STATE OF MADHYA PRADESH Vs. RAVINDRA

JUDGEMENT

(1.) Appellant/State has filed this appeal under Section 378(3) of the Code of Criminal Procedure aggrieved by the judgment and order dated 25-6-1992 passed by Additional Sessions Judge, Burhanpur in Sessions Trial No. 41/90 acquitting the respondents of offences punishable under Section 306 and 498-A of the Indian Penal Code.

(2.) The prosecution case, in brief, was that respondent No. 1 Ravindra married to deceased Smt. Meerabai about 13 years before the date of incident. Respondent No. 2 Ramdas is the brother of respondent No. 1 Ravindra and respondent No. 3 Shobhahai is the wife of Ramdas, respondent No. 2. Thus, they are the relatives of the husband of deceased Meerabai. The respondents used to harass Smt. Meerabai with a view to coercing her to meet unlawful demand for money. Due to the harassment meted by the accused persons to deceased Meerabai on 27-12-1989, she along with her son Sandeep and daughter Vaishali jumped into the well, situated in the field of respondents. Three dead bodies were seen by Chowkidar Rajaram, who reported the matter to Police Station Lalbhagh, Burhanpur. After inquiry, the dead bodies, were sent for Post Mortem Examination.

(3.) After investigation a challan for the offences punishable under Sections 306 and 498-A of Indian Penal Code was filed against the respondents before the Judicial Magistrate First Class, Burhanpur, wherefrom the case was committed to the Court of Sessions Judge.