PADMABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the appeal of the accused Mst. Padmabai who on her conviction under Section 306 of the I.P.C. for abetting the suicide of her daughter-in-law Puja alias Sunita, has been sentenced to three years' R.I.

(2.) The appellant-accused Padmabai, her husband Ishwardas and son Raju alias Rajendrakumar had been put up for trial under Section 306 of the I.P.C. in the trial Court. The trial had abetted against Ishwardas since he had died during the course of trial. Raju the husband of the deceased, for want of evidence was acquitted by the trial Court, and it is only the deceased's mother-in-law viz. the present appellant-accused who has been convicted and sentenced to the extent as stated at the outset.

(3.) Mst. Sunita, now deceased, was married to Raju on 11.5.1980 at Ujjain, where both of them along with their parents did live together. Out of the lawful wed-lock, a daughter was born in September, 1981. It was on 27-4-1982 at the house of the in-laws that Mst. Sunita, at the time when no other members of the family of the in-laws were present in the house, had died instantaneously consequent to 100% burns over her body. Report of the incident was lodged by the deceased Mst. Sunita's brother P. W. 3 Girish Kumar (Ex. P-7).