JUGESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the last occasion, the matter was listed to be heard even without the L.C.R. since it was an old matter and the counsel for the Appellants was directed to bring the evidence for assistance of this Court. He has done so. Hence, the Appeal is being disposed off.

(2.) THE Appellants have been convicted for the offence under Sections 304B/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years by the 2nd Additional Sessions Judge, Vaishali at Hajipur, in Sessions Trial No. 32 of 1993, by a Judgment and order of conviction dated 16/17.12.1999.

(3.) DURING Trial, the Prosecution examined eleven witnesses. PW -1 Bhagwati Singh has stated that on the date of occurrence, he heard an alarm that a fire had broken out, at which, he went to the house of the Appellants and found the door locked from inside. When he got the door opened, he found the area, where food is cooked, is made of straw, having been burnt and the deceased, had sustained fire injuries. She was covered with the blanket to douse the fire. None of the family members were present in the house at that time. They then called for a vehicle and Appellant Aklu Singh, took the deceased to the Hospital but she died. In his cross -examination, he stated that there was good relationship between the spouses.