PANAU RAM Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Crime No. 77/96 for offences punishable u/Secs. 498-A and 302 of I.P.C. has been registered against the accused! applicants and co-accused by P.S. Dharsiwa, Distt. Raipur.

(2.) The accused,/applicants are the parent-in-laws of deceased Bhagwati. Bhagwati died of burn injuries. It is alleged that there was demand of dowry, etc., prior to the incident and there was a Mahasabha called by the deceased. There was a dispute between the deceased and her husband regarding calling of that Mahasabha. During that quarrel, the deceased poured kerosene oil on her person and her husband lit a match-stick and put her on fire.

(3.) Learned Counsel for applicants has urged that, the applicants did not partake in the incident of burning of deceased Bhagwati and therefore, cannot be held responsible for her death.