NARMADA ALIAS GUDDU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been filed by the appellants, being aggrieved by the judgment dated 10.10.2007, passed by Second Additional Sessions Judge (Fast Track), Gadarwara, district Narsinghpur in S.T. No. 25/2007, whereby appellants No.1 to 4 have been found guilty for the offence punishable under Sections 302/34, 304-B, 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act and have been sentenced to imprisonment for life and fine of Rs.100/- under Section 302/34 of the I.P.C. with a stipulation for two months rigorous imprisonment in case of default, rigorous imprisonment for 10 years under Section 304-B of the I.P.C., rigorous imprisonment for 2 years under Section 498-A of the I.P.C. and rigorous imprisonment for six months under Section 4 of the Dowry Prohibition Act. Appellant No.5 has been found guilty for the offence punishable under Sections 302, 304-B, 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act and has been sentenced to imprisonment for life and fine of Rs.100/- under Section 302 of the I.P.C. with a stipulation for two months rigorous imprisonment in case of default, rigorous imprisonment for 10 years under Section 304-B of the I.P.C., rigorous imprisonment for 2 years under Section 498-A of the I.P.C. and rigorous imprisonment for six months under Section 4 of the Dowry Prohibition Act.

(2.) Prosecution case in brief, is that, since after her marriage, the deceased was harassed by the appellants for demand of dowry and on 18.11.2006 at 4.30 P.M., the appellants burnt the deceased to death by pouring kerosene oil over her body and set her ablaze.

(3.) It is an admitted fact that deceased Umabai was married to accused Hukum Singh six months prior to the incident and appellants No.1 and 3 are her brother-in-laws and appellant No.4 is the sister-in-law and appellant No.5 is the mother-in-law of the deceased.