SANJU Vs. STATE OF H.P.

JUDGEMENT

(1.) SANJU , appellant herein has called in question, the judgment of conviction and sentence, passed under Sections 302 and 342 of the Indian Penal Code, by the learned Sessions Judge, Chamba in Sessions Case No.58 of 2003 decided on 17.2.2005 for allegedly causing the death of his wife Anjali Devi by dousing her in kerosene oil and setting her on fire

(2.) THE trial court found the appellant guilty of the aforesaid offences and sentenced him as follows: 1 Whether the reporters of Local Papers may be allowed to see the judgment ? yes Under section Rigorous imprisonment for life 302 I.P.C. and to pay a fine of Rs.5,000/-. In default of payment of fine, to undergo simple imprisonment for a further period of six months; and Under section Simple imprisonment for six 342 I.P.C. months and to pay a fine of Rs.500/-. In default of payment of fine, to undergo simple imprisonment for a further period of one month.

(3.) THEREAFTER , Ajay Kumar (PW) changed her clothes and took her to C.H.C.Killar for medical treatment where she was admitted. The Medical Officer examined the victim and found first and second degree burn injuries on her body which are mentioned in the M.L.C.Ex.PW-6/E. The Doctor informed the police. This information was recorded by the police, in the Daily Diary Rapat No.3, (Ex.PW7/A) dated 27.8.2003.