CHHAGAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant is the husband of deceased Radhikabai. She hanged herself in her matrimonial home on 5th of Jan. 86. The husband was tried for abetting the suicide punishable under S. 396, I. P. C. and has been found guilty of that offence vide judgment dated 15-1-87. He has also been convicted under S. 498-A, I. P. C., for treating her with cruelty. He was sentenced to R. I. for 31/2 years for the offence punishable under S. 306, I. P. C. and R. I. for 2 years for the offence punishable under S. 498-A, I. P. C. The sentence are to run concurrently.

(2.) There is no clear evidence on record as to when the appellant and the deceased were married, nor there is any finding about it by the trial Court. However, the trial Court found the appellant guilty on proof of the following facts :

(3.) The inferences of trial Court may be noticed that the deceased publicly humiliated his wife about the theft on 5th Jan. 97 or near about or a few days before. The trial Court inference and reasoning may be noticed from para 13 of its judgment which is as follows :-