SATISH Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) Satish, the appellant has been convicted under Sec. 307 Penal Code and has been sentenced to undergo RI for four years, to pay a fine of Rs. 5000.00 and in default of payment of fine to further undergo SI for three months by the judgment and order dated 16.12.2014/19.12.2014 passed by the learned Additional Sessions Judge-03, North-West, Rohini Courts, Delhi in Sessions Case No.45/2014 arising out of FIR No.52/2013 (P.S.Kanjhawala) instituted for the offence under Sec. 307 of the IPC.

(2.) The appellant caused injuries to one Smt.Poonam, his wife by sprinkling kerosene oil on her and attempting to burn her on 14.02013.

(3.) Aforesaid Smt.Poonam in her FIR has alleged that she was married to the appellant on 18.06.2005. The appellant is stated to be a drunkard. On the day of the occurrence i.e. 14.02.2013 at about 11 AM, while Poonam was at home, the appellant poured kerosene oil over her and tried to put her on fire over a minor fight which had taken place between them. It was further alleged that despite her repeated requests, the appellant did not take her to the hospital. Thereafter Poonam caller her father and also informed the police. The appellant, out of fear, ran away from the house. On the basis of the aforesaid statement, the subject FIR was registered.