STATE OF RAJASTHAN Vs. MAHAVIR ALIAS MAHAVIR PRASAD

JUDGEMENT

(1.) The respondent-Mahavir (accused) was tried for an offence punishable under Section 302, IPC for causing the death of his wife-Radha. The couple was staying in the matrimonial home at Bikaner. It is the case of the prosecution that the respondent was all along ill-treating his wife Radha since deceased on the ground that sufficient dowry was not given to him.

(2.) The incident in question took place during the night intervening between November 23 and 24, 1982 at the residence of the respondent. According to the prosecution, the respondent after beating Radha, poured kerosene on her and then set her on fire. Radha died during the same night due to extensive burn injuries on her person.

(3.) On the following day, one Chattur Bhuj, brother of the respondent went to the father of the deceased to inform him about the death of Radha.