STATE OF GUJARAT Vs. MAHENDRA AMRUTLAL

JUDGEMENT

(1.) MR . UI Trivedi, learned advocate appearing for the respondents states that respondent No. 5 - Amrutlal Chhaganlal has expired. This appeal therefore abates qua respondent No. 5 - Amrutlal Chhaganlal and is disposed of accordingly qua respondent No. 5.

(2.) THE brief facts of the case as per the prosecution is that on 11.06.1988, the deceased who happened to be the wife of accused No. 2 and daughter in law of accused No. 4 and 5 as well as sister in law of accused Nos. 1 and 3 poured kerosene on herself and immolated herself being fed up of the constant torture and physical as well as mental harassment meted out to her by the accused persons.

(3.) MR . Trivedi, learned advocate appearing for the respondents supported the impugned judgment and order and submitted that the same having been passed in accordance with law does not call for any interference. He submitted that the prosecution has failed to prove the case against the respondents beyond reasonable doubt.