RAJABETI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 19/11/1998 passed by the learned VI Additional Sessions Judge, Gwalior in Sessions Trial No. 215 of 1997 (State of Madhya Pradesh Vs. Gopal and another), convicting the appellant under Section 302 of IPC and thereby sentencing her to suffer rigorous imprisonment for life, the appellant has preferred this appeal under Section 374(2) of the Code of Criminal Procedure, 1973.

(2.) The undisputed facts of the case are that the deceased, Smt. Mahadevi wife of Dharmendra was daughter-in-law of the appellant and on account of receiving burn injuries on 7.1.1997, she had died during the treatment in Kamla Raja Hospital, Gwalior on 08.01.1997 at 2.20 A. M. , within seven years of her marriage.

(3.) Prosecution story, in brief, may be narrated as under: