(1.) APPELLANT Shantibai has been convicted under Section 306, Indian Penal Code for abetting the commission of suicide by her daughter-in-law and sentenced to rigorous imprisonment for three years.
(2.) DECEASED Meenadevi was married to Rajkumar, son of the appellant on 19. 4. 1986, and she committed suicide by burning herself on 25. 5. 1986, that is, within 35 days of her marriage.
(3.) THE prosecution case is that the accused repeatedly taunted Meenadevi for bringing inferior quality of sarees from her mother's house and uttered that she was incompetent to do house- hold work and she and her mother were tonahi and they brought bad luck for her son Rajkumar who started suffering from kidney disease. Meenadevi made dying declaration before the Executive Magistrate and the Doctor. She had complained to her mother and brother also.