SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the accused in Session Case No.20 of 2008, on the file of the learned Additional Sessions Judge, Yamuna Nagar at Jagadhri, aggrieved by the judgment and order dated 05th September, 2016, passed by the High Court of Punjab and Haryana at Chandigarh, whereby, his conviction and order of sentence, for offence under Section 302 of the Indian Penal Code (IPC), was confirmed.

(3.) On information received from J. P. Hospital, Yamuna Nagar, regarding admission of the deceased, Pooja Rani, on account of burn injuries, a case was registered in FIR No. 112 on 20.03.2008, initially under Section 307 read with Section 34 of the Indian Penal Code and on death of Pooja Rani i.e. on 27.03.2008, Section 302 of the Indian Penal Code was added. On receipt of information, Mr. Ishwar Singh, A.S.I, of Police Station City, Yamuna Nagar, went to the J. P. Hospital along with other police officials and noticed that the deceased suffered 90 per cent injuries and at that stage, she was declared fit to make statement. On the request of the police, Ms. Kumud Gugnani, Judicial Magistrate, First Class, Yamuna Nagar, Jagadhri, recorded the statement of deceased, Pooja Rani.