BETU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant Betu has been convicted under Section 306, I.P.C. and sentenced to Rigorous Imprisonment for five years and to pay a fine of Rs. 5,000/-. His mother Appellant Mst. Dhania has been convicted under Section 306, I.P.C. and sentenced to Rigorous Imprisonment for three years and to pay a fine of Rs. 500/-.

(2.) After hearing the learned counsel for both the sides and careful scrutiny of the evidence on record, this court is of the opinion that conviction of the appellants for the aforesaid offence is not sustainable.

(3.) Appellant Betu is husband of deceased Kallu Bai and appellant Dhania is hek mother-in-law. She has committed suicide by consuming poison on 22-7-1994. She was married three years ago. The only point for determination is whether the accused persons abetted the commission of suicide by Kallu Bai.