STATE OF H P Vs. BIR SINGH

JUDGEMENT

(1.) STATE has appealed against the judgment, dated 4th June, 1997 of the Sessions Court, whereby respondent Bir Singh, who was tried for offences, under Sections 498-A and 306 of the Indian Penal Code, for allegedly subjecting his wife deceased Manghri Devi to cruelty and abetting her commit suicide, has been acquitted.

(2.) DECEASED Manghri Devi was married to the respondent about 8-9 months prior to her killing herself by hanging, on 28th June, 1995. Respondent allegedly used to harass the DECEASED and also subjected her to physical cruelty, because he was not happy with her being illiterate and also he wanted to marry again.

(3.) RESPONDENT took the plea that the deceased had an affair with a man by the name of Ram Dayal and wanted to marry him. He pleaded that the deceased was not happy with her marriage with him and that the marriage had been solemnized by her parents against her will and by use of force and because of that she took her life.