DEVINDERPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON 13.2.1992 at 2.50 A.M., Anju Rani daughter of complainant-Parkash Chand (PW5), who was married to the appellant about 3-1/2 years ago, died on account of receiving severe burn injuries.

(2.) ACCORDING to the F.I.R. registered at the behest of the complainant, the deceased was subjected to mal-treatment and a demand of Rs. 20,000/- was being made upon her by the appellant and his family members for the purpose of construction of a house. Since he could not fulfill their demand, the appellant along with his mother and brother, namely, Kailash Rani and Kewal Krishan alias Pappu set the deceased on fire.

(3.) THE Sessions Judge, Ferozepur (hereinafter described as 'the trial Court') charge-sheeted all the accused persons for the offences punishable under Sections 498-A and 302 read with Section 34 of the I.P.C. to which they pleaded not guilty and claimed trial.