MAHADEV ANS ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Additional Sessions Judge No. 5, Jaipur City, Jaipur, by his judgment dated June 8, 87, has convicted all the four appellants, for the offence under section 302/34, IPC for causing the death of Smt. Soni, by second and third-degree burns on her body; and has sentenced each of them to imprisonment for life. All the four accused have come up in appeal to this Court.

(2.) Smt. Soni was a young wife, aged 20 years, of Sharvan Kumar PW 3, and was married to him about 6 years before the date of the incident, namely, the morning of Nov. 24,84. Nathuram. Ramgopal, Bodan and Mahadev were fore real brothers. Smt. Bhuri appellant No. 3 is the widow of Ramgopal; and Sharvan, husband of (deceased) Soni and Ratanlal are sons of Ramgopal from Smt. Bhuri. Kishanla, appellant No. 4 is the son of Mahadev, appellant No. 1 This is how the appellants, Sharvan and (deceased) soni were inter-related and were members of the same family.

(3.) Smt. Soni was daughter of Late Sidanand. from his wife, Smt. Sundari PW 6. Smt. Sundari was widow of Sadanand and had two daughters, namely, Smt. Soni (deceased) and Kamla. Soni was married to Sharvan, son of Ramgopal; and Kamla was married to Kalu, son of Bodan. Moolchand PW 7 was the leal brother of Smt. Soni (deceased). While Smt. Sundari and his son Moolchand lived at Machara. Tehsil-Amer District-Jaipur; Sharvan and (deceased) Soni used to live at Village-Nangal Jaisabora, under PS- Jhotwara, Jaipur. They are Malis by caste.