KISHORI LAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Challenge in this appeal is to the order passed by the learned Single Judge of the Madhya Pradesh High Court, dismissing the appeal filed by the appellant questioning his conviction under section 306 of the Indian Penal Code, 1860 (in short 'IPC') and sentencing him to undergo RI for five years.

(2.) . The background facts in the nutshell are as follows:

(3.) . Primarily relying on the evidence of PWs 8, 10 and 11 the trial Court came to hold that the accused had abetted suicide. Accordingly the conviction was recorded and sentence was imposed. Appeal before the High Court did not bring any relief to the appellant.