ANAND KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT Anand Kumar has been convicted under Sections 304-B and 306, I. P. C. and sentenced to rigorous imprisonment for 7 years on each count and to a fine of Rs. 200/ -.

(2.) DECEASED Geeta Bai was married to appellant Anand Kumar in the year 1992. She committed suicide by burning herself in the house of the appellant on 26. 7. 1993. These facts are not in dispute.

(3.) THE prosecution case is that the appellant was demanding a sewing machine and a table fan as dowry. He was beating her for not bringing these items from her parents. In May, 1993, the appellant took Geeta Bai to the house of her parents and left her there. He came back immediately. Deceased Geeta Bai disclosed to her parents that the appellant is demanding the above items and he was beating her. She lived there for about a month and she was sent back to the house of her husband. After 15 days, she brought an end to her life by setting her ablaze.