VIJAY SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IMPUGNED judgment and order dated 4.8.2003 is under challenge by the appellants whereby they were found guilty for the offences of section 304 -B and 498 -A IPC. Vijay Singh (A1) is the husband and Madan Singh (A2) is the father -in -law of deceased Ms. Shubh Devi. They have appropriately been sentenced by learned Trial Judge. Sessions Trial No.12 of 2000 pertains to crime no.2 of 1999 at Patwari Circle Palethi -Bangarh, District Tehri Garhwal.

(2.) MS . Shubh Devi was wedded with A1 on 11.11.1996. Her father had already died almost six years before her marriage, so her wedding was organized by her widow mother PW1 as well as by her brother PW5.

(3.) VICTIM , a young lady of 22 years, lost her life in the intervening night of 21/22.02.1999 around 9 PM. Her body was set ablazed. Post -mortem report Ex.Ka -2 was prepared on 25.2.1999 at 11 AM in Government Hospital, Tehri Garhwal, disclosing that the body was burnt and decomposed with foul smelling. As regards the ante -mortem injuries, there is a mention of superficial burn on whole body except both feet and at the level of waist which is 38 cms. in width in circumference. Pubic, axillary and scalp hair were also singed and burnt.