RAM PRATAP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal has been directed against the judgment passed by Additional sessions Judge, Khurai, in Sessions Trial No. 233/89 on 6th February, 1990, convicting the appellant for offence under Section 306 of the IPC and sentencing him for three years' R. I. and fine of Rs. 2000/-, in default further six months' R. I.

(2.) THE prosecution story in brief may be mentioned :-The appellant married to Atlabai who was daughter of Gyan singh (P. W. 4) and Kamlarani (P. W. 16 ). The appellant was having illicit relationship with one Rawat Tribal Lady Guddibai (P. W. 14), because of this illicit relationship the appellant used to beat his wife Atlabai and was intending to turn out his wife from his house and to marry with Guddibai. On 11-9-89 also the appellant beat his wife Atlabai and therefore, Atlabai committed suicide by consuming sulfas tablets.

(3.) THE appellant pleaded not guilty. He denied of having illicit relationship with Guddibai.