MOHINDER KUMAR Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 6.2.1999, appellant Mohinder Kumar, husband of deceased Seema has been convicted for the offence punishable under Section 498-A IPC and Section 302 IPC. As per the order on sentence dated 10.2.1999, he has been sentenced to undergo imprisonment for life and pay fine in sum of '1,000/- for the offence punishable under Section 302 IPC and to undergo RI for 1 year and pay fine in sum of '500/- for the offence punishable under Section 498-A IPC.

(2.) The conviction has been sustained on the evidence of the last dying declaration made by Seema which has been accepted by the learned Trial Judge as trustworthy and to which the learned Trial Judge has found corroboration with respect to the scene at the site/place of the incident.

(3.) The journey of the instant case commenced, when on 29.2.1992 at 22:07 PM, Lady Ct.Anju PW-1, on duty at the Police Control Room, received telephonic information from one Satish Kumar informing that a person has set his wife on fire at Gali No.41, Sant Nagar, Burari. The said information was conveyed by her over the wireless to the local police station i.e. PS Timarpur where it was recorded vide DD No.41-A, Ex.PW-9/B proved at the trial by HC Kanhiya Lal PW-9.