RAJENDRAKUMAR @ RAJUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal has been filed by the original accused challenging a judgement and order dated 22.4.1996 passed by learned Additional Sessions Judge, Surat in Sessions Case No.286/1993.

(2.) From the Charge, framed against the appellants, it can be seen that the prosecution case was that appellant No.1 Rajendrakumar @ Rajubhai Kantilal Doshi-original accused No.1 was the husband of deceased Ashaben, appellant No.2 Nikesh Kantilal Doshi-original accused No.2 was the brother-in-law of deceased Ashaben, appellant No.3 Chetnaben Kantilal Doshi-original accused No.3 was the sister-in-law of deceased Ashaben and appellant No.4 Chanduben Kantilal Doshi-accused No.4 was the mother-in law of deceased Ashaben.

(3.) On 7.7.1993, deceased Ashaben died an unnatural death. This according to the prosecution was on account of persistent beating, mental and physical cruelty committed on Ashaben regarding the household work as well as for dowry demand. It was therefore, alleged that the accused had committed offences punishable under Sections 498-A, 304-B read with Section 114 of the Indian Penal Code.