RUKMANI DEVI AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal has been preferred by Rukmani Devi wife of Ramumal, Ramumal son of Vastumal and Nirmal Kumar son of Ramumal. They were tried by the court of Additional Sessions Judge, Gangapurcity for the offence under Sections 302/34, 201/34 and 498-A IPC. The learned Judge vide judgment dated 30.7.2004, held the appellants to be guilty of offence under Sections 302/34, 201/34 and 498-A IPC.

(2.) Vide a separate order of even date, the appellants have been sentenced under Sec. 302/34 Penal Code to life imprisonment with a fine of INR 2,000.00, in default thereof to undergo R.I. for six months. For the offence under Sec. 201/34 IPC, the appellants were sentenced to three years R.I. and were directed to pay a fine of INR 1,000.00, in default thereof to undergo three months' R.I. For the offence under Sec. 498-A IPC, they were sentenced to undergo one year R.I., and to pay fine of INR 1000.00, in default thereof to undergo three months' R.I.

(3.) Dropadi (Jaya) was married with Nirmal Sindhi son of Ramumal, the appellant No. 3, 8/9 years before the occurrence. She died in her matrimonial home due to burn injuries, due to pouring of kerosene oil. The occurrence, admittedly, had taken place in the house of accused, which is matrimonial home of the deceased.