STATE OF M P Vs. SHAKTI SINGH

JUDGEMENT

(1.) State has filed this appeal under Section 378 of the Code of Criminal Procedure against the judgment dated 21 st March 1996, passed by III Additional Sessions Judge, Hoshangabad, in Sessions Trial No.135/1990, acquitting the respondent/accused Shakti Singh of the charge under Section 3/4 of the Dowry Prohibition Act and Sections 498- A and 306 of the Indian Penal Code.

(2.) In short, the facts of the prosecution case are that Phoolwatibai, the deceased, was married to accused Shakti Singh about 12-13 years ago. Since then she was living with her husband (accused) in village Bawri. On 29.7.1989, she suffered burn injuries in her husband's house and died. A Murg report (Ex.P/1) was lodged by her uncle-in-law Anup Singh (PW-5) contending that Phoolwatibai suffered burn injuries while cooking food.

(3.) After inquest, the body of deceased was sent for postmortem examination. Dr. V.D. Tiwari (PW-7) found 100% burn injuries on her body. No opinion about the nature of death was given.