GOPAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT Gopal Singh has filed the appeal under Section 374 of the Cr. P. C. against, the judgment and order dated 30. 8. 1995 in S. T. No. 75/ 93 passed by learned IInd Additional Sessions Judge, Ratlam of his conviction and sentence under Section 302 read with Section 34 for the life imprisonment and fine of Rs. 5,000/- and in default of payment of fine further rigorous imprisonment for the period of 2 years.

(2.) THE admitted facts of the case are that appellant accused Gopalsingh and Kamlabai were the parents of accused Shailendra Singh. That the marriage of accused Shailendra Singh was performed on 30. 1. 1992 with deceased Sumanbai. That it is also not in dispute that on 9. 12. 1992 at about 6 p. m. deceased Sumanbai has received the burn injuries in her matrimonial house and she was taken to the Primary Health Centre, Sailana and thereafter on the same date she died on account of the burn injuries. That the post-mortem of the deceased was performed on the next day and it was opined that she has died on account of the 100% burns.

(3.) THAT accused Shailendra Singh was convicted and sentenced for the offence punishable under Section 302 of I. P. C. and appellant Gopal Singh and Kamlabai were sentenced under Sections 302/34 of I. P. C. and after filing of the appeal accused Shailendra Singh and accused Kamlabai have expired.