PARMESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants were charged for commission of offences under Sections 307, 498-A r/w 34 of the Indian Penal Code, in Sessions Case No. 47 of 1995 by the learned 2nd Additional Sessions Judge, Ambajogai.

(2.) Appellant no.2 Ramkishan died during pendency of appeal.

(3.) Complainant Mangal is wife of Parmeshwar Bade - the appellant-accused no.1. Her oral statement was registered as F.I.R. on 23.4.1994. The incident occurred on early morning of 19.4.1994. Her in-laws poured kerosene on her person and set her ablaze. Complainant Mangal suffered burn injuries, when she was cooking. Sarubai ' accused no.3 took Mangal to the S.R.T.R. Medical College and Hospital, Ambajogai where she was admitted and continued till 24.7.1994 and was discharged on recovery,though with disfigurement.