SANJIT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The appellant/accused has directed this appeal, against the judgment dated 5-8-1993, rendered by III Additional Sessions Judge, Ratlam in S.T. No. 164/92, thereby convicting him for the offence punishable under Section 306, IPC and sentencing him to suffer rigorous imprisonment for 7 years and fine of Rs. 500/-, in default of fine further imprisonment for one year was also awarded.

(2.) The case of the prosecution, in short, is that Laxmanrao (PW 2) husband of deceased Lallibai and the appellant were residing in a jail quarters numbered as 10 and 8 respectively at Sailana. Both were posted as jail guards. It is stated that on 30th April, 1992, while Laxmanrao had gone to Indore for some official work, during his absence, the appellant Ranjeet Singh caught hold deceased Lallibai with an intention to outrage her modesty. The FIR was lodged by the deceased at Police Station Sailana. On the report of the deceased, Crime No. 65/92 for the offence punishable under Section 354, IPC, was registered against the accused/appellant and the accused/appellant was arrested. After the aforesaid incident, on 6-5-1992 between 5.00 p.m. to 9.00 p.m. deceased Lallibai committed suicide in her quarter by hanging herself to the ceiling fan with the help of sari. On information of Laxmanrao (PW 2) merg report was registered and on investigation, offence under Section 306, IPC was registered against the accused/appellant and on completion of investigation, challan was filed.

(3.) The trial Court framed the charge under Section 306, IPC against the accused. On completion of the trial, the accused was convicted and sentenced by the impugned judgment as indicated above. Aggrieved, the accused! appellant has filed this appeal against the impugned judgment of conviction and order of sentence.