JAI SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has challenged his conviction under Sec. 306 and 498A IPC wherefor he has been sentenced to undergo RI for three and one year respectively recorded vide judgment dtd. 26/8/1997 in ST No.21/95 by Sessions Judge, Seoni.

(2.) The prosecution case, in brief, is that within 7 years of marriage on 31/7/1994, at about 19:30 hrs. in village Kachna, Police Station Barghat, District Seoni wife of the appellant committed suicide by jumping into a Well. On receiving information Ex.P/6, Merg 44/94 was registered and inquired by the Police. Dead body was fished out of the Well and Panchnama Ex.P/4 was prepared. The body was sent for Post Mortem vide Ex.P/1. The doctor confirmed the death by ante mortem drowning. The police recorded the statement of the witnesses including brother of the deceased Babulal PW-4 who made allegations of cruelty extended by the appellant, his mother and brother. The police Barghat registered a Crime No.140/1994, arrested them all and filed the charge-sheet.

(3.) All the three accused persons namely Jai Singh, Raju Bai and Jagdish were charged under Sec. 498A and 306 IPC. They abjured their guilt and pleaded for trial.