STATE OF M.P. Vs. AMITABH

JUDGEMENT

(1.) THIS State -appeal has been preferred against the judgment and order of acquittal dated 5.3.1983 passed in Sessions Trial No. 22/83, by Third Addl. Judge to the Sessions Judge, Gwalior, thereby acquitting the respondent/ accused -persons of charge under Section 302 read with Section 34 of I.P.C.

(2.) THE facts unfolding the prosecution story are as under -

(3.) IN June 1982, when deceased visited her parents she narrated the painful story of torture meted out to her by her husband and in -laws. She requested that respondents required payment of about Rs. 5000/ - for arranging the marriage of another sister -in -law Archana. On 29.6.1982, father of deceased presented some articles of about Rs. 2,000/ - in the marriage of Archana. The mother of the deceased at this time did not allow her to go to her in -laws for about two months. During this period, her husband Amitabh kicked her on stomach for not offering money or making any arrangement of his job. He further threatened her that if she will not accompany him he will get her brothers murdered.