VIJAY KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) FIRST ASJ, Shahdol in S.T. No.37/90 vide impugned judgment dated 14.10.1991 recording conviction of appellants Vijay Kumar. Ram Kishore, Jyoti Bai under section 498 -A. IPC sentenced them to undergo RI for a period of 3 years and to pay tine Rs. 200/ - in default to suffer further imprisonment for a period of one month. Further appellants Ram Kishore, Jyoti Bai, Sumitra being convicted under section 307/109, IPC have been sentenced to undergo RI for a period of 5 years and to pay fine Rs.200/ -in default to suffer further imprisonment for a period of one month.

(2.) COMPLAINANT Savita Bai is legally married wife of appellant Vijay Kumar. Appellants Ram Kishore. Jyoti Bai, Sumitra respectively are father, mother and sister of appellant Vijay Kumar.

(3.) APPELLANTS abjured the guilt. However, the Court below vide impugned judgment in S.T. No.37/90 recording conviction of appellants Vijay Kumar, Ram Kishore. Jyoti Bai under section 498 -A. IPC sentenced them to undergo RI and to pay fine in default to suffer further imprisonment for the period said above. Similarly, appellants Jyoti Bai. Sumitra. Ram Kishore being convicted under section 307/109, IPC have been sentenced to undergo RI and to pay fine in default to suffer further imprisonment for the period said above.