PHOOL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE accused persons stand convicted for commission of offence under Section 304-B, Indian Penal Code and have been awarded 7 years R. I. Being aggrieved by the conviction and award of the sentence, the appellants have preferred this appeal.

(2.) THE prosecution case, in brief, is that Geetabai wife of appellant No. 1 committed suicide at about 10 a. m. on 27th June, 1990. When the matter was reported to the police, offence was registered and after completing the investigation the charge sheet was filed.

(3.) THE prosecution case, in brief is that deceased Geetabai daughter of Panna Lal was married to the accused Phool Singh somewhere in the year 1988. The appellant No. 1 is the husband and the appellant No. 2 is the mother-in-law of the deceased. The prosecution case proceeds and states that on 27. 6. 1990, the Village Choukidar Lalaram s/o Hazarilal lodged a report to the police that he was informed by one Pappu that his Bhabhi (sister-in-law) had committed suicide. The police made usual investigation and filed charge sheet.