RAMABEN MANUBHAI BAVARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal arises out of the judgment and order rendered by the City Sessions Court in Sessions Case No. 385 of 1995 on 30th September, 1999 convicting the appellant for the offence of murder of the appellant's daughter-in-law Hansaben by setting her to fire. The trial Court also convicted the appellant for subjecting deceased Hansaben to cruelty punishable under Section 498-A of Indian Penal Code. The trial Court sentenced the appellant to undergo imprisonment for life for the offence of murder and sentenced the appellant to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- in default to undergo rigorous imprisonment for three months for the offence punishable under Section 498-A of the Indian Penal Code.

(2.) The prosecution case against the appellant is that the appellant was staying with her son and daughter-in-law at 26, Rajbhavan Society, Hansol, Ahmedabad. It is the case of the prosecution that the marriage of the deceased was solemnized with Pragnesh @ Pinakin Manubhai Bavaria and, thereafter, the appellant, said Pragnesh @ Pinakin and Hansaben were staying together. It is alleged that the appellant used to make various demands from the deceased and insisted upon her to satisfy those demands through her parents and caused cruelty to her.

(3.) We have heard learned advocate Mr. M.R. Prajapati and learned A.P.P. Mr. Bhate for the respondent State. We have perused the record and proceedings.