SMT. RAJ KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Present criminal appeal has been filed by appellant Raj Kumari against the judgment and order dated 8.4.2005 passed by Additional Sessions Judge (Court No.1), Agra in Sessions Trial No. 379 of 2004, arising out of Case Crime No.393 of 2003, Police Station (in short P.S.) Saiyan, District Agra whereby the appellant was convicted under Section 302 Indian Penal Code 1860 (in short I.P.C .) and sentenced to life imprisonment and a fine of Rs.1,000/- with default stipulation.

(2.) Prosecution Story in brief is that deceased Smt. Shanti Devi wife of informant Jaswant Singh (P.W.-1) was living in her matrimonial home situate in village Jajau with other family members including her children namely 17 years old son Neeraj (P.W.-2) and 13 years old daughter Priti (P.W.-3) etc. Her husband/informant Jaswant Singh, an employee of Indian Railways was posted at Bhadaee Railway Station, he used to live in a railway quarter near the Railway Station, Bhadaee, however, his wife deceased Shanti Devi and his children etc. used to live at his parental home at Jajau.

(3.) Appellant Raj Kumari wife of his nephew co-accused Biri Singh were also living in the same house. It appears that some domestic quarrel occurred on 26.11.2003 between deceased Shanti Devi and appellant Raj Kumari and her husband co-accused Biri Singh. It is alleged that appellant Raj Kumari and her husband Biri Singh poured kerosene oil on Shanti Devi and burned her.