BALWANT SINGH Vs. STATE

JUDGEMENT

(1.) THE appellants have been convicted, and sentenced to imprisonment for life and fine of Rs.10,000/ - , under Section 302/34 RPC, and, to imprisonment for one year, under Section 447 RPC, by the Additional Sessions Judge, Reasi, vide judgment and order of March 15, 2008, for the murder of Ms. Kishi Devi, their aunt, by setting her on fire pouring kerosene, in the Arak, i.e. fodder growing field, situated at village Thanole, Tehsil Reasi, at about 5 p.m. on October 23, 2003, where she had gone for mowing grass.

(2.) THEY have questioned the conviction and sentence by their Criminal Appeal No. 08/2008.

(3.) ADDITIONAL Sessions Judge, Reasi, too, has made Reference for confirmation of appellants sentence.