PARMANAND Vs. STATE

JUDGEMENT

(1.) THE appellants Parmanand and Mithilesh are the parents-in-law of Bobby (the deceased). THEy impugn the judgment and order dated 18.12.2010 whereby the appellants were convicted for the offence punishable under Section 302/34 of the Indian Penal Code (IPC) and were sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- each. In default of payment of fine they were sentenced to undergo rigorous imprisonment for a further period of six months each.

(2.) FACTS of the case leading to the filing of charge sheet under Section 173 Code of Criminal Procedure against the appellants and two others namely Kamlesh (husband of the deceased) and Santosh (Kamleshs brother) can be extracted from the opening para of the judgment:-

(3.) PW-4 Raja Ram is a neighbour of PW-6 Sadanand (father of the deceased). He deposed that on 16.03.2008 (the date has been wrongly given by this witness) at about 11:45 p.m. he was on his way back to his house after selling vegetables. When he reached near the street he saw a crowd. On inquiry he was informed by public persons that Bobby (daughter of Sadanand) was burnt by her in-laws and was removed to the hospital. He gave this information to Sadanand.