STATE OF H.P. Vs. NEENA DEVI

JUDGEMENT

(1.) THE present appeal is filed by the State against the judgment of the Sessions Court whereby the respondent, who was charged with and tried for an offence, punishable under Section 307 IPC, has been acquitted.

(2.) ACCUSATION leveled against the respondent was that on 23rd July, 1991, around 8.30 p.m., when her daughter-in-law PW-3 Kaushalya Devi was sitting in her room, respondent threw kerosene on her and set her on fire. PW-3 Kaushalya Devi was taken to the hospital immediately and was subjected to medical examination. She was found to be conscious. Injuries were superficial. On 27th July, 1991, statement of PW-3 Kaushalya Devi, under Section 154 of the Code of Criminal Procedure, was recorded. Thereafter, case was formally registered against the respondent. Respondent allegedly got recovered a plastic can from her room in which there was small quantity of kerosene.

(3.) WE have heard the learned Additional Advocate General and gone through the record.