ASHWANI Vs. STATE

JUDGEMENT

(1.) We have heard Sri Radhey Shyam Yadav (amicus curiea) learned counsel for appellant and Sri Syd Ali Murtuza, learned A.G.A.

(2.) This appeal is filed by convict appellant Ashwani Kumar through Senior Supretendent Jail against the judgment dated 15.03.2002 passed by Additional Sessions Judge Court No. 6, Meerut in S.T. No.1476 of 1997 State vs. Ashwani Kumar under Section 302, IPC, Police Station - Nauchandi, District - Meerut. By impugned judgment, Lower Court has convicted appellant Ashwani Kumar under section 302 IPC and is sentensed with the life imprisonment with the fine of Rs. 5,000/-. It was also ordered that in case convict does not pay the amount of fine then he will under go the Additional imprisonment for six months.

(3.) Facts giving rise to this appeal are that the complainant Paras lodged the written complaint at Police Station Nauchandi, Meerut on 03.08.1997 at 02:15 am with the allegations that on 02.08.1997 at about 11.00 pm he alongwith his mother and brother-in-law Rajkumar went to the house of Smt. Bilas and saw that his brother-in-law Ashwani Kumar set his sister on fire with the intention to kill her after pouring the kerosine on her. They saved Bilas and admitted her in the hospital they caught hold of his brother-in-law Ashwani Kumar on the spot.