INDRA BAHADUR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANTS Indra Bahadur Singh and Shobhnath Singh have been convicted under Section 304b of the Indian Penal Code and sentenced to rigorous imprisonment for 10 years.

(2.) DECEASED Seema was married to appellant Indra Bahadur Singh in the year 1987. She sustained burn injuries on 27. 2. 1990 and died on 3. 3. 1990.

(3.) THE prosecution case is that on 27. 2. 1990 Seema poured kerosene oil on her and set her ablaze. She was taken to the hospital. She lodged report Ex. P21 while she was in the hospital. Her dying declaration was recorded by Shri Emil Lakda (PW 10), Dy Collector and Executive Magistrate on 27. 2. 1990. That is Ex. P19. Her dying declaration was again recorded on 28. 2. 1990 by Shri R. R. Meshram (PW 11) who was Naib Tahsildar and Executive Magistrate. That dying declaration is Ex. P20. Deceased Seema had written three letters; Ex. P2, Ex. P7 and Ex. P8 to her father complaining about the demand of dowry and harassment which was being caused to her by the appellants.