RAM VISHNU GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) DESPITE stringent laws and provisions for deter- rent punishments in them, crimes against women could not be contained because of absence of change in attitude of society towards women and the curse of age-old vicious customs.

(2.) IN this case, the victim is a graduate married young girl Sushma Gupta who was found dead with extensive burns all over her body and eight injuries on her person. She has left behind her child Dheeraj, only aged about one year at the time of her death.

(3.) DECEASED Sushma was daughter of Amarnath Gupta (P. W. 4) who is an Advocate at Allahabad. Ravi Gupta and Rajesh Gupta (P. W. 11) are her brothers. Nirmala (P. W. 5), Manjula (P. W. 6) and Sarla (P. W. 14) are her sisters. Nathulal Gupta (P. W. 15) is the husband of Sarla and is brother-in-law of the deceased.