- (1.) THE petitioner is an accused for the offence under Sections 304 (B) and 326/34 of the Indian Penal Code.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and as a matter of fact, the deceased though had suffered an unnatural death, but it was by sheer accident which was occurred while she was cooking. It is further submitted that the petitioner, who is mother-in-law of the deceased, has been implicated in this case merely because she happens to be a member of the matrimonial family of the deceased.;