GEETA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Case diary is not available. Shri Tiwari has filed a copy of charge -shet papers. On the basis of charge -sheet papers and impugned order, with the consent of both the parties arguments are heard.

(2.) APPLICANTS apprehend their arrest in connection with Crime No.262/06 of Police Station Chachoda, District Guna registered for the offence punishable under section 304B of IPC.

(3.) SHRI Dixit fairly concedes on the point of the fact appearing in dying declaration as mentioned by Shri Tiwari. Shri Dixit further submits that the hands of the husband were also burnt and the statements of the family members of the deceased are to the effect that demand of dowry was there.