PRITAM SINGH Vs. STATE

JUDGEMENT

(1.) LEARNED Counsel for the appellant has urged the following points:

(2.) INDIVIDUALLY and collectively, learned Counsel urges that each of the aforesaid is sufficient to overrule the impugned decision which has held that the evidence on record establishes that the appellant set on fire his wife Guddo Kaur inside the matrimonial house.

(3.) THE first, are two dying declarations Ex.PW -18/A and Ex.PW -10/A. The former is a statement made by the deceased to ASI Ramanand PW -18 on 16.12.1997. The second is a dying declaration made by the deceased on 17.12.1997 to the Sub Divisional Magistrate Sh.R.N. Sharma PW -10. In both, the deceased has implicated the appellant as the one, who, after pouring kerosene oil on her, set her on fire.