SHYAM RAO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) February, 2000, passed by Second Additional Sessions Judge, Waraseoni (Balaghat) in Sessions Trial No. 177/1997, convicting the appellant under Section 498-A of the Indian Penal Code and sentencing him to rigorous imprisonment for two years with fine of Rs. 500/-.

(2.) In short, the prosecution case is that Shobha Bai, the deceased was married to appellant about 15-20 years ago. The relations between them were not cordial. It is said that after consuming liquor appellant used to manhandle her. Being harassed, Shobha Bai committed suicide by jumping into well on 22.3.1996.

(3.) Police registered a case under Sections 306 and 498-A of the Indian Penal Code.