STATE OF GUJARAT Vs. UPENDRASINH RAMESHWARSINH AND ORS.

JUDGEMENT

(1.) Criminal Appeal No. 1859 of 2005 has been preferred by Original Accused Nos. 2 & 3 of Sessions Case No. 31 of 2004 whereby they challenge the validity of the judgement and order dated 24.08.2005 passed by the Additional Sessions Judge, Fast Track Court No. 11, Rajkot, wherein the accused No. 2 & 3 have been found guilty of commission of offence under Section 498-A and 306. Original accused No. 2 & 3 accordingly has been awarded rigorous imprisonment for one year & fine of Rs. 1,000/-, in default, simple imprisonment for two months under section 498-A of IPC and original accused No. 2 & 3 have been awarded rigorous imprisonment for three years and fine of Rs. 2000/-, in default, simple imprisonment for two month under section 306 of Indian Penal Code.

(2.) It is the case of the prosecution that on 07.11.2003, at around 05.00 pm, the daughter of the complainant Pinkiben poured kerosene on herself and set herself on fire as her husband, mother-in-law and maternal uncle-in-law were harassing her regarding dowry. As she was burnt, she was taken to the Civil Hospital, Rajkot. Therefore, a complaint in this regard was lodged against the original accused persons.

(3.) Mr. Shakeel Qureshi, learned advocate appearing for the original accused No. 2 - Upendrasinh Rameshwarsinh has already undergone the sentence of about more than one year.