REWARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an appeal against the finding of holding the accused/appellants guilty for committing offences punishable u/s. 498 -A and 306 IPC. Appellant No.1 has been sentenced to undergo R.I for 3 years and 6 years, while appellant No.2 has been sentenced to undergo R.I. for 3 years and 3 years respectively on both the counts referred above.

(2.) THE prosecution Case is that Shobhabai (since deceased) was married with appellant no. 1 Rewaram on 11.5.87. On account of demand of dowery of Rs. 5,000/ - she was being subjected to cuelty. On 17.8.88 at village Mayawadi at about 3.46 am., Shobhabai committed suicide by pouring kerosene oil on hereself and putting a burning match -stick on her clothes.

(3.) ON framing and explaining the charges for commission of the offences referred above, the accused denied the said allegations and pleaded not guilty.