KALICHARAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall govern the disposal of Cr. A. Nos. 388/96 and 408/96.

(2.) IN Cri. A. No. 388/96, appellants have challenged their conviction under Section 498-A, Indian Penal Code and sentence of 1 year R.I. with fine of Rs. 500/- each. In Cri. A. No. 408/96, appellant has assailed his convictions under Sections 302, 498-A, Indian Penal Code and sentences of imprisonment for life with fine of Rs. 500/- and 1 year R.I. with fine of Rs. 500/- respectively. In default of payment of fine, appellants have been directed to further undergo additional imprisonment for six months.

(3.) APPELLANTS Kalicharan and Ramdulari are husband and wife and father-in-law and mother-in-law of Umabai (hereinafter referred to as "deceased" only). Appellant Ramakant is son of appellants Kalicharan and Ramdulari and husband of deceased. Marriage of appellant Ramakant with deceased took place on 8-7- 1991 at village Kolua. After marriage, deceased started residing with the accused-appellants at village Tiwari-ka-pura under P.S. Matabasiya, District Morena. The dead body of the deceased was found in the house of appellants on 16-5-1993 and the information of the same was given by village Kotwar Vidyaram (DW1) to P.S. Matabasaiya. Shivnath Prasad Sharma (PW1) and Shakuntala Bai (PW2) are respectively father and mother of deceased.