FAGGOBAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment dated 22.03.1996, passed by the 2nd Additional Sessions Judge, Seoni in S.T. No.19/1994, whereby the appellant has been found guilty for the offence punishable under Section 302 of IPC and has been sentenced to life imprisonment and fine of Rs.5000/-, in case of default rigorous imprisonment for six months.

(2.) The prosecution story, in brief, is that the deceased was married with the son of the appellant. The husband of the deceased was not treating her well, he used to beat her. On the date of incident, it is alleged that there was a quarrel between the deceased and her husband and in that event the appellant who is mother-in-law and husband of the deceased poured kerosene on her and ablaze her. The deceased was admitted to the hospital where she died. A report of the incident was lodged at the police station. Police conducted investigation and filed charge-sheet against the husband and present appellant. Both abjured their guilt and pleaded innocence.

(3.) The trial Court acquitted the husband and convicted the appellant against the charge of murder and awarded the sentence of life.