BHARATBHAI HARIBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant is the original accused no.1. By the impugned judgement dated 13.11.2006, he was convicted for offences punishable under sections 302 and 498A of the IPC and sentenced to imprisonment for life. He has therefore, challenged such judgement in this appeal.

(2.) BRIEFLY stated, the prosecution version was that, deceased Ilaben was married to the appellant. The marriage survived for about two and half years. After about six months of the marriage, the husband and other members of his family i.e. his mother, brother and brother's wife started harassing the wife. The husband did not like her. He also suspected her character, was not interested in keeping her with him. The other members of the family also used to quarrel with her frequently.

(3.) DR . Gautam Vrajlal Nayak, PW-1, exh.8 had carried out the postmortem of the body of the deceased. He found that there were burn injuries all over the body starting from forehead, face, neck, both the hands, stomach, chest, back, right upto the knees. He produced the postmortem report at exh.9 in which he had opined that the cause of death was septicemia due to burns over the body.