GEETA YADAV Vs. STATE OF C.G.

JUDGEMENT

(1.) Since both of these appeals have arisen out of common judgment dtd. 28/08/2014 passed by the Sessions Judge, Rajnandgaon in Sessions Trial No. 89/2013, therefore, they have been clubbed together, heard together and are being decided by this common judgment.

(2.) Criminal Appeal No. 844/2014 has been preferred by the accused Geeta Yadav under Sec. 374(2) of CrPC questioning the impugned judgment whereby she has been convicted for offence punishable under Sec. 302 of IPC and sentenced to undergo life imprisonment with fine of Rs.500.00 in default of payment of fine, R.I. for 1 month, whereas Criminal Appeal No. 335/2015 has been preferred by the husband of the deceased, Kartik Ram Yadav (P.W.-1) under Sec. 372 of CrPC seeking compensation under the provisions of Ss. 357 and 357(A) of CrPC.

(3.) Case of the prosecution, in brief, is that on 27/07/2013 at about 2:30 AM at village Kumarra within the ambit of Police Station Chhuriya, accused Geeta Yadav caused the death of her mother-in-law Smt. Shail Bai by pouring kerosene oil over her and setting her ablaze while she was sleeping and thereby, committed the aforesaid offence.