RAM MILAN Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANTS have preferred this appeal challenging their conviction and order of sentence passed by Sessions Judge, rewa in S. T. No. 228/97, decided on 31. 7. 99.

(2.) APPELLANTS have been convicted under Section 498-A of IPC and sentenced to suffer rigorous imprisonment for three years by the impugned judgment.

(3.) ACCORDING to prosecution, deceased Buta @ Savita (hereinafter referred to as 'deceased') was married to appellant no. 2 Santosh Kumar, son of appellants no. 1 and 3, at the early age of twelve years. Her gauna was performed six years after her marriage. Since then she lived in her matrimonial home at village Dihiya. Appellants used to make unlawful demand for watch and motorcycle from the parents of the deceased and subjected her to cruelty in order to fulfil their demand. This fact was communicated by the deceased to her parents, brother and sister-in-law. As a result of ill-treatment and cruelty meted out to her, deceased committed suicide at her matrimonial home by consuming Celphos on 25. 8. 97. The intimation of her death was given to the Police by her father-in-law, Rammilan (appellant no. 1 ). Merg intimation was recorded at the instance of appellant no. 1 and the merg inquest was made. The dead body of deceased 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 306, 498-A and 304-B/34 of IPC and were put to trial.