INDRAKUMAR Vs. STATE OF M P

JUDGEMENT

(1.) THE appeal is directed against the judgment and order dated 6. 9. 1988 of the Sessions Judge, Indore passed in S. T. No. 247/83 whereby accused-appellant has been convicted Under Section. 302 IPC for having committed murder of Meerabai on the intervening night of 3rd and 4th August, 1983 at Larkana Nagar, Indore and sentenced to imprisonment for life. He is further convicted Under Section 309 IPC for having committed attempt to suicide and sentenced to imprisonment till rising of the Court. (Accused has been acquitted of the offence Under Section 506 IPC for having caused intimidation to Meerabai ).

(2.) IT is not in dispute that Meerabai (deceased)-daughter of (P. W. I) Sunderlal r/o Tagore Colony, Khandwa, was married to accused-appellant Indrakumar. Indrakumar was living in the joint family house consisting of his brother Laxmichand, his wife Madhubai, father Gulabrai and his wife (mother) Ishwaribai. They have got a multi-storied building. The married members of the family were living in separate blocks. Meerabai was married to accused-appellant on 29. 6. 1980.

(3.) THE prosecution story in brief is that accused-appellant and his other members of the faimly were practising cruelty by causing ill-treatment to Meerabai. At the initial stage after marriage Meerabai lived for about 2 months alongwith the accused. She was taken by her parents to Khandwa. She again returned to Indore. Meerabai gave birth to a male child in June, 1983. Sundarlal and his wife (parents of Meerabai) participated in the birth-ceremony of the child.