- (1.) This appeal has been preferred by the State of Rajasthan against the judgment and order dated 14th March, 2007 passed by the Division Bench of the Rajasthan High Court, Jaipur Bench. By the impugned judgment, the Division Bench partly allowed the appeal filed by the respondent-Girdhari Lal, modified the sentence and convicted him under Section 306 IPC instead of 304B IPC. For the said offence, the Division Bench sentenced him to undergo five years rigorous imprisonment and fine of Rs.1000/-, in default he has to further suffer six months rigorous imprisonment. Since the respondent-Girdhari Lal had already undergone imprisonment for a period of more than six years, the High Court directed to release him forthwith, if not required to be detained in any other case.
(2.) The case of the prosecution in nutshell is that: The informant-Jugal Kishore(PW.1) father of the deceased Babita in his written complaint on 11th August, 1998 informed that his daughter- Babita (since deceased) was married to respondent-Girdhari Lal four years back. Her in-laws were harassing Babita in connection with demand for dowry from the initial days of her marriage. Earlier also the in-laws of Babita made attempt to set her ablaze and neighbourers rescued her. Later, the in- laws assured her parents that they will not harass Babita, but she was burnt to death on 10th August, 1998.
(3.) On the said complaint a case under Section 304B and 498A IPC was registered and investigation was commenced. After the investigation chargesheet was filed. In due course, the case came up for trial to the Additional Sessions Judge, Jhunjhunu. The charge under Section 304B IPC framed against the respondent was denied by him who claimed trial. Altogether 9 witnesses were examined in support of the case of the prosecution. In his explanation under Section 313 Cr. P.C., the respondent claimed innocence. Two defence witnesses were also examined. The trial court on appreciation of evidence and on hearing the parties convicted the respondent under Section 304-B IPC and sentenced him to undergo life imprisonment. On appeal, as noticed above, the Division Bench of the High Court partly allowed the appeal, convicted the respondent under Section 306 IPC instead of 304B IPC and sentenced him to undergo five years rigorous imprisonment with fine of Rs.1,000/-, in default he has to further suffer six months rigorous imprisonment.;