KRISHNA BAI Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by judgment and order of conviction dated 26-3-97 by Additional Judge to Sessions Judge, Vidisha at Basoda, passed in Sessions Trial No. 177/95, thereby convicting appellants under Section 306, IPC and sentencing them to seven years' R. I. each, appellants have come up in appeal seeking redress praying for setting aside the aforesaid sentence and conviction passed against them.

(2.) IT is not disputed that deceased Krishna Bai was married to appellant-accused Mukesh within seven years of her death. Appellant-accused Krishna Bai is mother-in-law of the deceased. According to prosecution, appellants along with acquitted co-accused Pankaj used to harass the deceased on one pretext or other for the sake of dowry. On 3-5-95 the deceased was tortured and electric wire was tied up to her feet, which was connected to electric heater; thereafter, she was set to fire by pouring kerosene oil on her.

(3.) POLICE received complaint by phone regarding burning of the house and the fire brigade was pressed into service to extinguish the fire. However, when the doors were broken over, the deceased was found dead with 100% burns.