RAMBHAJAN Vs. STATE OF M P

JUDGEMENT

(1.) IN this appeal, the judgment-dated 17-1-1995 passed by Sessions judge, Jabalpur in S. T. No. 465/89 is the subject matter of challenge. By virtue of the judgment, the appellants, who are respectively father-in-law, brother-in-law, mother-in-law and sister-in-law of Shashiprabha (since deceased), stand convicted and sentenced as under with the direction that the sentences shall run concurrently <FRM>JUDGEMENT_4745_CRLJ_2009Html1.htm</FRM>

(2.) PROSECUTION story, in short, may be narrated as under :

(3.) AFTER due investigation, charge-sheet in respect of the offences punishable under sections 498a and 306 read with 34 of the i. P. C. arraigning the appellants and manjulata, 18 years old sister-in-law of shashi, as accused, was submitted before c. J. M. , Jabalpur who committed the case to the Court of Session for trial. However, learned trial Judge, for the reasons assigned in the order dated 17-8-90, proceeded to discharge Manjulata for want of evidence.