DINESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial qua offence punishable under Sec. 302, 304-B, 201 and 498-A Indian Penal Code, 1860 (hereinafter referred to as 'IPC') in FIR No. 97 dtd. 10/5/2012 registered at Police Station Ucchain, District Bharatpur.

(2.) Prosecution story in brief as per the FIR is that Meera sister of the complainant Sahab Singh was married to the appellant about six years and ten months prior to the incident. On 10/5/2012 at about 9.00 a.m., complainant received a phone-call from somebody that his sister and his two years old nephew had been set on fire with the help of kerosene oil and their dead bodies were being taken for cremation ceremony. When the complainant reached the spot, he found that the dead body of his sister had already been cremated. In-laws family of Meera used to harass her on account of demand of dowry.

(3.) On the basis of the statement of the complainant, formal FIR No. 97 dtd. 10/5/2012 was registered at Police Station Ucchain, District Bharatpur under Sec. 302, 304-B, 201 Indian Penal Code, 1860.