GOPALRAO Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANTS Gopalrao, Pandurang and Yenubai have been convicted under section 498A Indian Penal Code and sentenced to rigorous imprisonment for three years.

(2.) THE prosecution case was that on 10.8.1986 accused Gopalrao asked his wife deceased Fekanbai to bring an amount of Rs. 1,200/ - from her mother, Dhurpatabai (PW 7). She had sold a piece of land for Rs. 2,400/ - to Rajaram (PW 10). Accused Pandurang and Yenubai are parents of Gopalrao. They were also asking Fekanbai to bring money from her mother. The accused persons were harassing Fekanbai and threatening to cause her death if she did not bring this money from her mother. The dead body of Fekanbai was recovered from the canal on 1.9.1986.

(3.) THE trial Court acquitted the accused persons of the charges under sections 302 and 306 IPC but convicted them for the offence punishable under section 498A IPC.