SANJAY AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal filed under Sec. 374(2) of the Code of Criminal Procedure, 1973 assails the judgment dtd. 29/03/2016 passed in Sessions Trial No.412/2013 decided by learned Additional Sessions Judge, Jabalpur whereby appellant was held guilty for committing offence under Sec. 302 of IPC and directed him to undergo sentence of Life imprisonment with fine of Rs.1000.00, with default stipulation.

(2.) In short, the case of prosecution is that deceased Jyoti is the wife of present appellant. The appellant allegedly poured Kerosene on Jyoti and set her ablaze. There are multiple dying declarations in this matter.

(3.) First dying declaration (Ex.P/19) was recorded on 17/03/2013 at 11:40 P.M. by Sub Inspector Rajkumar Tiwari (PW-15). Second dying declaration (Ex.P/11) was recorded by Dr. A. K. Verma (PW-8) on 18/03/2013 at about 02:30 A.M. and the third dying declaration (Ex.P/12) was recorded by Smt. Rashmi Chaturvedi- Executive Magistrate/Tahsildar, Omti, Jabalpur (PW-11) on 18/03/2013 at about 11:25 P.M.