DILIPSINH NATHUBHA Vs. STATE OF GUJARAT AND ORS

JUDGEMENT

(1.) CRIMINAL Appeal No. 1107 of 2007 has been preferred by accused nos. 1, 2 & 5 whereas Criminal Appeal No. 1144 of 2007 has been preferred by accused nos. 3 & 4 of Sessions Case No. 185 of 1996. Criminal Revision Application No. 714 of 2007 was registered by way of suo motu proceedings pursuant to the order dated 29.08.2007 passed by this Court to show cause as to why the quantum of punishment imposed by the trial court should not be enhanced.

(2.) THE accused no. 1 is the husband of the deceased, accused no. 2 is the father -in -law of the deceased, accused no. 3 is the brother -in -law of the deceased whereas accused nos. 4 and 5 are the mother -in -law and youngest brother -in -law of the deceased respectively.

(3.) THE case of the prosecution begins with the first information report being registered as Crime Register No. I 111 of 1996 with Talaja Police Station on 29.05.1996. The complainant -now deceased -Dilsukhba recorded her complaint during the course of treatment of burn injuries sustained by her. On the strength of the same, the police registered the offence and started investigation.