SATPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Satpal and Rekha were tried for offences under Section 307 and Section 120B of the Indian Penal Code. Accused Rekha was acquitted of the charges framed against her whereas accused Satpal was convicted under Section 307 of the Indian Penal Code and was sentenced to undergo 5 years of rigorous imprisonment and to pay a fine of Rs. 2000/ - and in default of payment of fine to undergo simple imprisonment for a further period of two months. Accused Satpal has challenged in the present appeal the above conviction and sentence passed by the trial Court.

(2.) IT is the case of the prosecution that on 12.10.2000 accused Satpal in culmination of the criminal conspiracy he hatched with co -accused Rekha, poured kerosene oil on the person of his wife Sheela, who was examined as PW1, and set her on fire.

(3.) PW 3 Dr. B.B. Goyal medico legally examined PW1 on 12.10.2000 and found 50% burn injuries on her front and back of chest, arms and head including face. She remained admitted in Guru Nanak Dev Hospital, Amritsar from 12.10.2000 to 17.11.2000. The bed head ticket was exhibited as Ex. PC.