URMILABAI Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment dated 12.7.2000, passed by the Second Additional Sessions Judge, Seoni in S.T. No. 15/2000 whereby the appellant was convicted for offence punishable under Section 306 of I.P.C. and sentenced for 5 years rigorous imprisonment with fine of Rs. 1,000. In default of payment of fine, she was to undergo, additional rigorous imprisonment for six months.

(2.) The prosecution's story in short is that at about 8.00 a.m. on 30.9,1999 the deceased Kamla Bai w/o Molu Basod (PW6) resident of village Sunhara went to answer the call of nature but suddenly she jumped into the well of one Bharat Singh. Her dead body was recovered from the well and a merg intimation was recorded at Police Station Kewlari. The dead body of the deceased Kamla was sent for postmortem after preparation of Panchanamalash.

(3.) Dr. Smt. Dehariya (PW8) did post-mortem upon the body of the deceased Kamla Bai and gave her report Ex. PI 1. She found that the deceased died due to asphyxia caused by drowning. Thereafter, the parents of the deceased informed the police that the appellant/sister-in-law of the deceased was continuously harassing the deceased and therefore, the deceased committed suicide. Under such circumstances, as case was registered against the appellant for offence punishable under Section 306 of I.P.C. After due investigation charge-sheet was filed before the J.M.F.C., Seoni who committed the case to the Sessions Court, Seoni Ultimately it was transferred to the Second Additional Sessions Judge. Seoni.