SAMPATI KUMAR SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Mr. Manas Mani Verma submits that appellant no. 3 Mani Kumar Sahu @ Mani Prasad Sahu, husband of deceased Gulabwati, has already completed his sentence and, therefore, appeal qua appellant Mani Kumar Sahu was withdrawn. It is submitted that now appeal survives only for parents of appellant no. 3 i.e. appellant No. 1 Sampati Kumar Sahu and appellant No. 2 Smt. Kusumkali W/o Sampati Kumar Sahu.

(2.) Prosecution's story, in short is that, on 13/5/2010 when Mani Kumar Sahu, who was working in Mumbai, returned to his village where deceased Gulabwati was residing with his parents, he found that she was pregnant. It is the case of the prosecution that since she became pregnant in the absence of her husband Mani Kumar Sahu @ Mani Prasad Sahu, therefore, there was an altercation between Mani Kumar Sahu, present appellants Sampati Kumar Sahu and Smt. Kusumkali, W/o Sampati Kumar Sahu, resulting in homicidal death of Gulabwati.

(3.) It is submitted that prior to the incident, Gulabwati lodged a report Exhibit-P/29 to the SHO, Mahila Thana, District-Rewa on 30/11/2009, alleging torture and ill-treatment by her husband and in-laws. On account of such torture and ill treatment, she had come to house of her parents, but thereafter, in the village panchayat, a compromise was drawn on the basis of which a compromise was entered into at Police Station on 14/12/2009 vide Exhibit-30, then she returned to her matrimonial home. An intimation was given by appellant No. 1 Sampati Kumar S/o Ramdas Sahu as contained in Exhibit-P/4 on 14/5/2010 at about 07:45 am, informing that Gulabwati died on account of consumption of sulphas or a like poisonous substance.