BALRAM SINGH Vs. STATE

JUDGEMENT

(1.) THE appellant was charged for the offence of having murdered his wife by pouring kerosene oil over her at Jhuggi No. 86, Rajiv Gandhi Camp at around 5:00 PM on 25.12.1996 and thereafter setting her on fire resulting in her death.

(2.) VIDE impugned judgment and order dated 23.10.2000 the appellant has been held guilty. Vide order dated 6.11.2000 he has been sentenced to undergo imprisonment for life.

(3.) SI Ram Singh PW -10 was entrusted with the duty of visiting the spot and conducting investigation. He reached the spot and finding no eye -witness and upon learning that the injured lady named Durgawati, wife of the appellant, had been removed in a PCR Van to Safdarjung Hospital proceeded to the hospital and found Durgawati admitted in the burns' ward in an injured condition.