(1.) This appeal has been filed by appellant Shantabai, who has been convicted under Section 306 of I.P.C. and sentenced to 7 years R.I. with fine of Rs.1,000/-, in default of payment of fine, 3 months simple imprisonment vide order dated 24.01.1997, passed by IVth Additional Sessions Judge, Ujjain in S.T. No.145/95.
(2.) Appellant Shantabai, mother-in-law of deceased, Kaluji, father-in-law of the deceased and Dulichand, husband of the deceased were tried under Section 306 of I.P.C.
(3.) Marriage of deceased Santoshbai was solemnized with accused No.2 Dulichand some 6-7 years prior to the date of incident. On 1/12/1994, she consumed poison and committed suicide. The allegation against the accused persons that they did not permit her to wear bangles, colourful Sarees and high heel sandles, but she refuse to do so and obey their instructions. The appellant was, accordingly, upset with this refusal and started harassing the deceased. After marriage, she was also beaten by them. It is also alleged that 5-6 days prior to the date of incident, Kaluji, father-inlaw of the deceased came to the house of Kaluram, father of the deceased and demanded a sum of Rs.2,000/-, but due to his poor financial condition, he was not able to fulfill the demand, due to that he started torturing her and, therefore, on 1/12/1994 she consumed poisonous substance and committed suicide. At about 8:00-9:00 PM in the night she died, intimation that she committed suicide was reported to the Police Station-Kaytha on 2/12/1994 by Ramsingh Balai. On the basis of said intimation, Merg No.16/94 was registered under Section 174 of Cr.P.C.(Ex-P/10). The matter was investigated by Assistant Sub-Inspector Ramsingh Tomar.