DIWAKAR AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) APPELLANT No. 1 is son of appellant No. 2. Additional Sessions Judge -12, Nagpur has found both of them guilty of offence punishable under Sections 302 and 304 -B read with Section 34 of Indian Penal Code and sentenced them to suffer life imprisonment as also to pay fine of Rs. 2000/ - each or in default to suffer simple imprisonment for three months. They are also punished under Section 498 -A read with Section 34 of the Indian Penal Code with rigorous imprisonment for one year and to pay fine of Rs. 500/ - each, and in default to suffer simple imprisonment for a period of three months. Both these sentences are ordered to run concurrently.

(2.) CASE of prosecution in brief is - deceased Mangala got married with appellant No. 1 Diwakar three years back prior to the date of incident dated 21.03.2010. Instead of giving dowry, Mangala was given Gold and Silver ornaments by her parents. Accused persons were creating problems for Mangala for not bringing dowry in cash. They used to beat her and ask to get money from her parents. On 20.03.2010 at about 11.30 P.M. both the accused quarreled with Mangala and both poured kerosene upon her and then set her ablaze. She suffered 98% burn injuries. She was initially taken to Public Health Centre at Katol and officer there informed incident to Katol Police Station. Mangala was thereafter referred to Government Medical College, Nagpur.

(3.) WE have heard Shri A.K. Bhangde, learned Counsel for the appellants and Shri S.S. Doifode, learned A.P.P. on behalf of the respondent State.