PROMILA @ NEENA & ORS. Vs. STATE

JUDGEMENT

(1.) The appellant has filed the present appeal under Section 374 of the Code of Criminal Procedure 1973 ( Cr.P.C .) against the impugned judgment, dated 20.11.2000, and the order of sentence, dated 24.11.2000, respectively passed by the learned Additional Sessions Judge, Delhi in case FIR No.270/1998, P.S.-Prasad Nagar, whereby the appellants have been convicted under Section 302 / 34 of the Indian Penal Code (IPC), 1860 and sentenced to undergo Rigorous Imprisonment for life each and fine of Rs.500/- each and in default of payment of fine, further to undergo Rigorous Imprisonment for one month.

(2.) We have heard learned counsel for the appellants as well as learned APP for the State and have also gone through the material on record. The brief facts of the prosecution case are that on 06.06.1998 at 8 to 8:30 a.m. the deceased Sunita went to her parental house i.e. H. No.16-285-I, Pyare Lal Road, Bapa Nagar, Delhi where a quarrel took place between deceased Sunita and her father, mother and brother on demand of Rs.9 lakhs by the deceased from her parents which was given by her to them in last 4-5 years. Then, the deceased was dragged by her father and brother Sunil inside the house and either petrol or Kerosene oil was sprinkled on her while her sister in law Neena caught hold of her when she tried to run from the house. The deceased was set on fire by them and thereafter, she succumbed to death.

(3.) On 06.06.1998, PW-1 Sh. Lal Singh, SDM, Karol Bagh was informed on the telephone by the SHO Pratap Nagar that a lady had been burnt in his jurisdiction