RUPENDRA KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) No intention to cause death when the death occured after some time on account of septicemia.

(2.) FIR No. 185 dated 17.11.2009 was registered at Police Station Phulera, District Jaipur Rural for offence under Sections 498-A and 307 Indian Penal Code (hereinafter referred to as I.P.C.) on the basis of the statement of the victim (since deceased) Manju Devi.

(3.) As per the FIR, prosecution story, in brief, is that victim Manju Devi was married to appellant Rupendra on 27.6.2004. For 2-3 months there were cordial relations between the married couple. Thereafter, victim was being harassed by her father-in-law Shiv Bhagwan, mother-in-law Rukmani Devi, her husband Rupendra and her two sisters-in-law and their husbands. She informed her parents with regard to the harassment meted out to her. Rupendra sought pardon and victim was again sent back to her matrimonial home. On 27.7.2009, dispute again arose between the victim and her in-laws family and she lodged a report with the Police Station. Thereafter, victim and her husband started residing separately in a rented accommodation. On 16.11.2009, at about 8.00 p.m., victim was talking on phone to her younger sister Sanju. In the meantime, Rupendra started quarreling with the victim and started abusing her. Then, Rupendra poured kerosene oil on the victim from a plastic bottle and set her on fire. Thereafter, Rupendra made efforts to extinguish the fire and put the victim under a water tap. Rupendra also called Mahesh and his wife and some other persons to the spot and these persons took her along with appellant Rupendra to the hospital for treatment.