BETAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a case of uxoricide. Kamla, the teenaged wife of the appellant was burnt to death. Her suckling baby also sustained bums but did not die then. Appellant was charged for murder of Kamla. Though Sessions Court acquitted the appellant the High Court of Madhya Pradesh in an appeal filed by the State, reversed the acquittal and convicted him under section 302 IPC and sentenced him to imprisonment for life. Hence this appeal by the convicted appellant.

(2.) FACTS , set up by the prosecution, in brief, are these:

(3.) THE version recorded in Ext. P -1 is the following: