MOHD MOHSIN Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 1. 10. 1999, the appellant has been convicted for the offence of having murdered his wife Noorjahan.

(2.) VIDE order dated 5. 10. 1999, the appellant has been sentenced to undergo imprisonment for life and to pay a fine in sum of Rs. 10,000/-; in default of payment of fine he has been directed to undergo rigorous imprisonment for 2 years.

(3.) A perusal of the impugned decision shows that the dying declaration ex. PW-9/a recorded by Mr. Deepak Virmani PW-9, then working as the Sub-Divisonal Magistrate in the area, has been accepted as truthful, without blemish and inspiring confidence. Since the deceased named the appellant as the perpetrator of the crime, the learned Trial Judge has convicted the appellant for the offence of having deliberately set fire to noorjahan as per the dying declaration Ex. PW-9/a.