BUTA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) The appellant faced trial for the offence punishable under Section 306 Indian Penal Code (for short 'IPC') for abetting his wife Manjit Kaur @ Gian Kaur who committed suicide due to his cruel behaviour and his illicit relations with one Shanti (Accused No.2-acquitted by the trial Court). As per the case of prosecution, the appellant got married with Manjit Kaur @ Gian Kaur about 14/15 years before her death on the intervening night of 12/13.09.2000. Manjit Kaur consumed some poisonous substance to end her life. The case was got registered by the brother of the deceased.

(3.) The police after investigation presented the challan against the appellant and he was charge-sheeted for the offence punishable under Section 306 IPC to which he pleaded not guilty and claimed trial. In support of its case, the prosecution examined PW2 Manga Ram and PW3 Roop Lal, brothers of deceased who have fully supported the case of the prosecution. A compromise dated 09.07.2000 also took place in between the appellant and the deceased which was produced on file by PW5 Jagtar Singh and proved by PW4 Resham Lal and PW7 Mohinder Pal.