MADAN MOHAN RATAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Madan G. Sharma,learned counsel for the appellant, Shri G.N, Kanojiya, learned A.G.A. for the State and perused the trial court record.

(2.) This criminal appeal has been preferred by Madan Mohan Ratawal, son of Teeka Ram, against the judgement and order dated 14.1.2005 passed by Additional Sessions Judge, Gautam Budh Nagar in Sessions Trial No. 423 of 2002(State Vs. Madan Mohan Ratawal) convicting and sentencing the appellant under section 324 I.P.C. for the period of one year's rigorous imprisonment.

(3.) The prosecution case is that on 7.7.2001 at 20.55 hrs., informant Anuradha made an oral complaint before the police station, sector -20, Nodia, stating that she is wife of Madan Mohan Ratawal, resident of house no. E-95, Sector-27, Noida.Today i.e., 7.7.2001, her husband was at his residence, who is employee of Electricity Board , Nijamuddin, New Delhi. He tried to pour kerosene oil and put her on fire and on her cry for help neighbours came and saved her. Few days ago her husband had mercilessly beaten her which resulted in injury on her spine and she suffered T.B. in her bone. Today her husband took her to Dr. Pathak's clinic. Dr. Pathak directed him to admit her and he admitted her. As soon as doctor left his clinic he brought her back to his house and tried to kill her by pouring kerosene oil over her. Her husband is residing in a separate house on rent. The incident took place at 8.30 P.M. She prayed that her husband should be punished.