HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE present appeal is directed against the judgment dated 6.2.2007 rendered by Additional District and Sessions Judge, Sambhar Lake, Jaipur, whereby the appellant was convicted for the offence under Section 302 IPC for causing death of his wife, Mali Kanwar by pouring kerosene oil and putting her on fire.

(2.) THE trial court having convicted the appellant, by a separate order of even date sentenced him to undergo life imprisonment and pay a fine of Rs. 2000/ -, in default of payment of fine to further undergo three months' S.I.

(3.) CRIMINAL proceedings were set into motion upon statement (Exhibit P/12) made by the deceased Smt. Mali Kanwar; the same was recorded on 26.10.2003 at about 3:20 PM by ASI, Sangram Singh (P.W. 11). The said ASI before recording dying declaration (Exhibit P/12) had obtained opinion of the Doctor. It is to be noted that vide (Exhibit P/13), on 26.10.2003 at 2:15 PM, the doctor had declared patient fit to make statement.