IZAZ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is filed against the judgment dated 25.1.2000/1.2.2000 passed by the Court of Additional Sessions Judge (I), Faridabad by which the appellants were convicted and sentenced for setting Abida Khatoon on fire on 7.6.1999 at about 10.30 P.M. in furtherance of their common intention to which she succumbed on 8.6.1999 at 7.30 A.M.

(2.) THE case was registered on the dying declaration of Abida Khatoon which was recorded on 8.6.1999 at about 2.00 A.M. in B.K. Hospital, Faridabad.

(3.) CHARGE under Section 302 read with Section 34 IPC was framed against the appellants to which they pleaded not guilty and claimed trial.