YASH PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed by the learned counsel on behalf of the appellants, today in the Court, is accepted on record.

(2.) YASHPAL (husband) and Tinku (younger brother -in -law) are the appellants before this Court, challenging the judgment and order of their conviction and sentence dated 22/24.02.2003 rendered by learned Sessions Judge, Dehradun in Sessions Trial No.171 of 2001. Their father Tika Ram was also convicted by the trial court in the selfsame judgment, but during pendency of appeal, he has died, so the appeal preferred by him stood abated vide order dated 10.4.2014 passed by this Court.

(3.) ACCUSED Yashpal was married to Ms. Rajeshwari on 14.04.2000 and she was set ablazed on 09.12.2000 at 10 AM i.e. just a bit little after seven months of her marriage while she was in her matrimonial home. She was got admitted in Doon Hospital, Dehradun where the doctor found burn injuries on her body. Her injury report is Ex.Ka.2, wherein 20 percent superficial to deep burn injuries were found mainly on her abdominal and perineum region of her body.