MADAN MESHRAM Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision filed on behalf of the accused Madan Meshram has been preferred against order dated 11.05.2016 passed by the Court of 2nd Additional Sessions Judge, Balaghat, in S.T.No.303/2015, whereby a charge under Section 306 read with Sections 511 and 509 of the IPC was framed against accused Madan Meshram.

(2.) The case of the prosecution before the trial Court in short was that victim Devalabai is a 36 years old married lady with four children. Driver Santosh Sonwane has been employed by her husband Chetram Meshram. She lives in village Lanji. Her matrimonial home is at village Bhanegoan. Accused Madan Meshram, who is resident of village Bhanutola, Nandora spread a canard in village Bhanegoan that Devalabai has illicit relations with her driver Santosh Sonwane and her husband Chetram Meshram is making money from his wife's illicit relations with others. He also told about it to younger brother of Chetram. He confessed to Roop Chand Ravte, the President of the Kunbi Society, to which the parties belong that he had defamed Devalabai in aforesaid manner and had enquired as to what was the way out of this problem. When Devalabai learnt about aforesaid defamation, she felt hurt and humiliated and consumed insecticides at about 11:30 a.m. on 14.10.2015 in order to commit suicide; however, due to prompt treatment her life was saved.

(3.) Inviting attention of the Court to various authorities, it has been argued on behalf of the petitioner/accused that even if all allegations made against the petitioner are taken at their face value, his act and conduct would not fall under the ambit of abetment of suicide.