STATE OF MADHYA PRADESH Vs. SULTAN SINGH

JUDGEMENT

(1.) Heard on admission. This is an application for grant of leave to appeal under Section 378(3) of the Code of Criminal Procedure ("Code" for short). By the impugned judgment dated 5/1/11 passed by Sessions Judge, Sessions Division, Damoh in Sessions Trial No. 297/08, respondents have been acquitted of the offences punishable under Sections 498A, 306, 302 and 201 of the Indian Penal Code (for short "the IPC"). Respondent no. 1 Sultan Singh is husband of Paanbai (since deceased).

(2.) As per the prosecution story, respondents were involved in subjecting Paanbai to cruelty and harassment due to non satisfaction of demand for dowry and, ultimately, on 4/9/2008 at about 5 p.m., dead body of Paan Bai, under suspicious circumstances, was found hanging in the Corral.

(3.) Learned Government Advocate, while making reference to the evidence on record, submitted that the trial Court has erred in appreciating the evidence and the judgment of acquittal deserves to be interfered with.