before the occurrence. It is alleged that the deceased was treated to cruelty which compelled her to commit suicide, therefore, the appellant committed the offences of sections 306 and 498A IPC.

(3.) The learned trial court charged the appellant Nageshwar and his parents Babu Ram and Smt. Ram Rati under sections 498A, 304-B IPC and section 3/4 of Dowry Prohibition Act. Alternatively the charge under section 306 IPC was also levelled.