VIJAY PAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) VIDE judgment and order dated 17. 1. 2001, appellant Vijay Pal has been convicted for the offence of having intentionally poured kerosene oil on his wife Savitri and setting her on fire resulting in Savitri's death i. e. the offence of murder.

(2.) THE learned Trial Judge has convicted the appellant on the basis of the testimony of her brother Satish PW-1 who deposed that his sister i. e. the deceased made a dying declaration to him when he went to her house. She cried on seeing him: 'bhaiya bhaiya tera jeeja ne mere par mitti ka tel dal kar aag laga di hai'.

(3.) IT is not in dispute that Neelam was removed to the hospital by her brother satish (PW-1 ). The said fact is recorded in the MLC Ex. PW-6/b. The MLC records that Savitri was got admitted at Safdarjung Hospital on 3. 11. 1997. Unfortunately, the time of admission has not been recorded thereon.