PRITAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 20/07/1996 passed by Additional Sessions Judge, Panna in S.T. No. 61/1993 convicting the appellant under section 306 and 201 IPC and sentenced to 5 years R.I and 1 year R.I. respectively and with fine.

(2.) FACTS of the case, in short, are that on 02/05/1993 at about 10.00 am deceased Shakun Bai, who was married with the appellant about 20 years ago, was beaten in front of some guests, who assembled in a marriage in neighbouring house. Later on Shakun Bai after reaching in her neighbouring house consumed some poisonous substance, after vomit, Shakun Bai died.

(3.) AFTER completing investigation police Amanganj, citing 20 witnesses, submitted a charge sheet against the appellant and two others. Trial court framed charges under section 498A, 306, 201 IPC. Appellant abjured guilt. Defence of the appellant was that of false implication due to anger of parents of deceased on account of her death.