STATE OF MADHYA PRADESH Vs. BAIJNATH

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 30.11.2000 passed by Additional Sessions Judge, Mungawali district Guna (MP) in Sessions Trial No. 231/1996 under Section 498(A) read with Section 304(B) of IPC, the appellant/State through Police Station Chanderi has filed this appeal under Section 378 of Cr.P.C.

(2.) IT is not disputed that deceased Saroj was married to accused Rakesh in the year 1994. Accused Shivraj Singh is the father of the accused Rakesh and accused Gyan Bai is the mother of accused Rakesh. Accused Baijnath is the elder brother of accused Shivraj Singh and accused Prem Bai is the wife of accused Baijnath Singh.

(3.) THE prosecution story transpired before the learned Trial Court is as under: -