JAGAN NATH Vs. STATE

JUDGEMENT

(1.) In the present appeal the appellant Jagan Nath challenges his conviction for offence punishable under Section 302 IPC vide the judgment dated 28th May, 2011 and the order on sentence dated 1st June, 2011 directing him to undergo imprisonment for life and to pay a fine of Rs. 5,000 in default whereof to undergo simple imprisonment for three months.

(2.) Investigation commenced on receipt of DD No. 9A at 4:22 PM on 27th May, 2010 at P.S. Sonia Vihar exhibited vide Ex.PW-15/A informing that in Gali No. 11, Sonia Vihar H. No. B-814 a man has burnt his daughter, who has been injured and the fire has been doused. ASI Jafruddin (PW-13) In-charge PCR van reached at the spot, found a girl named Bindu in a burnt condition and he took her to GTB hospital and got her admitted at about 5:00 PM.

(3.) MLC of Bindu was prepared by Dr. Arun Kumar (PW-4) vide Ex-PW-4/A which noted that the patient was conscious and oriented. There were about 70% burns on face, neck, upper part of chest, lower part of abdomen and bilateral upper and lower limbs.