CHANDRA MANI PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS criminal appeal is preferred by the appellants being aggrieved by the judgment and order of sentence dated 26/5/1997 passed by the Sessions Judge, Rewa in ST No.84/1995, whereby the appellants were convicted for commission of offence punishable under Sections 306 and 498-A of IPC and sentenced for three years' rigorous imprisonment with fine of Rs.2,000/- and one year's rigorous imprisonment with fine of Rs.1,000/-. In default of payment of fine amount, an additional imprisonment for two months and one month respectively was directed.

(2.) ADMITTED facts of the case are that the deceased Urmila Devi was the wife of appellant Hiralal. Urmila Devi died after seven years of her marriage. She died due to burn injuries. Krishna Avtar (PW-1) and Smt. Kamini (PW-5) were the parents of the deceased whereas Devendra Kumar (PW-2) was the brother of the deceased.

(3.) AFTER considering the evidence adduced by the parties, the learned Sessions Judge, Rewa convicted and sentenced the appellants as mentioned above.