HARCHHAT BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have preferred this appeal against the judgment dated 21.3.1997 passed by the 6 th Additional Sessions Judge, Jabalpur in S.T. No.124/95, whereby the appellants were convicted for the offences punishable under Sections 306 and 498-A of IPC and sentenced for three years' R.I. with fine of Rs.500/- for each count. In default of payment of fine, each of them to undergo imprisonment for six months' for each count in addition.

(2.) THE prosecution's case in short is that, on 5.6.1992 the deceased Satto Bai committed suicide by burning. An Intimation was given to the police officers of Police Station, Chargawan, District Jabalpur. A Panchnama-lash Ex.P/3 was prepared and the dead body of the deceased Satto Bai was sent for the postmortem. Dr. D.K. Saklle (PW-10) had performed the postmortem on the body of the deceased and gave his report Ex.P/12. He found that there was a smell of kerosene from the body of the deceased and she sustained 3 rd degree burns. She died due to burn injuries. After due investigation, a charge sheet was filed before the J.M.F.C. Patan, who committed the case to the Sessions Court and ultimately, it was transferred to the 6 th Additional Sessions Judge, Jabalpur.

(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 correct. Learned trial judge did not commit any error in convicting the appellants and there is no basis by which the appeal may be accepted.