DUSHYANT CHIMANIA Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has challenged his conviction and sentence passed by the then Sessions Judge, Bhopal in S.T. No. 26/1994 decided on 8.2.1995.

(2.) Appellant has been convicted under section 302 of IPC for committing murder of his wife, Kavita by setting fire on her and sentenced to imprisonment for life by the impugned judgment.

(3.) According to prosecution, deceased Kavita was married to the appellant on 22.4.1993. It was a love marriage. Shortly after marriage, appellant and his parents started harassing and ill-treating the deceased in connection with demand for dowry. They used to beat her and the ill-treatment continued even after Kavita started living with the appellant separately in a rented house at BHEL, Bhopal. On 21.9.1993 at about 11.00 P.M., appellant quarrelled with his wife Kavita in his house No. 12/A, BHEL, Bhopal and poured kerosene oil on her and set her ablaze. Upon hearing hue and cry appellant's landlord Madanlal Dheengra and his wife got up and came out. Kavita, in burnt condition, was first taken to her sister's husband Mangal Prasad, who was a Homeopathic doctor, but he advised them to take her to the hospital.