UMESH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) The appellants have been convicted for offence under Section 306 of Indian Penal Code and sentenced to undergo rigorous imprisonment for six years and further convicted for offence under Section 498 A I.P.C. and sentenced to undergo rigorous imprisonment for two years.

(3.) The case proceeded on the Fardbeyan of the victim recorded by S.I. M. P. Singh (not examined) of town P.S. of Sadar Police Station on 02.02.1985 at 8.05 A.M. to this effect " my name is Veena Kumari alias Munni Devi, wife of Gopal Sah, Mohalla....P.S. Nagar, District Muzaffarpur. I on 02.02.1985 at 8.05 A.M. is making statement before Darogaji of Town P.S. that my father-in-law Umesh Sah and mother-in-law always used to vex me on some pretext or other and sometimes even they assaulted me. Being aggrieved today on 02. 02. 1985 at 7.15 A.M. I sprinkle kerosene oil on my body and set on fire by matches. I have no complain against my husband. I am satisfied with my husband, but have done the occurrence only to my father- in-law and mother-in-law. This is my statement. I understood the statement read over to me and understood well and found it correct. But I am feeling suffocation so I am giving my thumb impression instead of my signature".