BHARAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment-dated 24. 09. 1994 passed by Sessions Judge, Sidhi in Sessions Trial no. 25/1993 whereby the appellant was convicted under Section 498-A of the IPC and sentenced to undergo R. I. for 3 years.

(2.) THE prosecution case, in short, may be stated as under : -

(3.) THE appellant was charged with the offence punishable under section 304-B of the IPC only. He abjured the guilt and, in his examination, under Section 313 of the Code of Criminal Procedure, he further asserted that he had showered abundant love and affection on padmawati despite the fact that she was not able to beget a child. His brother Ramanuj (DW1) and neighbour Tejbhan (DW2) were also called in defence.