SHRINIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal has been filed on 22.4.2009 under section 374 of Cr.P.C. by appellant Shrinivas Pandey against the judgment dated 16.4.2009 passed by Shri Mritunjay Singh, Additional Sessions Judge, Rewa in Sessions Trial No.209/2008. By the impugned judgment the learned trial court convicted the appellant for the offence punishable under section 302 of IPC and sentenced him to undergo life imprisonment and fine of Rs.500/- with default stipulation.

(2.) It is an admitted fact that deceased Chanda was the wife of accused and they were residing in Village Ghuma, Police Station Gadh, District Rewa. Chanda Bai was expired on 4.8.2007 due to burn injuries.

(3.) As per prosecution case, the accused was suspected the character of his wife and due to this reason, he used to beat her, but the wife was not taken any action because of social reputation. On the date of incident i.e. on 27.6.2007 deceased Smt. Chanda had gone with her husband/appellant for grazing the cattle. They both came back at about 3:0 p.m. When whey were on the way, the accused again quarrelled upon the suspected character of deceased. The deceased said him that he is levelling false allegations. Upon reaching the house, the accused took a cane of kerosene oil and poured upon the deceased and by the stick of match box set her ablaze. The deceased when cried, her sisters Kiran and Santosh Kumari reached on the spot and extinguished the fire. The accused fled away from the house. The deceased sustained various injuries by burning upon his chest and hand etc.