GOKULBHAI HARIBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN the present appeal, the appellants are the original accused. They were charged with offences punishable under Sections 498(A), 306 read with Section 114 of the Indian Penal Code.

(2.) THE appellant No.1 -original accused No.1 was the father -in -law of deceased Sunadaben. Appellant No.2 -original accused No.2 was the husband of deceased Sunadaben. Appellant Nos.3 and 4 -original accused Nos.3 and 4 were the mother -in -law and sister -in -law respectively of the deceased Sunadaben. As per the prosecution case, Sunadaben died due to burns. On 10.1.1991, she had set herself on fire after puring kerosene due to mental and physical torture meted out to her by the accused.

(3.) DR . Rashmikant Chimanlal Mehta -PW1 was examined at exh.14. He had carried out the postmortem of the body of the deceased. He estimated the age of the girl at about 20 years. He opined that Sunadaben died due to burnt injuries. He had noted down the history of person receiving burnt injuries after pouring of kerosene.