SUKHDEV Vs. STATE OF MP

JUDGEMENT

(1.) Appellant Sukhdev has preferred this appeal against his conviction and sentence passed by Shri D.S. Jam, First Additional Sessions Judge, Gwalior in Sessions Trial No. 106/87 for offences under Section 302 of I.P.C. and 498-A of Cr. P.C. and sentencing him to imprisonment for life and 3 yearsT R.I. and a fine of Rs. 250/-, respectively.

(2.) The police Kotwali, Lashkar, Gwalior filed a case against appellant Sukhdev, his father Hiralal, his mother Bettibai, brother Raghunath and brothers wife Bhagwandevi, under Section 302/34 of I.P.C.

(3.) The prosecution alleges that the cruelty was committed upon Munnibai, wife of appellant and she was done to death.