STATE OF M P Vs. RUBAI SINGH

JUDGEMENT

(1.) THIS appeal has been preferred under section 378(1) of Criminal Procedure Code by the State against the judgment dated 25/09/1997 passed by Sessions Judge, Damoh in S.T No. 172/1996, acquitting the respondents of the charge under section 306 IPC.

(2.) FACTS of the case in short are that during three years of married life of deceased Jamuna Bai @ Abhilash, she was always disliked by respondent no.1 Rubai Singh, husband and respondent no.2 Mannu, Dewar for her so called ugly looks. She was mentally tortured by the respondents stating that respondent Rubai Singh will leave her for ever and will marry some other lady. Having felt harrassed by above acts of respondents, on 12/06/1996 deceased ended her life by hanging herself in her matrimonial house.

(3.) APPRECIATING the aforesaid evidence, trial court holding that ingredients of abatement of suicide has not been proved by the prosecution extended benefit of doubt and acquitted respondents of the charge.