STATE OF M P Vs. LAKHAN SINGH

JUDGEMENT

(1.) Being aggrieved with the judgment dated 15.12.1999 passed by the Additional Sessions Judge, Mungawali, Distt. Guna, in S.T.No.239/1996, whereby respondent- Lakhan Singh has been acquitted from the charges of Sections 304-B, 306 and 498-A of IPC, the State has preferred the present appeal

(2.) Facts of the case in short are that on 23.4.1996, it was informed by Devendra Singh (PW-7) at police Station, Bahadurpur, that deceased Savitri Bai was seen in healthy condition in the noon, but at about 7 to 8 p.m., she was found dead. One doctor was also called to examine the deceased, but she could not be saved. A Merg intimation (Ex.P./5) was recorded at police Station. Dead-body of the deceased was sent for postmortem. Dr. Y.S.Tomar (PW-8) alongwith a team of doctors had performed the postmortem on the body of the deceased and he found that deceased died due to strangulation and that her death was not natural. Thereafter, in investigation it was found that she was being harassed by the respondent for dowry demand etc., and therefore, after due investigation, a charge-sheet was filed which was duly committed to the Court of Session and ultimately transferred to the Additional Sessions Judge, Mungawali.

(3.) We have heard the learned counsel for the parties.