SURESH PRASAD Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners are the husband, parents -in -law, and co -wife of Smt. Sadhna, who committed suicide on 30.9.1996 by hanging herself. A charge has been framed against them under sections 306 and 494 of the Indian Penal Code in this connection, which they have challenged in this revision. 1996 CrLJ 894].

(2.) 1989 CrLJ 242 (Girja Shankar and others v. State of M.P.) and AIR 1991 SC 1532 (The State of Punjab v. Iqbal Singh and others). 1996 CrLJ 894 (Supra) also it was found that there was no other evidence besides the dying declaration of the deceased alleging harassment by the accused. It was in the peculiar facts and circumstances of those cases that a charge under section 306 of the Indian Penal Code was not sustained. But in the instant case there is voluminous evidence to show that not only had the husband married again, he, his parents and the second wife persisted in maltreatment of the deceased and by systematic and continuous course of harassment forced her into suicide.