RAHASAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) PER:

(2.) IN the instant case, the criminal law was set into motion by one Bashir Khan s/o Nizam Ali r/o Ward No.10, Kichha who had lodged a complaint with the Inspector In- charge Kotwali, Kichha, District Udham Singh Nagar on 30.06.2000 stating that his daughter Smt. Bhuri was married to Ahmad Hasan s/o Shaukat r/o Ward No.17 Kichha some 09 months ago. Her husband Ahmad Hasan and her mother-in- law Rahasan w/o Shaukat demanded dowry and also used to commit marpeet with her. Smt. Bhuri used to complain about the same but the father persuaded his daughter to reconcile. On 30.06.2000 at around 4:00 p.m. her mother-in-law blamed her for having illicit relations with another man. The mother- in-law poured kerosene oil and set her on fire. On her hue and cry the neighbours tried to come to her rescue and brought her to the Government Hospital Kichha. She was referred to Bareilly (higher centre). But she breathed her last on way to Bareilly. Her dead body was lying at Government Hospital, Kichha.

(3.) THE oral and documentary evidence was put to the accused Rahasan under Section 313 Cr.P.C., in reply to which she alleged that the evidence adduced against her is false. She said that while she was away from her residence, her daughter- in-law (Smt. Bhuri) received burns while cooking food.