RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) IT is not in dispute that deceased Sunder was married to Lal Chand and was residing with her husband and her mother-in-law Laxmi in the matrimonial house at 16/280 Trilokpuri, Delhi and that at around 11:20 PM i.e. near midnight on 27.6.1995, suffered grievous burn injuries when she was in her matrimonial house and was removed to LNJP Hospital by her husband Lal Chand and was admitted at the casualty of the hospital at 11:50 PM.

(2.) OF the 4 accused sent for trial, it is not in dispute that Lal Chand @ Vinod was the husband of Sunder and Laxmi was her mother-in-law. There is a dispute whether or not the other 2 accused, Raj Kumar and his wife Krishna Devi, who as per the prosecution were the brother-in-law and sister-in-law of the deceased, were as a matter of fact so related. There is also a dispute whether the 2 resided at house No.16/280 Trilokpuri or were residents of House No.2/160 Trilokpuri, Delhi.

(3.) VIDE order on sentence dated 19.12.1998, all 4 have been sentenced to undergo imprisonment for life and pay fine in sum of Rs.5,000.00.