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Guj HC | Appellant granted the benefit of remission for Dowry Death

Gujarat High Court: R.P. Dholaria, J. whilst partly allowing the appeal reduced the sentence of the appellant.

In the present case, the deceased, Deepali committed suicide by setting herself on fire on 22-10-2014. The deceased’s marriage took place four months prior to the incident and since then the accused father-in-law picked up a quarrel for the promised dowry of Rs 30,000 of which Rs 10,000 had already been by paid by the deceased’s mother. The other two accused – husband and mother-in-law did not appeal.

Counsel for the appellant father-in-law, Shubha Tripathi confined to only challenging the conviction and pointed out that the appellant has already undergone a sentence of roughly five years and no acquittal is to be sought. The appellant’s prime concern is for a reduced sentence.

The Court observed from the facts and circumstances of the case that the grave allegations were levelled against the husband and mother-in-law alone. Therefore, it reduced the sentence to the extent of 5 years rigorous imprisonment for the offence punishable under Sections 304-B read with 114 IPC. [Aakash Madhukarbhai Egole v. State of Gujarat, 2019 SCC OnLine Guj 1288, decided on 01-07-2019]

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