REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

RAMESH KUMAR Respondents

Referred Judgements :-

BINDESHWARI PRASAD SINGH ALIAS B P SINGH VS. STATE OF BIHAR NOW JARKHAND [REFERRED TO]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
K PRAKASHAN VS. P K SURENDERAN [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
RATHINAM ALIAS RATHINAN VS. STATE OF TAMIL NADU [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
JAVED MASOOD VS. STATE OF RAJASTHAN [REFERRED TO]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOK KUMAR VS. STATE OF M P [REFERRED TO]
MADATHIL NARAYANAN & ORS. VS. STATE OF KERALA & ANR. [REFERRED TO]

JUDGEMENT

(1.) The State has challenged the impugned judgment dated 11.08.1997 passed by Sessions Judge, Bhopal in S.T. No.172/1996, whereby the accused/respondent has been acquitted from the charges under Sections 302 & 498-A of the IPC.

(2.) Charge sheet has been filed against the respondent for committing murder of his wife Lajwanti by pouring kerosene oil and ablaze her on 05.02.1996.

(3.) The learned trial Court acquitted the respondent on the grounds that the prosecution has failed to prove that the respondent had poured kerosene oil on his wife and set her on fire. Learned trial Court held that death of the deceased was purely accidental and not homicidal.

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STATE OF MADHYA PRADESH Vs. RAMESH KUMAR

Referred Judgements :-

JUDGEMENT

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