RAJ KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Appellants Rajkurnar, Ramsahai and Savitri Devi who are husband, father-in-law and mother-in-law respectively, of deceased Janki Bai, by the impugned judgment and order dated 13-2-98, passed by Additional Sessions Judge, Chhatarpur, in Sessions Trial No. 58/95, stand convicted for offences punishable under Sections 304-B and 306 of the IPC. They have been sentenced to R. I. for seven years each for the offence punishable under Section 304-B of the IPC and to R.I. for five years with fine of Rs. 500/- each for the offence punishable under Section 306 of the IPC. The substantive sentences imposed under both the sections have been directed to run concurrently.

(2.) The appellants had been chargesheeted under Section 304-B of the IPC for committing dowry death and under Section 306 of the IPC for abetting the commission of suicide by deceased Janki Bai. The death of Janki Bai is alleged to have occurred on 10-5-94 within 13 days of her marriage with appellant Rajkurnar.

(3.) I have heard Shri Surendra Singh, learned senior counsel with Shri Ashvini Dubey, advocate, appearing for appellant and Shri S. K. Rai, learned penal lawyer for the State; and perused the record of the trial Court.