ASHOK KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is an appeal against the finding of holding accused-appellant Ashok Kumar guilty for committing offences punishable under Sections 302 and 498-A of I.P.C. and sentencing him to imprisonment for life and to undergo R.I. for two years and to pay a fine of Rs. 100/- on each count or in default undergo R.I. for one month on both of the said counts. Bhanmati has appealed against the finding of holding her guilty for committing an offence punishable under Section 302 read with Section 34 of I.P.C. and Section 498-A of I.P.C. and sentencing her to imprisonment for life and R.I. for two years and to pay a fine of Rs. 100/- on both of the said counts or in default to further undergo R.I. for one month each.

(2.) It is not in dispute that Usha was married, according to Hindu rites, to appellant No. 1 Ashok Kumar, about six to seven years prior to her death. Upendranath (PW 14) is the father, Pyaridevi (PW 12) is the mother, Dhirendranath (PW 11) is the brother and Chandrakala (PW 13) is the sister-in-law of deceased Usha. Bhanmati (appellant No.2) is the mother-in-law, Ku. Mamta (acquitted accused) is the sister of appellant No.1 Ashok Kumar.

(3.) It is also not in dispute that in the morning on 21st of April, 1989, the dead body of Usha was found lying in a ditch in the court-yard of the house which was in the occupation of the accused appellants.