HARI PAL AND HARI KESH Vs. STATE

JUDGEMENT

(1.) ABOVE named appellants being aggrieved by the common judgment dated 24/25th November, 1993 of the Additional Sessions Judge, Delhi have filed these two appeals.

(2.) VIDE impugned judgment, the appellants were convicted under Section 302/34 of Indian Penal Code and were sentenced to undergo imprisonment for life and fined for Rs. 500/ - each. In default of payment of fine they were ordered to undergo R.I. for seven days.

(3.) ON 23rd October, 1996 at about 2:50 a.m. injured Brahm Prakash went to the police station Narela and gave his statement (Ex.PW -12/A) to head constable Karan Singh (PW -18). In his statement he stated that he was sleeping in the night on his cot. At about 2:00 a.m., he got awakened on getting fire on his cot and then ran. He further stated that he had every doubt that he had been burnt by his wife Kamla as he had an altercation/quarrel with his wife who threatened him to poison or to burn and kill him. He further reported that his two brother -in -laws (sala) Hari Pal and Hari Kesh had also come on the said night.