DINESH Vs. STATE OF M P

JUDGEMENT

(1.) Appellant Dinesh and his mother Shantibai (since dead) were tried on the charge of dowry death of Chaya within seven years' of her marriage with the appellantDinesh. By the impugned judgment, learned Sessions Judge Ratlam found them guilty of the offence; accordingly convicted and sentenced them to undergo sentence for life.

(2.) During the pendency of the above appeal, one of the appellants, Shantibai motherinlaw of the deceased died therefore, her name was struck off from the record. Hence in this appeal, we are concerned only with the appellantDinesh.

(3.) On 27.6.2000, Murli Prasad lodged a Marg Intimation under Section 174 Cr.P.C. in the Police Station Manak Chouk, Ratlam about the death of his nieceChaya by foul means. Tehsidar B.L.Chouhan held the inquest. The dead body was sent for post mortem. Autopsy was conducted by Dr. Surendra Dubey and he found deceased died of burn injuries; that the dead body was reeking of kerosene and had severe 3rd/4th degree burns almost all over the body. After completing the investigation, Police filed the Charge sheet against Dinesh and his mother Shantibai for an offence punishable under Section 304B IPC. Accused persons denied the charges and claimed that they were falsely implicated. They also examined two witnesses in their defence.