RAMESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an appeal filed by the convict appellant against his conviction Under Sec. 304B I.P.C. and the sentence of 7 year's R.I. imposed on him by the VIIIth Addl. Sessions Judge, Indore.

(2.) The prosecution case is that on 11.8.87 one Ashok Kumar S/o Sunderlal filed a F.I.R. that deceased Ushabai W/o Rameshwar had died be cause of burn injuries suffered by her. On investigation it was found that Ushabai was married to Rameshwar 3 years prior to the incident. Her husband was not treating her well and was demanding money for purchase of Luna by way of dowry. A case of dowry death was, therefore, registered and after further investigation the accused/appellant Rameshwar was prosecuted on a charge Under Sec. 304B I.P.C. On trial the accused/appellant was convicted and sentenced as mentioned above.

(3.) Aggrieved by the conviction and sentence the appellant has filed this appeal.