Ratnaker Bhengra, J. - (1.) Heard the parties.
(2.) Instant revision application arises out of the judgment and order of acquittal dated 15.04.2008, passed by learned Additional Sessions JudgeXIII, Dhanbad in S.T. No. 141/05, arising out of Dhanbad (Dhansar) P.S. Case No. 12/04, whereby opposite party Nos. 2 to 4 have been acquitted of the charges levelled against them under Sections 147, 323/34, 304B/34, 498A/34 of the Indian Penal Code and under Sections 3 / 4 of the Dowry Prohibition Act.
(3.) The case of the prosecution as per the fardbeyan of Renu Devi recorded on 07.01.2004 at 19:00 hours in the Central Hospital, Dhanbad in Burn Ward at bed No.3, who died later on, is that she was married to Krishna Kumar Singh in March, 2003. After the marriage for some time she lived properly but thereafter a demand of colour TV and gas stove was made from her by the members of her in-laws family. On 07.01.2004 since morning her husband, father-in-law, mother-in-law, brother-in-law (dewar) and sister-in-law (nanad) were quarrelling with her and were demanding colour TV and gas stove. At about 2:30 p.m. her husband, Nishant (dewar) and Putul (nanad) caught hold of her and her mother-in-law, Meena Devi, sprinkled kerosene oil on her and father-in-law set her on fire. Thereafter, she was confined in the kitchen and when she raised hulla then the neighbours came there and she was brought to the Central Hospital, Dhanbad for treatment.;