KAMPOORI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal challenging the judgment/order dtd. 3/5/2013 passed by the Trial Court, whereby, she was convicted and sentenced qua offence punishable under Sec. 302, 304-B, 498-A, 201 Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.').

(2.) Appellant was sentenced to undergo life imprisonment under Sec. 302, 304-B I.P.C. and was sentenced to pay a fine of Rupees five thousand under Sec. 302 I.P.C. and would undergo three months rigorous imprisonment in case of default of payment of fine. Appellant was further sentenced to undergo rigorous imprisonment for three years under Sec. 498-A I.P.C. and to pay a fine of Rupees one thousand and in default of payment of fine, appellant would undergo rigorous imprisonment for one month. Appellant would undergo rigorous imprisonment for three years under Sec. 201 I.P.C. and was sentenced to pay a fine of Rupees one thousand and in default of payment of fine, appellant would undergo rigorous imprisonment for one month.

(3.) Prosecution story in brief is that Chinta got married to Babulal on 27/4/2009. Father of Chinta had died about ten years prior to her marriage. At the time of marriage of Chinta, gold and silver jewellery was given and Rupees fifty one thousand in cash were given. However, after marriage, in-laws family of Chinta raised a demand of a motor-cycle and Rupees one lac in cash. Chinta was being harassed on account of demand of dowry. After about twelve months of her marriage, Chinta was burnt alive by her in-laws family by pouring kerosene oil on her. The body was cremated by the in-laws family of Chinta without informing the parental family of Chinta. Harkesh, uncle of the deceased approached the police on 3/7/2010. On the basis of his statement, formal FIR No. 479 dtd. 3/7/2010 was registered at Police Station Bandikui, District Dausa under Sec. 304-B, 201 I.P.C.