HEERALAL Vs. STATE OF M P

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Madhya Pradesh High Court at Jabalpur upholding the conviction of the appellant for of fence punishable under Section 302 of the Indian Penal Code, 1860 (in short the IPC).

(3.) The background facts in a nutshell are as follows : Prema Bai (hereinafter referred to as the deceased) died on 18.7.1992 in District Hospital, Chhatarpur. The appellant is the husband of the deceased. Relationship of the deceased was not cordial with the appellant because she was not beautiful. Beside that her brother-in-law attempted to commit rape on her and a Panchayat was convened by the deceased. The father-in-law and uncle-in-law of accused executed an agreement Exhibit (P-4) and assured that no such incident shall occur in future. Consequently, the deceased on 18-6-1992 came back to her husband house. On 19-6-1992, a quarrel took place between the appellant and the deceased. Consequently, the appellant sprinkled kerosene oil on the deceased and set her ablaze. On 20-6-1992, deceased was taken to Londhi Hospital wherefrom she was referred to District Hospital, Chhatarpur, where she died on 18-7-1992. FIR was lodged. The dying declaration of deceased was recorded, investigation was triggered off and after completion of investigation, the appellant was charge-sheeted. The case was committed to the court of Sessions for trial. The appellant abjured the guilt and pleaded innocence. His defence is that he brought the deceased in burnt condition to the hospital, along with his parents and uncle for treatment. He was apprehended by the police at the hospital. The deceased got burnt during cooking meals, Hemwati Bai came to her working place and informed regarding the incident. The witnesses are lying to take revenge of previous grudge. The prosecution examined seven witnesses while the accused-appellant examined eight witnesses in defence. After hearing the parties and on consideration of the evidence and material on record, the trial court convicted the appellant for offence punishable under Section 302, IPC as noted above. Aggrieved by the judgment of conviction and sentence, an appeal was filed before the High Court where the primary stand was that there was a lot of difference in the statements made. There are two dying declarations (Exh.D4 and Exh.D3). Therefore the trial court was not justified in holding the appellant guilty. The stand of the State on the other hand before the High Court was that the first Dying Declaration (Exh.D4) was a result of pressure and therefore the same has been rightly discarded. The High Court upheld the contention of the State and dismissed the appeal.