- (1.)The appellant has preferred the present appeal being aggrieved with the judgment dated 30.9.2010 passed by the Eighth Additional Sessions Judge, Bhopal in S.T. No.713/2009, whereby the appellant has been convicted of offence under Section 302, 498-A of IPC and sentenced to life imprisonment with fine of Rs.2,000/- and 1 year rigorous imprisonment with fine of Rs.200/-. Default sentence of 3 months and 7 days was also imposed respectively in lieu of payment of fine.
(2.)The prosecution's case, in short, is that, deceased Manisha Prajapati was married to the appellant on 28.6.2009. On 28.8.2009, an intimation was received at Police Station Gunga that in the house of the appellant, a gas cylinder had exploded. Head Constable Ramashray Yadav (P.W.10) therefore alongwith Constable Ramkrishna Tiwari went to the house of the appellant, situated at village Nipaniya. Head Constable Ramashray Yadav found that there was no incident of explosive of gas cylinder but, Manisha Bai had sustained burn injuries and she was taken to Hamidiya Hospital, Bhopal by an emergency ambulance No. 108. Since other family members of the appellant were not present in the house at that time, Kamalrani @ Bhagwati Bai (P.W.2), wife of cousin of the appellant alongwith Ramesh (P.W.1) took the deceased Manisha to the hospital. There Manisha disclosed to these witnesses that she had sustained burn injuries due to the flames of Chulha (Earthen stove). Dr.Chourasiya recorded the MLC report, Ex.P/1 and Manisha was admitted in the hospital for treatment. On 29.8.2009, Executive Magistrate Shantaram Umhare (P.W.11) recorded the dying declaration, Ex.P/12, in which Manisha stated that the appellant had poured kerosene on her and set fire. Simultaneously, SHO Police Station Gunga Shri Alok Shrivastava (P.W.13) had recorded a Dehati Nalshi (FIR of the spot), Ex.P/20 and registered a case. On 31.8.2009, Manisha Bai died due to the burn injuries. Dr.Geetarani (P.W.9) had performed the post-mortem on the body of the deceased Manisha Bai and found that she died due to complications of burn injuries. Dr.D.K. Sharma (P.W.1), Senior Scientist Officer of Forensic Science Mobile Unit, Bhopal had also visited the spot on 28.8.2009 and he gave a spot inspection report, Ex.P/24 alongwith spot map, Ex.P/25. After due investigation, a charge-sheet was filed before the Additional Chief Judicial Magistrate, Bairasiya, who committed the case to the Sessions Court and ultimately, it was transferred to Eighth Additional Sessions Judge, Bhopal.
(3.)The appellant abjured his guilt. He did not take any specific plea but, he has stated that he was falsely implicated in the matter. However, no defence evidence was adduced.