SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) Based on the three dying declarations of the deceased Kamlesh, wife of the appellant, Sunil Kumar has been convicted for the offence punishable under Section 302 IPC.

(2.) The three dying declarations of Smt.Kamlesh were the MLC Ex.PW - 4/A, statements made to the Investigating Officer SI Satya Pal Sharma PW - 13, Ex.PW -6/C -1 on the basis of which FIR was registered and to the SDM Smt.Devasri Mukherjee PW -11, Ex.PW -11/A.

(3.) In the MLC Ex.PW -4/A recorded at 11.15 a.m. on February 06, 1994 Kamlesh informed the doctor herself and it is recorded "history of alleged to have sustained burn injuries when her husband set her on fire by pouring kerosene oil over her".