MOHAN LAL Vs. STATE OF M P

JUDGEMENT

(1.) Appellant is challenging his conviction under Sections 304-B and 498-A of the Indian Penal Code order by 9th Additional Sessions Judge, Ujjain in S.T. No. 191 of 2009.

(2.) Facts leading to present appeal lying in narrow compass are as under.

(3.) Wife of the appellant Seema (since deceased) died an unnatural death within seven years of marriage, therefore, appellant and his aunt-Ramubai were chargesheeted and committed to stand trial.