LAKHANLAL AGRAWAL Vs. STATE OF M P

JUDGEMENT

(1.) The appellant/accused Lakhanlal Agrawal has been convicted under Sections 306 and 498-A of I.P.C. and sentenced to undergo seven years and two years rigorous imprisonment and fine of Rs.1000/-and Rs.500/-, respectively, and in default, six months and two months simple imprisonment, by IInd Additional Sessions Judge, Chhattarpur in Sessions Trial No.5/91 vide judgment dated 5.12.91.

(2.) The prosecution filed the charge-sheet before the Committal Court with this story that prior to one year of the date of incident, the marriage of appellant Lakhanlal was solemnized with Rashmi. The appellant and his relatives used to torture Rashmi. The appellant used to consume liquor and thereafter, he used to do mar-peet with her. The appellant and other family members also forced Rashmi to terminate pregnancy.

(3.) The trial Court found that the appellant Lakhanlal Agrawal committed the offences punishable under Section 306 and 498A of I.P.C. and sentenced him as stated above.