OM PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal filed by appellant Om Parkash against the judgment of conviction dated 30.03.2010, recorded by the then learned Sessions Judge, Jalandhar, whereby he was convicted for committing offence punishable under Section 302 of Indian Penal Code (for short 'IPC'), for setting on fire Sushma, wife of Devi Dayal-complainant, by pouring petrol on her.

(2.) On the statement of Devi Dayal Ex.PC, this case was registered.

(3.) As per prosecution case, Devi Dayal along with his family members has been residing in the house of Parmod Kumar, situated at Sadique, Jalandhar and his wife Sushma was a house-hold lady. Accused was also residing there. On 10.11.2008, at about 6:30 pm, complainant and his wife Sushma were preparing meals, when Om Parkash accused came to them and started abusing Sushma in the presence of complainant. Accused told that he would set her (complainant's wife) on fire. Accused had brought a bottle containing petrol and he sprinkled the petrol on the body of Sushma and then set her on fire.