BASIRAM BEGUM Vs. STATE OF M P

JUDGEMENT

(1.) The appellant challenges her conviction under Section 306 of the Indian Penal Code and sentence, of Rigorous Imprisonment for three years.

(2.) The appellant and her two sons Mohd. Yasin and Modh. Akram, were prosecuted under Section 306, I.P.C. for abetting commission of suicide by the deceased Jarina Begum who committed suicide on 21-7-1984 at the Saturday Market, Durg. The deceased was married about 15 years back with Mohd. Yusuf., Similarly, her real sister Ashiya was married to Mohd. Aslam, who is the younger brother of Mohd. Yusuf. The Gauna ceremony of Jarina Begum took palce six years back. The prosecution alleged that the accused persons very often demended money and persuaded her to bring it from her parents and brothers. On account of her failure to fulfill the demand, the accused persons used to harass and beat her since long. Due to persistent cruelty inflicted on her, she committed suicide on 21.7-1984 by pouring kerosene oil on her body and putting fire to it.

(3.) The appellant and so also the other two acquitted co-accused denied commission of any offense. The learned Trial Court, relying on the statement of Abdul Gaffar (P.W. 2) and some other witnesses, convicted the appellant for abetting Jarina Begum to commit suicide and sentenced her to imprisonment as aforesaid,