PREMSHEELA PRAKASH SHAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As these two appeals arise out of the same judgment dated 22.07.2010 rendered by Additional Sessions Judge, Mahasamund in Sessions Trial No. 27/2010 convicting the accused/appellants under Section 302/34 IPC and sentencing them to undergo imprisonment for life, they are disposed of by this common judgment.

(2.) Deceased Yogeshwari alias Malibai was the wife of accused/appellant Suresh Sahu and sister-in-law (Devrani) of accused/appellant Premsheela. Her marriage with accused Suresh Sahu was solemnized in the year 2008 whereas on 27.2.2010 she suffered 94% burns. She was taken to Community Health Centre, Pithora; from there shifted to Government Hospital Raipur where she succumbed to the injuries on 28.2.2010.

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