HEERALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Being aggrieved by the judgment dated 29.11.2007 passed by learned Sessions Judge, Sagar in Sessions Trial No.288/2007, the accused has preferred this appeal against his conviction under Section 302 of I.P.C. and sentence for life imprisonment and fine of Rs.500/-, with default stipulation.

(2.) It is not in dispute that deceased Mayabai was wife of the appellant. She died due to burn injuries.

(3.) Brief facts of the prosecution case is that relationship of the appellant-husband and deseased-wife was strained. The deceased was residing separately with her parents at village Chawada, Police Station Surkhi, District Sagar. On 4th June, 2007 at about 3:00 p.m., the appellant went to the parental house of the deceased to take Mayabai (since deceased), but Mayabai refused to accompany him. Thereafter, the appellant forcibly snatched her and poured kerosene oil on her then the appellant ablaze her. Due to burn injuries, Mayabai died on the next day at hospital. Police Station Surkhi registered FIR against the appellant under Section 302 of IP.C. and charge-sheet has been filed against the appellant.