AWDHESH PRASAD DWIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) Appellants have preferred this appeal challenging their conviction and order of sentence passed by Special Judge, Rewa in S.T. No.93/99, decided on 26.04.2000.

(2.) Appellants have been convicted under Section 498-A of IPC and sentenced to rigorous imprisonment for one and half year with fine of Rs.500/-, in default further rigorous imprisonment for one month, by the impugned judgment.

(3.) According to prosecution, deceased Maya Devi (hereinafter referred to as 'deceased') was married to appellant no.3 Harivilas, the son of appellant no.1 in the year 1989. Her gauna was performed in the year 1993. After her gauna, appellants, i.e. the husband, father-in-law and brother-in-law of the deceased, subjected her to cruelty and harassment, as a result of which deceased Maya Devi committed suicide by consuming Celphos on 1.08.98. The intimation of her death was given to the Police by her father-in-law, Awdhesh Prasad Dwivedi, on the basis of which merg intimation was recorded at Police Station Atraila and merg inquest was made. Dead body of deceased Maya Devi was sent for postmortem examination. After merg enquiry, an offence was registered against the appellants and was investigated. After due investigation, appellants were prosecuted under Section 498-A, 304-B of IPC and were put to trial.