RAMADHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 19.8.1988 passed by Addl. Sessions Judge, Harda (Hoshangabad) in Sessions Trial No. 36/1988 convicting the appellant for the offence of murder of his wife Laxmi by burning, punishable u/s 302 IPC and sent sentencing the appellant to R.I. for life.

(2.) THE trial Court has found it established that the appellant on 2nd Jan. 1988 at about 8.30 p.m. in his house at Khedipur (Harda), sprinkled Kerosene over her and torched her to fire. She was taken to Government Hospital where she expired on 10.1.1988 as a result of her burn injuries.

(3.) THE post -mortem examination of the deceased had revealed deep burns to the following extent: face -9% right upper limb 9%, Left upper limb 9%, Chest and abdomen 18%, Right leg 6%, left leg and thigh 10% and in all 61%. There was no mark of other external injury.