STATE OF HIMACHAL PRADESH Vs. MANOHAR LAL

JUDGEMENT

(1.) THE State is in appeal against acquittal of the respondent (accused) for the offences, under Sections 302, 304 -B and 498 -A of the Indian Penal Code, 1860 (for short IPC), vide judgment dated 29.9.2006, passed by the learned Presiding Officer, Fast Track Court, Mandi (H.P.) in Sessions Trial No. 21/2004 / 78/2005, State of Himachal Pradesh versus Manohar Lal.

(2.) THE gravamen of charge against the accused was that after his marriage with Reena Devi (deceased) in the year 2001, he subjected her to cruelty, in connection with unlawful demands for dowry and ultimately committed her murder/ dowry death on 5.4.2004, at about 6.15 p.m., by sprinkling kerosene oil on her and burning her to death in the matrimonial home.

(3.) IN the opinion of PW -6 Dr. S.K.Patial, nature of injuries was Fire Burns -, caused within probable duration of within six hours -.