BAI LILABEHN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 1206 of 1985 is filed by the appellants-accused against the judgment and order rendered by the learned Addl. Sessions Judge Himatnagar dated 8/11/1985 in Sessions Case No. 50 of 1984 convicting the appellants-accused for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentencing each of them to undergo simple imprisonment for life.

(2.) Prosecution-case in brief is that at about 19 hours on 14/04/1984 accused No. 1- Lila and her aunt accused No. 2-Ditu alias Ditali caused death of Dilip who was to be husband of accused No. 1- Lila by sprinkling kerosene oil on him and by setting him on fire as the deceased Dilip doubted that Lila met her companion when she went to collect Mahuda.

(3.) P.W.1 Shanta Ishwarbhai Exh. 16 sister of deceased Dilip deposed that accused No. 1-Lila and Dilip were in love. Deceased was residing with Lila at village Chitaria from where mother of Lila had brought both of them to Ganbhirpura and thereafter Dilip was residing at the place of Lilas parents at Gombhirpura as husband of Lila though marriage ceremony was yet to take place. Shanta also resided at village Ganbhirpura with her husband.