SONELAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS a revision from the order dated 29-3-1990 of the Seventh Additional Sessions Judge, Gwalior, in S. T. No. 207/89, by which charges under Section 306, Indian Penal Code were framed against applicants Sonelal, his wife Mahadevi and their son Kanoalsingh - the deceased being accused applicant No. 3 Kamal Singh's Wife Smt. Manorama.

(2.) ADMITTEDLY, the applicants reside in the Vivek-Bihar Colony, Lashkar, Gwalior. On 4th May 1986, a Sunday, Shrimati Manorama died from burns received in the applicants' house just before trie noon.

(3.) THE marriage between Kamal Singh and Matiorama was performed in the year 1982, The giri's parental home is in the village of Sultanganj, District Mainpuri (UP. ). There is evidence that applicants 1 and 3 demanded a scooter at the time of marriage and that the same demand could not be met by the girl's father. Many witnesses have stated that the present applicants had acted with cruelty towards Smt. Manorama.