RAN MAL & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the judgment of Sessions Judge, Jaisalmer dated 17.12.92 in Sessions Case No. (6/90) 38/91 convicting each of the appellants under Sec. 304-B Indian Penal Code and sentencing them to 10 years' R.I. and a fine of Rs. 2,000.00. He also convicted the accused under Sec. 498A Indian Penal Code and sentenced them to 1 year's R.I. Both the sentences were ordered to run concurrently.

(2.) Facts giving rise to this appeal stated briefly are that on 13.11.89 at about 7 P.M. while she was in her room on the first floor her clothes caught fire as a result of which she received burn injuries on her person and was immediately got admitted in the Government Hospital, Jaisalmer were despite treatment she eventually died on 17.11.89 and as per post-mortem report she had received 90 to 95% burn injuries.

(3.) That on 13.11.89 at 8.30 P.M., a case was registered under Sections 307,326 and 498 Indian Penal Code vide F.I.R. No. 240 at the police station, Jaisalmer on the strength of the proposed statement of Smt. Sharda alleged to have recorded by P.W. 16 Shri Jagdish Ram Bhadu, A.C.M. (Executive Magistrate), Jaisalmer.