LOKMAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Arun Pateriya, counsel for the applicant. Shri M. K. Jain, Dy. Govt. Advocate for the State. Heard learned counsel for the parties. Applicant Lokman Singh is involved in Crime No. 62/1994, under Sections 498-A, 306 and 304-B, Indian Penal Code by P. S. Purani Chhawni, District Gwalior.

(2.) ACCORDING to the allegations made by the prosecution, one Bhuribai is said to have committed suicide by throwing herself before the train on the railway track nearby her house, and she was found dead on the early morning of the date of occurrence. It was alleged that she was compelled to commit suicide on account of demand of dowry. From the evidence which has been brought in the FIR and the post mortem report, it appears that Bhuribai threw herself before a running train and she was crushed to death. It was further alleged that Bhuribai was married four years back. She lived with her husband for six months. Thereafter, demand of dowry started. According to the prosecution allegations, the family members of the husband of the deceased, like her mother-in-law and uncle-in-laws also compelled the parents of the deceased to provide certain amount of dowry, otherwise they will not keep her in their house.

(3.) THE real elder sister of the deceased named Shardabai was also married in the same house and she was living together. It has come in her statement that her mother-in-law was so cruel that she did not allow the two sisters to live together. A partition wall was erected between the two rooms. The father-in-law of the deceased was dead. The two uncle-in-laws, the present applicant Lokman Singh and the other Pheranainsh were the persons, who were acting as a guardian of the husband of the deceased.