NARENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant No. 1 herein by reason of the impugned judgment reversing a judgment of acquittal passed by learned Sessions Judge, Dhar on 6-1-1984 was found guilty of commission of an offence under Section 302 of the Indian Penal Code for having committed murder of Bimlabai by throttling on 6-5-1983 at about 5.30 p.m. at Dhanmandi, Dhar at house No. 16, Dhanmandi, Dhar as also under Section 201 of Indian Penal Code for causing disappearance of evidence by setting her on fire after causing her death; whereas the appellant No. 2 was found guilty of commission of an offence under Section 201 of the Indian Penal Code.

(2.) The relationship between the appellants herein are son and mother. Along with them, the husband of appellant No. 2 Hari Singh and their daughter Kusum were charge-sheeted for commission of murder of the aforementioned Bimlabai.

(3.) The deceased Bimlabai was married to the appellant No. 1 herein on or about 21-4-1982 in relation whereto the betrothal ceremony was held in December, 1980. The appellant No. 1 after the said betrothal ceremony was appointed as a Bus Conductor by the Madhya Pradesh State Road Transport Corporation. About 4 and 1/2 months thereafter, he was suspended questioning which he filed a civil suit.