Dr. Pushpendra Singh Bhati, J. - (1.) This criminal appeal has been preferred by the accused-appellants Natti Bai wife of Chhittar Lal and Rakesh Kumar S/o Chhittar Lal against the judgment dated 06/08/2010 passed by the Additional District and Sessions Judge (Fast Track), Chhabara, District Baran. The accused-appellants have been convicted by the learned Judge vide aforesaid judgment for the offence under-Section 498-A and 304-B IPC and were sentenced as under:- U/s. 498-A IPC: Both the accused-appellants have been sentenced for three years' rigorous imprisonment and a fine of Rs.25,000/- each and to under undergo one year rigorous imprisonment in case of default in payment of fine. U/S.304-B IPC: Both the accused-appellants have been sentenced to life imprisonment.
(2.) Brief facts of the case are that the complainant Kailash Chand submitted a report on 31/03/2009 at Police Station Chheepa Barod through Camp Government Hospital, Baran that his daughter Kanya Bai was married 5-6 years ago to Rakesh Kumar at Chheepa Barod. The marriage had taken place in a 'Sammellan' and his daughter used to visit her parents and in-laws. The complainant stated that the accused-appellant Rakesh, his father Chhittar Lal, mother Natti Bai, sister-in-law Sushila Bai and brother-in-law Mahaveer used to continuously harass the complainant's daughter. His son-in-law Rakesh had come on 'Holi' and demanded Rs.One Lac and threatened that upon the same being not paid, he shall finish her. He gave beatings to his daughter and fractured the hand of the complainant. However, due to conciliation conducted by the relatives, Kanya Bai was sent to her in-laws' place. On 30/03/2009 at Chheepa Barod, in the evening at about 6.00 pm, the accused persons poured Kerosene over Kanya Bai and burnt her. The burn injury was 90% and Kanya Bai was admitted in the hospital at Baran.
(3.) On the basis of the said report, FIR No.84/2009 came to be registered by the police at Police Station, Chheepa Barod, Baran for the offence under Section 498-A and 307 IPC. However, during treatment, on death of Kanya Bai, Section 304-B IPC was added to the charges and the investigation was initiated. The charge-sheet was filed under Section 498-A and 304-B of IPC.;