PRAVINBHAI BABABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant-original accused has challenged the judgement dated 1.9.2007 rendered by the learned Additional Sessions Judge, Anand, under which he was convicted for offences under sections 302 and 498-A of the IPC. For offence under section 302, he has been sentenced to imprisonment for life. For offence under section 498-A, he has been sentenced to rigorous imprisonment for two years. For both the offences, fine has also been imposed. Substantive sentences are ordered to run concurrently.

(2.) BRIEFLY stated, the prosecution version was as follows :

(3.) DR . Kishorebhai Pramodbhai Desai PW2, exh.11, was the one who had carried out the postmortem of the deceased. He produced the postmortem report at exh.12. He had opined that the death was due to septicemia due to burns. He had noted that the girl had received 75% to 80% burn injuries.