THE STATE Vs. RAJU AND ORS.

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment of acquittal passed by the learned Presiding Officer of the Fast Track Court -I/II, Bijapur, in Sessions Case No. 111/2012 dated 25.05.2013.

(2.) A complaint was lodged by the father of deceased Anitha alleging that on, 18.06.20.11 at about 6.15 a.m. accused No. 1 - husband of the deceased, accused Nos. 3 and 4 - mother and sister, respectively, of accused No. 1, deceased accused No. 2 - father of accused No. 1 along with accused No. 5, with a common intention committed offences punishable under Sections 498 -A read with Section 34 of Indian Penal Code at Devara -Hipparagi village, in the house of accused No. 1 by setting Anitha on fire pouring kerosene on her.

(3.) DEVARA -Hipparagi Police registered the case. Matter was committed to the Sessions Court. Charges were framed against the accused for the offences punishable under Sections 498 -A, 302 read with Section 34 of Indian Penal Code. The accused pleaded not guilty and prayed to be tried. Statements of the accused under Section 313 of Code of Criminal Procedure, 1973, were recorded.