STATE OF M P Vs. BHERU ALIAS BHERULAL

JUDGEMENT

(1.) THE appeal is directed against the judgment and order dated X7. 12. 1987 of the IInd Addl. Sessions Judge, Dhar passed in S. T. No. 110/ 87 whereby the accused-respondents have been acquitted of the offence punishable Under Sections 147, 307, 498-A and 149 of I. P. C. for forming unlawful assembly and committing attempt to murder in pursuance of common object of their all.

(2.) P. W. 6 Mangilal, P. W. 7 Shantabai are the father and mother of P. W. 3 Sumitrabai. Sumitrabai was married to Radhu @ Radheshyam. She lived for some time with Radhu and had come second time from her parent's house for living with him.

(3.) IT is alleged that on earlier occasion i. e. , on 21. 5. 1986 Sumitrabai was admitted in the hospital for treatment. Sumitrabai had burn injuries. After the treatment Sumitrabai was taken by her parents but because of the death of her father-in-law Onkarlal she was sent back to her husband's house (i. e. , Radhu's house ).