BHOLA Vs. STATE

JUDGEMENT

(1.) APPELLANT Bhola was sent to face trial on the charge that on July 05, 1995 at 7:00 PM he poured kerosene oil on his wife Gurdevi and set her on fire with the intention to cause her death and thereby committed an offence punishable under Section 302 IPC. Needless to state Gurdevi died due to burn wounds.

(2.) AT the end of the trial, during which 11 witnesses were examined, when the appellant was put the incriminating circumstances appearing against him in the evidence, to the circumstance that his wife Gurdevi was brought at the casualty of Jai Prakash Narayan Hospital New Delhi in an injured condition at about 9:30 PM on July 05, 1995, the appellant admitted to Gurdevi being admitted in hospital and as regards the rest he stated that he did not know. Relevant would it be to highlight that appellant never stated that Gurdevi was not his wife. When the incriminating circumstance emanating from the testimony of Pandit Mansa Ram PW-1 was put to the appellant that when Gurdevi was on fire appellant was seen running away from the house and was apprehended by the public, the appellant denied the same. To the last question whether appellant had anything to say in his defence he said that he was innocent and was falsely implicated. He denied that he was Gurdevi's husband and claimed that Gurdevi was having a matrimonial problem with her first husband.

(3.) THE appellant has been found guilty and has been convicted for murdering his wife. He has been sentenced to undergo imprisonment for life.