BALKRISHNA HANUMANT CHINCHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BIZARRE story of son-in-law being done to death by parents-in-law is unfolded in this appeal.

(2.) DECEASED Kumar was married to the appellants’ daughter Sangeeta. Sangeeta had gone to her parents’ house and, therefore, Kumar too had followed her to bring her back. He stayed with parents-in-law and had a small quarrel about taking his wife with him. A round of abusing followed. Appellant No.2 - victim’s mother-in-law asked the victim to pour kerosene on his person and handed over Can to him. After he had doused himself with kerosene, appellant No.1 poured remaining kerosene from the Can on the person of son-in-law. They, then told the victim to touch their feet. As he bent to touch their feet, one of the two struck a match stick and set the victim on fire.

(3.) THE learned Judicial Magistrate, First Class, Cantonment Court Pune, who received charge-sheet, committed the case to the Court of Sessions. The learned Additional Sessions Judge, Pune to whom the case was assigned, framed charge of the offence punishable under section 302 read with section 34 of the Penal Code against both the accused. They pleaded not guilty and hence were put on trial.