JAI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction recorded by the trial Court as against the accused-appellant under Section 302 IPC whereby he has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5000/- and in default of payment of fine, to further undergo rigorous imprisonment for three months.

(2.) The brief case of the prosecution is that Salochana wife of the accused Jai Ram was admitted to Civil Hospital, Ambala City, with burn injuries on 26.3.2006. On the basis of the requisition received from the police station, the learned Judicial Magistrate who was examined as PW-7 recorded statement Exhibit P-30 of the injured Salochana after ascertaining from PW-6 Dr. Archana Jindal about the fitness of Salochana to make statement. Salochana submitted before the Judicial Magistrate that her husband gave her beatings throughout the previous day. Her mother-in-law assisted him and also beat her. In the morning of 26.3.2006, her husband poured kerosene and set fire to her. Her husband was a drunkard and used to beat her after consuming liquor. The above statement of the injured was registered as First Information Report.

(3.) Injured Salochana died in PGI Chandigarh on 27.3.2006. PW-4 Dr. Punit Setia conducted post-mortem examination on the dead body of Salochana on 28.3.2006 at 3 PM. He has given an opinion that the deceased had sustained 98 per cent of thermal burns and that she died on account of the shock due to the ante-mortem injuries.