RANCHODBHAI DEVSHIBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants came to be tried by the Sessions Court, Dhrangadhra, in Sessions Case No.36/2001 along with one Hirabhai Kalabhai Harijan, for the offences punishable under Sections 302, 506(2), 498-A & 114 of the Indian Penal Code ["IPC" for short]. The trial Court by judgment and order dated 10.3.2005 convicted the appellants (original accused Nos.1 & 2) for the offences punishable under Sections 302, 498-A & 506(2) of IPC; whereas convicted original accused No.3 Hirabhai Kalabhai Harijan for the offence punishable under Section 506(2) of IPC.

(2.) The brief facts of the prosecution case are that the appellants are sister-in-law and brother-in-law of deceased Manjuben, wife of Premji Gelabhai, brother of appellant No.2 Kankuben. It is alleged that they caused harassment to the victim and ultimately committed her murder by pouring kerosene over her body and setting her to fire on 10.3.2001 at about 5.00 P.M at village Mathak of Halwad Taluka.

(3.) After completion of investigation, police filed charge sheet against the appellants and one Hirabhai Kalabhai Harijan in the Court of learned J.M.F.C.Halwad, who, in turn, committed the case to the Court of Sessions, Dhrangadhra and Sessions Case No. 36/2001 came to be registered.