STATE Vs. RAMANNA S/O BASANNA AND ORS

JUDGEMENT

(1.) This appeal is filed by the State against the Judgment and Order of acquittal passed by the Fast Track Court-I, Raichur in S.C. No.9/2008. The respondents accused were tried for the offences punishable under Sections 498-A and 302 read with Section-34 of IPC and are acquitted.

(2.) The case of the prosecution in brief is that about four years prior to death of the deceased Renuka, she married Accused No.1. Accused No.2 is the mother of Accused No.1 and Accused No.3 is the brother of Accused No.1. The accused were suspecting the fidelity of Renuka and used to quarrel with her everyday; she was being insulted and tortured both physically and mentally; at about 5 a.m. on 2.10.2007, all the three accused allegedly with the intention of committing the murder of Renuka, poured kerosene on her and Accused No.1 set fire to her by lighting matchstick. Because of the incident, Renuka sustained severe burn injuries. She was immediately taken to Hutti Gold Mines Hospital at about 6 a.m. During the treatment, Renuka succumbed to the injuries on 3.10.2007 at 2.45 p.m. At the time of the incident, Renuka was 5 months old pregnant and the foetus also expired after abortion.

(3.) In order to prove its case, the prosecution examined 24 witnesses and got marked 22 Exhibits and 7 Material Objects. On behalf of the defence, one document was got marked. On behalf of the Court also, 2 records were produced and marked. On hearing, the trial Court acquitted the accused.