SADAN RAM SORI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) APPELLANT Sadan Ram Sori stands convicted under section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of rs. 500, in default of payment of fine to further undergo R. I. for 3 months, by the Third additional Sessions Judge (F. T. C.), Ranker (C. G. ).

(2.) THE allegations are that he committed murder of his wife, namely Parmabai, by putting her on fire after pouring kerosene oil on her.

(3.) THE facts, briefly stated, are as under: on 13. 11. 2002, Pradeep Bhatt (PW4)saw a lady on the road, who was crying for water. The lady has received burn injuries. When he asked as to how she received injuries, the lady replied that "on account of suspicion of her illicit relations with the other persons, her husband assaulted her and put her on fire after pouring kerosene oil on her body; she has come to that place for going to the hospital". PW4, pradeep Bhatt, went to the police station and lodged the report (Ex. P4 ). The police reached to the scene of occurrence and seized many articles like plastic bottles, half burnt cloths, pieces of match-stick, plain soil and soil stained with kerosene oil etc. from the place of occurrence i. e. from the room where the incident took place. Cloths of the lady were also seized from the k. D. Hospital, Kanker. The lady was examined by Dr. Vijay Shukla (PW13), who gave his report Ex. P13. He noticed that she has received 90% burn injuries. Rerosene smell was coming from her body, she was in conscious condition. She has sustained burn injuries on face, neck, chest, back and limbs. The injuries were fresh and grievous in nature. In further investigation, on a written request made by police officer to this witness (PW13), he recorded her dying declaration on 13. 11. 2002, in which she made statement that she was burnt by her husband. The lady was deceased Parmabai who died in the hospital on 16. 11. 2002 at about 4. 25 p. m. during the course of her treatment. After giving notice (Ex. P1) to the Panchas, inquest (Ex. P2) on the body of the deceased was prepared on 17. 11. 2002 and a requisition was sent for its post-mortem under ex. P15. The post-mortem examination was conducted by Dr. Pradeep Kladiyas (PW14), who prepared his report Ex. P15a and opined that the cause of death was 90% burn injuries, it may be suicidal or homicidal in nature.