VIR SINGH Vs. STATE

JUDGEMENT

(1.) BY judgment dated 28.03.2001, the trial court has convicted all the 5 accused persons in the case FIR No.216/1999 PS Lodhi Colony, New Delhi, under Section 302/34 IPC on the charge that all the accused persons in furtherance of their common intentions, had burnt deceased Sonu by pouring kerosene oil on him on 07.06.1999 at about 11:00 PM in Jhuggi No.181, A block, Rajiv Gandhi Camp within the jurisdiction of PS Lodhi Colony, New Delhi.

(2.) VIDE order dated 30.03.2001 all the accused persons were punished with life imprisonment, and payment of fine of Rs 10/ - each and in default to undergo simple imprisonment till rising of the Court. The benefit of Section 428 Cr.P.C. was also given to them.

(3.) THE facts in brief are that on 07.06.1999 Sonu (deceased) had gone to his in -laws house to fetch his wife Neetu @ Lali (DW -3) at A - 181, Rajiv Gandhi Camp, Lodhi Colony, New Delhi. Vir Singh, father -in -law of deceased and Anil Kumar @ Pappu brother -in -law of the deceased were drunk at that time. An altercation took place between the deceased, his father -in -law and brother -in -law at around 11:00 PM, which ultimately escalated into a quarrel. Appellants Pratima, Basanti and Kavita allegedly beat Sonu. Though he received beatings, he insisted on going home with Neetu. He was allegedly caught hold by Pratima, Basanti and Kavita. Sister -in -law of Sonu namely Jyoti fled from that place. Appellant Vir Singh and Anil then poured kerosene oil on Sonu, and Vir Singh lit a bidi, and Anil lit a match stick and set Sonu ablaze.