(1.) APPELLANTS Mewa Devi, mother-in-law, and Kavita Devi, sisterin-law (Jethani) of deceased Smt. Sunil alias Pinki, aged about 20 years, have filed the instant appeal against the judgment of conviction dated 19.2.2004 and the order of sentence dated 27.2.2004, whereby they have been convicted under Section 302 IPC and each of them has been sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for an additional period of one year.
(2.) IN this case, the appellants along with Krishan Kumar (husband of appellant No. 2 Kavita Devi) and Pritam Singh (husband of the deceased) were tried by the court of Additional Sessions Judge, Bhiwani, for committing the murder of Smt. Sunil alias Pinki. However, the trial court acquitted Krishan Kumar and Pritam Singh, by giving them the benefit of doubt. Against their acquittal, no appeal has been filed either by the State or by the complainant.
(3.) AS per the statement of PW.1 Dr. S.S. Dhankar, who medico legally examined Smt. Sunil alias Pinki, immediately after her admission in the Hospital, she was brought to the Hospital on 6.3.2000 at 8.30 PM by Krishan (Jeth of the deceased) and one Yudhvir Singh, driver of the vehicle. He found 50 to 60 superficial deep burns on her body. He also noticed that kerosene smell was present on the clothes and the body of the victim. On 23.3.2000, after 17 days of the occurrence, she died in the Hospital. According to PW.7 Dr. Hariom Manchanda, who conducted autopsy of the deceased, she died due to extensive burns and its complications. The burns were ante mortem in nature and were sufficient to cause death in the ordinary course of nature.