BABLU @ DEVKARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has preferred this appeal against the judgment dated 30.3.2011 passed by the 1st Additional Judge to the 1st Additional Sessions Judge, Raisen in S.T. No.20/09, whereby the appellant was convicted for the offence punishable under Section 498-A of IPC and sentenced for two years' R.I. with fine of Rs.2,000/-. In default of payment of fine, three months' R.I. was directed.

(2.) THE prosecution's case in short is that, on 5.7.2008 the deceased Dashoda Bai was found dead in her house. An intimation was given to the Police Station, Udaipura. A Panchnama-lash was prepared and the dead body of the deceased Dashoda Bai alongwith the dead body of her child Jaya was sent for the postmortem. Dr. S.N. Singh (PW-3) did the postmortem upon the bodies of the deceased Dashoda Bai and Jaya @ Guddi. He found that both the deceased were died due to burn injuries. During investigation, the parents and relatives of the deceased had alleged against the appellant and his relatives about the cruelty and harassment done with the deceased Dashoda Bai. After due investigation, a charge sheet was filed before the J.M.F.C. Udaipura, who committed the case to the Sessions Court, Raisen and ultimately, it was transferred to the 1st Additional Judge to the 1st Additional Sessions Judge, Raisen.

(3.) ON the other hand, the learned Panel Lawyer has submitted that the conviction as well as sentence directed by the trial Court appears to be appropriate.