LALIT ALIAS BABLOO Vs. STATE

JUDGEMENT

(1.) PRESENT appeal has been preferred by the appellant Lalit @ Babloo against the judgement and order on sentence passed by Ld. ASJ, Delhi whereby the appellant was convicted under Section 498-A/302 IPC and was sentenced to undergo imprisonment for life.

(2.) PRESENT case was registered by the police of PS Nangloi on 24.06.1996 on the statement of Rajni (since deceased). In her statement to SI Sammer Singh of PS Nangloi, deceased Rajni informed that she used to reside along with her husband at house No. D-310, Shakkarpur, Punjabi Bagh. Her marriage had taken place earlier about four and half years back with one Ikram. That marriage continued for about four years and a daughter named Pooja was born out of that wedlock. In January 1996, her marriage took place with the appellant. After marriage, the appellant used to put pressure on her to indulge in prostitution. On 21.06.1996 he took her at the residence of her parents to meet them. At about 6.30 P.M. when her parents went to market, all of sudden, the appellant poured kerosene oil from stove on her. Thereafter, he threw the burning match stick on her as a result of which she sustained burn injuries. The deceased further informed SI Sammar Singh that the accused used to torture her for not bringing articles and also used to give her beatings.

(3.) THE deceased expired on 24.06.1996 itself and the case was converted to 302 IPC.