SAYEED MIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The accused/appellant stands convicted under S. 306 of I.P.C. and has been sentenced to undergo rigorous imprisonment for seven years therefor, for abetting his wife Nazbun Niza to commit suicide, by judgment dt. 9-1-1998 in Sessions Trial No. 319/93 by IInd Additional Sessions Judge, Ambikapur, District Sarguja.

(2.) Undisputably, the deceased-Nazbun Niza was the second wife of appellant-Sayeed Miyan. They were married about 2 years prior to the incident. Makhzabun (P.W. 11) is the first wife of appellant.

(3.) The prosecution case stated in brief is that, the accused/appellant was continuously maltreating and beating the deceased, on account of which she felt frustrated and used to complain about the maltreatment to her parents. Prior to the date of incident also the accused/appellant had assaulted her. Probably feeling frustrated the deceased-Nazbun Nisa committed suicide by consuming some poisonous substance. The matter was reported by Aashik Miyan (P.W. 1).