DEVENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Present Criminal Appeal has been directed against the judgment and order dtd. 8/4/2016 passed by the Additional Sessions Judge Court No.1, Hathras in Sessions Trial No. 51 of 2014 (Case Crime No. 134 of 2013), P.S. Hasayan, District Hathras convicting and sentencing the appellant under Sec. 304 I.P.C. for life imprisonment and a fine of Rs.20,000.00 with stipulation of default clause.

(2.) Brief facts, as culled out from the record, are that a First Information Report was lodged by the informant, Yogesh Kumar son of Rohan Singh, resident of village Pakshi Bihar, Police Station Jalesar, Etah, at Police Station Hasayan, District Hathras with the averments that marriage of her sister, Vimlesh, was solemnized with Devendra Ram son of Tikam Singh, resident of Buzurg about 12 years back. Two children were born out from their wedlock. On 10/4/2013 at about 4.00 p.m. Devendra poured kerosene upon the sister of informant and set her ablaze due to which she received burn injuries. Devendra had brought the victim to Aligarh for treatment but he fled from hospital leaving the victim there. Informant brought the victim from the hospital to the police station in an injured condition to lodge the F.I.R..

(3.) On the basis of the written report (Ext. ka-1), chik First Information Report (Ext. Ka-11) was registered at Police Station concerned on 11/4/2013 at 11.35 p.m. against the applicant Devendra.