THE STATE OF MADHYA PRADESH Vs. SANGRAM SINGH

JUDGEMENT

(1.) HEARD on I.A. No. 2190/2014, an application for condonation of delay in fling the present application.

(2.) AFTER considering the reasons mentioned in the application, it appears that the State could not file the present leave application within time and delay of 101 days was caused. The grounds appear to be satisfactory and therefore, delay of 101 days in fling the present leave application is hereby condoned.

(3.) THE prosecution's case in short is that on 20.2.2010 the respondent assaulted the deceased Sunita by a spade causing a grave injury in her hand. Thereafter, she was admitted in the hospital for pretty longer period but, the respondent had defamed the deceased Sunita that she was admitted for abortion in the hospital. After discharge of the deceased Sunita from the hospital the appellant was continuously telling her such words that she aborted a child and she should have died and therefore, on 7.4.2010 the deceased Sunita had consumed some poison and thereafter, she had died during the treatment.