(1.) THE appellant has preferred this appeal against the judgment dated 28.2.1996 in S.T. No.152/1994 passed by the learned 2nd Additional Sessions Judge, Shahdol Link Court Beohari, whereby the appellant was convicted for the offence punishable under Section 306 of IPC and sentenced for six years R.I. with fine of Rs.2,000/- failing which the default of sentence of one year's R.I. was granted.
(2.) FACTS of the case are that on 15.5.1994 Babulal father of the appellant had informed the police that the deceased Vidhya @ Daddabai had expired. A merg intimation was recorded and thereafter, a Panchnama Lash Ex.P/2 was prepared. The dead body of the deceased was sent for its postmortem. Dr. Khandelwal (PW-1) had submitted a report Ex.P/1. He found that the deceased Vidhya died due to asphyxia caused by hanging. Thereafter, a crime was registered before the Police Station Jaisingh Nagar, Shahdol. After due investigation, a charge sheet was filed before the J.M.F.C. Beohari and case was committed to the Sessions Court, Shahdol and thereafter it was transferred to the 2 nd Additional Sessions Judge, Shahdol, Link Court, Beohari.
(3.) I have heard learned counsel for both the parties.