PREETAM Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANTS Preetam, Dabbal and Nanhi Bai have been con- victed under Sections 306 and 498-A, Indian Penal Code and sentenced to rigorous imprisonment for three years for the first offence and they have not been separately sentenced for the offence punishable under Section 498-A, IPC.

(2.) DECEASED Pusiabai was married to appellant No. 1 Preetam in the year 1983. Appellant No. 2 Dabbal is elder brother of Preetam. Appellant No. 3 Nanhi Bai is their mother. Pusiabai committed suicide by burning herself on 16. 12. 1985. She had come from her brother's house on 13. 12. 1985 with her husband. The prosecution case is that the appellants were demanding money which had been received by father of the deceased in a land acquisition case. Her brother Hemraj (PW 7) had given some money from time to time to the appellants. They were, however, not satisfied.

(3.) THE accused persons pleaded not guilty. The Trial Court after appreciation of the evidence on record held that the charges under Sections 306 and 498-A, IPC are proved against the appellants. In this appeal it is argued that the evidence adduced by the prosecution does not establish the charges against the appellants beyond reasonable doubt. It is pointed out that the evidence is of imprecise and vague character.