RAM NARESH SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant in the instant case stands convicted for the offence punishable under Section 307 of I.P.C. and have been sentenced to undergo R.I. for 7 years and fine of Rs.500/- with default stipulation of R.I. for an additional one month.

(2.) The challenge is to the judgment of conviction dated 18/05/2001 passed by the 3rd Additional Sessions Judge, Raipur in Sessions trial number 110/2000.

(3.) As per the prosecution case, the present accused who is said to have set his wife ablaze after pouring kerosene upon her. An F.I.R. in this regard was lodged on 10/01/2000 vide crime No. 06/2000 registered at Police Station Urla, Raipur under Section 307 I.P.C. against the accused person.