HAJARILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANTS Hajarilal and Sumatrani have been convicted under Sections 498 -A and 304 -B, IPC and sentenced to rigorous imprisonment for thre6 years and ten years, on each count. They have also been sentenced to pay a fine of Rs. 1,000/ - for the first offence.

(2.) DECEASED Dashoda Bai was daughter of Asha Ram (PW 1) and Parvati Bai (PW 2). She was married to accused Hajarilal three years before her death. She committed suicide by burning herself on 28 -8 -1989 in the house of her husband. She was blessed with a son on 18 -8 -1989. Accused Sumatrani is step to mother -in -law of the deceased.

(3.) THE accused pleaded not guilt, their defence was that Dashoda Bai died on account of the bursting of the stove. It has been further stated that the father of the deceased asked Motilal to make a gift of eight acres of land in favour of the child left by the deceased and on his refusal to do so he has given a false statement to the police.