ASHOK KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) The appellant was tried for the offence punishable under Section 306 of the IPC by the 1st AddI. Sessions Judge, Camp Harda, District Hoshangabad in S.T. No. 86/85, and he was convicted and sentenced to undergo R.I. for 7 years and to pay fine of Rs.2000/-, in default to undergo R.I. for 6 months.

(2.) On 14.6.85 P.W.l Umesh Kumar, brother of the deceased, Sadhna, wife of the appellant, received telegram and telephonic message from the appellant, husband of his sister, Sadhna that Sadhna had suffered bum injuries. On receipt of this message he came to the house of the appellant on 15.6.84, where he learnt that Sadhna had been taken to Indore for treatment, and when he was proceeding to Indore, his maternal uncle P.W.6 Shankerlal who had returned from Indore, informed him that Sadhna had died, then he submitted the written report at Harda Police Station, about the incident Ex. P.1, on the basis of which formal FIR Ex. P.2 was drawn up, and a case was instituted, and investigation proceeded.

(3.) Police after investigation submitted, charge-sheet against the appellant under Section 306 of the IPC. After the cognizance, and commitment, the case came up for disposal before the 1st AddI. Sessions Judge, Harda, District Hoshangabad.