DEVI LAL & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment dated 9.6.2010, whereby the appellants have been acquitted of the offences under Sections 498-A and 304-B I.P.C. but convicted under Sec. 306 I.P.C. and sentenced for a period of three years rigorous imprisonment together with a fine of Rs. 3,000.00, in default whereof to further undergo three months' simple imprisonment.

(2.) The brief facts of the case are that complainant Narayan filed a written complaint before P.S. Bichhiwara as Ex.P-10 and stated that his daughter Manisha got married with appellant No. 1 Babulal. He gave dowry articles as per his capacity but after the marriage, the accused persons, who are husband and father-in-law, started harassing his daughter in relation to demand of dowry and they demanded Rs. 10,000.00 on various occasions. It was also stated in the F.I.R. that on 4.10.2009, at about 11.00 P.M., the appellants came to his house and narrated about the illness of his daughter Manisha and with Manisha, her husband and father-in-law, they also accompanied to the Ahmedabad Hospital. During the course of treatment, his daughter narrated that appellant No. 2 Babulal poured kerosene on her and appellant No.. 1 Devilal fired match box due to which she received serious injuries and later on she died.

(3.) On the basis of the aforesaid report, a case was registered under Sections 498-A and 304-B I.P.C. and after completion of investigation, charge-sheet was also filed for the same offences. After committal of the case, trial of the case was conducted by the concerned Court and after trial the appellants have been convicted and sentenced as aforesaid.