GOVIND Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has preferred this appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (for short 'the Code') against the judgment dtd. 22/10/1999 passed by 14th Additional Sessions Judge, District Indore in S.T. No.29/1999, whereby the appellant has been convicted for the offence punishable under Sec. 304-B of IPC and sentenced to undergo 10 years R.I. with fine of Rs.2000.00 with default stipulations.

(2.) The prosecution story, on 20/10/1998, the deceased namely Jyoti was having burn injuries and she was admitted in the M.Y. Hospital, Indore on the same date of incident. One Shyam Chokse inform her parents about the incident and they immediately after receiving the information reach to the M.Y. Hospital Indore from Bhopal. Thereafter, the police station Banganga registered the FIR against the appellant appellant.

(3.) Thereafter, the police sent the seized articles for medical examination, prepared the spot map, taken the statements of the witnesses, arrested the accused person and after due investigation filed the charge-sheet against the appellant. The learned Court below after considering the statements of the witnesses framed the charges against the appellant under Sec. 304-B of IPC.