RAMSWAROOP Vs. STATE OF M P

JUDGEMENT

(1.) Appellant Ramswaroop Luhar preferred this appeal under Section 374(2) of the Code of Criminal Procedure being aggrieved by the judgment dated 18.10.2000 passed by 1st Additional Sessions Judge, Tikamgarh in Sessions Trial No.66/99, whereby he has been convicted and sentenced as under:- Provision Sentence Under Section 302 of IPC Imprisonment for life and fine of Rs.500/-, in default of payment of fine, simple imprisonment for three months.

(2.) It is the allegation against appellant/accused Ramswaroop that on 1.3.1999 at about 11 pm at Village Teharka, he poured kerosene oil upon his wife Dropadi, set her on fire and thus committed her murder.

(3.) Brief facts of the case are that on 1.3.1999 at about 11 pm at Village Teharka appellant/accused Ramswaroop quarreled with his wife Dropadi (since deceased) and with intention to kill her, he poured kerosene oil on her and set her on fire. As a result of the burn injuries, Dropadi died. The incident was witnessed by the mother and brother of deceased. Report (Ex.P/7) of the incident was lodged by her father Munni Luhar at Police Station Teharka.