MANOHAR Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 20.04.1998 passed by Additional Sessions Judge, Manavar, district Dhar in Sessions Trial No.291/95. By the impugned judgment, appellant has been held guilty of the offence punishable under section 306 IPC and sentenced to undergo 2 years RI with fine of Rs.500/- with default stipulation.

(2.) The charge against the appellant was that he instigated his wife to commit suicide on account of the demand for dowry. Appellant denied the charge, therefore, he was put to trial. Learned trial Judge on consideration of the prosecution evidence found the appellant guilty of the offence under section 306 only and acquitted him of the charge under section 498-A IPC.

(3.) The only contention urged in this appeal is with regard to the quantum of sentence. It is submitted that appellant remained in jail for almost a month and considering the facts and circumstances of the case, this should be treated as sufficient period of sentence.