NANHELAL VERMAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THE husband, mother -in -law and sisters -in -law of deceased Mayabai have filed this revision petition against the order of Second Additional Sessions Judge, Mandla, framing charge against them under sections 306/34 and 498A of the Indian Penal Code.

(2.) PETITIONER No. 1 Nanhelal had taken Mayabai as his wife in January, 1988. She committed suicide by setting herself on fire on 31.3.1998. 1995 MPLJ 757]. 1989 CrLJ 242] in support of the contention that the instigation or abetment may also be by conduct and creating a situation by willful conduct, driving the woman to commit suicide is clearly covered under section 306 of the Indian Penal Code. The learned counsel for the State also pointed out that it must be a queer coincidence that the first wife of the petitioner No. 1 committed suicide.