PREMLAL ALIAS DADU Vs. STATE OF M P

JUDGEMENT

(1.) The appellants have been convicted under Section 306 of the IPC and sentenced to undergo R.I. for 5 years with fine stipulation, though they were acquitted of the offence under Section 302 of the Indian Penal Code (for short "IPC"). The impugned judgment dated 27/2/1998 was passed by VIII Additional Sessions Judge, Jabalpur, in Sessions Trial No.444/96. Appellants are respectively brother and relative of Sonelal (since deceased).

(2.) According to the prosecution case, on 20/02/1996 at about 10.45 Sonelal committed suicide by jumping into the Well. The appellants are said to have filthily abused and humiliated Sonelal to such an extent that he could not tolerate and committed suicide. After investigation, Crime No.109/96 was registered for the offence punishable under Section 306 read with 34 of the IPC. After completion of investigation, charge-sheet was filed in respect of the offence under Section 306/34 of the IPC and thereafter impugned judgment was passed.

(3.) Charges under Section 302 and 306 of the IPC were framed. Appellant pleaded false implication and not guilty.