- (1.)The appellant has been convicted by the Additional Sessions, Judge, Narsinghpur by judgment dated 26.7.1999, in S.T.No. 14/89, under Section 306 I.P.C. and has been sentenced to rigorous imprisonment for three years.
(2.)Deceased Dammobai was married to appellant about eight years before her death which took place on 20th July, 1998. According to prosecution, Dammobai was found to have committed suicide by hanging. It is said that after the marriage, appellant and his parents, who were also accused before the trial court, started harassing Dammobai because of her not performing the domestic work properly in the house. Feeling harassed and annoyed, she committed suicide by hanging. On being informed to police, a marg was recorcded and after that, an offence under Section 302, 201 I.P.C. was registered. During investigation, the dead body was sent for post mortem examination. Dr. J.L. Jain performed the post mortem examination, whrein, except a legature mark on the neck, no other injury was found on the body of the deceased. After due investigation, charge sheet was filed against three accused persons and the case was committed for trial. The trial Court framed the charges under Section 302,306,302 read with section 201 I.P.C. Accused abjured the guilt and pleaded false implication,.
(3.)Prosecution mainly examined PW 2 Motilal, PW 4 Ramlal, father of the deceased, PW 5 Nanhibai, Bhabhi of the deceased, PW 6 Premlal, cousin of the deceased to prove its case at the trial.