RAMNARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) - This revision u/Secs. 397 and 401 of the Code of Criminal Procedure is filed by the accused-applicants challenging the charges framed against them u/Secs. 304-B, 306 and 498- A of the Indian Penal Code by the 1st Additional Sessions Judge, Mhow, in S.T. No. 580/95.

(2.) For the purposes of this revision it is not disputed that the deceased Umabai was the second wife of the accused-applicant No.2 Suresh with whom her marriage was solemnised about 2 years prior to the incident in question and that at the time of this second marriage the accused-applicant had his first wife namely Anusuiyabai alive. Other accused - applicants are the relatives of the accused husband of the deceased woman.

(3.) According to the prosecution the accused persons had subjected the deceased Umabai to cruelty and harassment in connection with demand for dowry and that it was on account of this kind of behaviour of the accused persons that Umabai committed suicide by consuming poison.