RINKU AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rinku and his mother were prosecuted and convicted in FIR No.114 dated 10.04.2007, registered at Police Station Samalkha. Accused Rinku was sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs. 25000/- for commission of offence punishable under Section 304-B of Indian Penal Code. In default of payment of fine, he was to undergo further imprisonment for a period of six months. Both Rinku and Sona Devi were sentenced to undergo rigorous imprisonment for a period of 02 years along with a fine of Rs. 10,000/- each for commission of the offence punishable under Section 498- A of Indian Penal Code. In default of payment of fine, they were to undergo further imprisonment for a period of three months. Both the sentences awarded to Rinku were ordered to run concurrently.

(2.) An FIR was registered on the statement made by Sushma wife of Rinku. Sushma was married to Rinku few years ago. She was admitted in the General Hospital, Panipat with 100% burn injuries on 09.04.2007. She made a dying declaration accusing the husband and mother-in-law for the incident and sought suitable action against the culprits. On the basis of that statement, the FIR was registered. The police completed the investigation and laid a report against the accused fur commission of offences under Section 304-B and 498-A of Indian Penal Code.

(3.) Charge was framed under Sections 498-A & 304-B IPC against accused Rinku and Sona Devi to which they pleaded not guilty and claimed trial.