LAKHANLAL Vs. STATE OF M P

JUDGEMENT

(1.) Prayer for urgent hearing is allowed.

(2.) Final Arguments heard.

(3.) Deceased Chandabai was the wife of applicant No.2 and daughter in-law of applicant No. 1. On 12/11/1991, she was extensively burnt while cooking. When she was being taken for medical treatment, she died on way. The incident was promptly reported to the police, and intimation was also sent to the parents of the deceased. Chhatram, father of the deceased reached immediately after the incident and his statement was recorded by the police the same day. Then he specifically admitted that the applicants had never made any demand of dowry and the married life of his daughter was normal. After about six days this man filed a complaint to the police alleging that his daughter died on account of demand of dowry. Thus, the applicants arc facing trial on charges u/s. 304B of I.P.C.