KAMLABEN RAGHUVIRSINH BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants convicts in Sessions Case No.302 of 1999 for offence under Sections 306 and 498A read with Section 114 of the Indian Penal Code ("IPC", for short) are before this Court.

(2.) THE case of the prosecution is that deceased Rekhaben was married to one Gurucharan Raghuvirsinh Bhatt, as per the customs of the caste about 3 years before the incident in question; that she was residing with her husband, mother -in -law, sister -in -law and brother -in -law after marriage; that she was blessed with female child out of the wedlock; that the accused Kamlaben Raghuvirsinh Bhatt, mother -in -law of the deceased and Gurupad Raghuvirsinh Bhatt, younger brother of the husband of the deceased used to cause mantle harassment and physical torture to her in relation to demand of dowry.

(3.) THE prosecution examined following witnesses to substantiate its case. Sr. No. Name of the witness and relation Exh.No. 1. Bijaji Shivbax father of the deceased 7 2. Kamalaben Bijaji mother of the deceased 11 3. Dr.Ankur Jayant Rana, who examined the deceased 20 4. Babubhai Shivbax brother of the deceased 22 5. Dr.Jayantilal Virjibhai, who had performed the post -postmortem of the dead body of the deceased 25 6. Mansukhbhai Dungarbhai Lathia Police Inspector 30 7. Jivkubhai Kathadbhai Vank Police Inspector 34