BANSHIDHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred this revision petition aggrieved by order dated 09.02.2017 passed by Additional Session Judge No.4, Sikar, whereby court has framed charges for offence under Sections 304-B/34 of I.P.C. against the petitioners.

(2.) Petitioner No.1 is husband of the deceased. Petitioner No.2 is brother in law of the deceased. Petitioner No.3 is father in law of the deceased. Petitioner No.4 is mother in law of the deceased. Petitioner No.5 is brother in law of the deceased and petitioner No.6 is sister in law of the deceased.

(3.) It is contended by counsel for the petitioners that the incident took place on 24.08.2010 at 06.00 PM, when son of petitioner No.1 accidentally emptied a bottle of kerosene on a cot on which his younger brother aged five months was lying and pressed a lighter, which set his brother on fire. When the deceased noticed the smell, she rushed into the room and took her younger son in her arms and rushed out of the room, where she slipped and caught fire. Her father in law rushed to the spot, poured water on the deceased and her younger son and rushed them to the hospital, where the deceased expired after six days.