AMARCHAND VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Order dated 3.9.2012 passed by the District Eduction Officer, Jabalpur is being assailed vide this petition.

(2.) Vide impugned order petitioner has been declined of the settlement of retrial dues of his wife Suman Verma, an Assistant Teacher, Govt. Primary School Manegaon, who died on 11.12.2010 due to poisoning. That on the basis of her dying declaration an offence under Section 306 of the IPC has been registered against the petitioner. The petitioner is thus facing prosecution in lieu of death of his wife.

(3.) Question is whether in the background of these facts, the petitioner would be entitled to receive the retrial dues in lieu of death of his wife.