SMT.PRAMILA & ANR Vs. STATE

JUDGEMENT

(1.) The instant cr. appeal has been filed by the appellants Smt. Pramila W/o Dilip Shrimali and Dilip Shrimali S/o Bhanwar Lal against the judgment dated 17.3.2011 passed by the Addl. Sessions Judge, District Nathdawara in Sessions Case no.19/2002 by which the learned trial court convicted both the accused appellants for offence under Section 302 read with Section 120B IPC and passed sentence for life imprisonment alongwith fine of Rs.5,000/- and in default of payment of fine to further undergo six months additional simple imprisonment.

(2.) As per the facts of the case, an FIR no.32/2002 was registered on 22.1.2002 by the ASI Dalpat Singh (PW--8) of Police Station Nathdawara on the basis of verbal information (Ex.P/7) given to him by the deceased Sohan Bai on 22.1.2002 at 5.00 pm in the General Hospital, Udaipur. In the verbal information an allegation was made by Smt. Sohan Bai (deceased) that she is childless lady living in her house at Nathdawara, her niece Pramila and her husband Dilip (both appellants) are also residing with her alongwith their three children. According to complainant he niece Pramila and he husband Dilip are having eyes upon her property (house), therefore, with intention to kill her on 18.1.2002 when she was in the kitchen of her home, the accused appellant Pramila lit fire upon her cloths and due to that fire her cloths and body got burn, but Pramila put water upon her body to save but not provided proper treatment for the burn injuries caused to her.

(3.) According to the complainant in very difficult condition she left her house and went to the house of his sister Shanta Shrimali (PW--4) at Udaipur, thereafter, she was admitted in the hospital for treatment by his sister.