R. Banumathi, J. - (1.) Leave granted.
(2.) The appellant herein/complainant is the husband of deceased, Anita. The deceased was suffering from cold and fever and was taken to the clinic of the respondent No. 2 on 25.07.2007 and 26.07.2007 for treatment. It is alleged that due to the treatment given to the deceased by the second respondent the condition of the deceased deteriorated and she was rushed to Government Hospital where she died during the course of treatment.
(3.) A criminal case was registered against respondent No. 2 under Section 304-A IPC. On 14.12.2011, the second respondent was convicted by the trial Court under Section 304-A IPC and sentenced to undergo rigorous imprisonment of two years and a fine of Rs. 500/- was imposed. For conviction under Section 24 of the M.P. Ayurvigyan Parishad Adhiniyam 1987, the respondent No. 2 was sentenced to undergo one year rigorous imprisonment and a fine of Rs. 1,000/- with default clause.;