KIRAN @ BABLI Vs. STATE

JUDGEMENT

(1.) Instant appeal is directed against the Judgment dated 21.12.2011 and order on sentence dated 24.12.2010 passed by learned Additional Session Judge, NDPS (North), Delhi in Session Case No. 27/10, titled State v. Neeraj & Anr. which is arising out of FIR No. 80/2010 under Section 498A/304B/302/34 IPC, at Police Station Burari, whereby appellants have been convicted under Section 302/34 IPC and were sentenced to undergo rigorous imprisonment for life and fine of Rs. 10,000/- each and in default of payment of fine to further undergo simple imprisonment for a period of four months.

(2.) The appellant aggrieved by the aforesaid judgment and order on sentence, preferred the present appeal.

(3.) The brief facts stated are that on receiving PCR call from Lady Constable Sunita, Daily Diary No.12-A i.e. Ex.PW-6/A was recorded. Thereafter, S.I. Rajiv Kumar (PW-17) along with Constable Mukesh (PW12) reached to the spot i.e. House No.184, Gali No.4, A-Block, Tomar Colony, Burari, Delhi. On enquiry at the spot it revealed that the injured was taken to LNJP Hospital in a PCR Van. On inspection of the Crime team at the spot 6 burnt and 10 unburnt matchsticks, 1 piece of yellow coloured cloth and 1 piece of pink coloured cloth having burnt skin of the victim was found. Further a steel glass containing kerosene oil and a plastic can of five litre containing kerosene oil was found in open bathroom of the terrace.