SURESH CHAUREY Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 25.05.2007 passed First Additional Sessions Judge, Hoshangabad in Sessions Trial No.192/2006 whereby the trial Court held the appellant guilty for commission of offence punishable under Section 302 of Indian Penal Code and awarded sentence of life imprisonment with fine of Rs.100/-.

(2.) Prosecution case in brief is that the appellant used to drink liquor. He came to his house after taking liquor. Thereafter, he sprinkled kerosine oil on the deceased who was his son and ablaze him. Report of the incident was lodged at the Police Station Rampur Gurra. Deceased was admitted in the hospital. He died after 8 days of the incident. The police conducted investigation and filed chargesheet. The appellant abjured his guilt during trial and pleaded innocence. However, the trial Court held the appellant guilty and convicted him as mentioned above.

(3.) Jyoti Bai (PW-14), mother of the deceased turned hostile. She deposed that the appellant came into the house after drinking liquor. He made a demand of food, the deceased served him food. The food was not hot, hence, there was a quarrel between me and the appellant. In that quarrel a chimini fell down on the deceased due to which he catch fire. He was admitted at Government Hospital. He died after 9-10 days of the incident.