LAXMINARAYAN @ CHHOTELAL Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has filed this appeal against judgment dt. 31.1.1998 passed in S.T. No. 137/1995 by learned Additional Sessions Judge Mandsaur M.P. convicting him for the offence punishable under Section 306 and 498-A of IPC and sentencing him to under RI for 5 years and fine of Rs. 5,000/- has also been imposed upon him with default stipulation.

(2.) The brief facts of the case are that Manjubai wife of Chhotelal committed suicide on 12.3.1995 by consuming BHC Powder. After registration of 'merg' it has been found that appellant used to harass her and beat her. On the day of incidence also, she was beaten by appellant. The main reason for beating Godavaribai was that her In-laws were also living in the same village and she used to go to her father and mother, due to which accused used to beat her.

(3.) Learned Trial Court by impugned judgment convicted the appellant for the offence punishable under2 Section 306 of IPC and sentenced him to undergo RI for 5 years and fine of Rs. 5,000/-.