CHANDRAKANTA SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Anticipating arrest in connection with Crime No, 2/2002 registered at Police Station, Chakradarnagar, Tehsil and District Raigarh, for the offence punishable under Section 307 read with Section 34, IPC, the petitioner has filed this petition under Section 438, Cr.PC.

(3.) The prosecution story, in short, is that the appellant is mother-in-law of the victim and the allegation is that the applicant has poured Kerosene oil on the body of victim and set her fire in order to get rid of the victim. The victim sustained burn injuries to the extent of 60% and she was admitted to the hospital. However, the victim is survived and was discharged from Hospital after treatment. She has stated in her case diary statement that it is the applicant who set her fire. The complainant present in the Court showed her face, which shows extent of burn. It is shocking to note that the burn injuries are horrible and it is difficult to see the complainant.