BHAKHAR RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants Bhakhar Ram and Smt. Geeta along with co-accused Deena Ram were tried by the learned Sessions Judge, Jaisalmer, who by his judgment dated 5-8-92 found the appellants guilty for the offences under Ss. 304-B and 304 part Second IPC and sentenced each one of them to ten year's RI with a fine of Rs. 2000.00 and in default to further undergo RI for two and a half months on each count and further ordered that their sentences shall run concur rently. However, the learned Sessions Judge acquitted co-accused Deena Ram.

(2.) A brief resume of facts relevant for the disposal of this appeal may be recapitulated. On 8-3-89 at about 11 p.m., Smt. Geeta aged about 25 years was brought by her husband Bhakhar Ram, appellant, to the S. J. Govt. Hospital, Jaisalmer. She had about 55 to 60% burn injuries on her body. She was admitted in the hospital by DW. 1 Dr. Ramji Ram. It appears that on the same day, the S.H.O, PS, Jaisalmer also sent a letter Ex. P. 19 to the Medical Officer, S. J. Hospital, Jaisalmer informing that Smt. Geeta was got admitted in the hospital in a burnt condition for treatment and requested that her injuries should be examined and that he should also be informed as to whether she was in a fit state of mind to give her statement. It appears that the doctor after examining Smt. Geeta informed the police that she was not in a fit state of mind to give her statement. It further appears that on the police requisition, PW. 13 Dr. C. S. Joshi, Medical Jurist, examined Smt. Geeta at 2.15 a.m. on 9-3-89 and prepared her Medico Legal Injury Report Ex. P. 14. He found that there were about 75% burns on her body and that the affected areas were head and neck along with scalp, upper limbs, chest and upper 2/3 of the abdomen. Her hair were charred. Her perineum and front of both thighs were also affected by burns. The burn injuries were superficial and deep both, here and there. The burnt skin was peeled off and blisters were also present here and there. She was not fully conscious. Dr. Joshi also made a note that record ing of her dying declaration be got arranged. He opined that the burn injuries were grievous in nature and their duration was about 24 hours.

(3.) Smt. Geeta was given treatment and as per entry on her Indoor Patient ticket Ex. D. 3, she expired on 9-3-89 at 9.20 a.m. On 9-3-89 at 11.10 a.m., appellant Bhakhar Ram lodged a written report Ex. P. 18 to the S.H.O, PS, Jaisalmer, wherein he informed that on 8-3-89 at about 7-30 p.m., his wife Smt. Geeta Devi was trying to lit the lamp (Chimni) at his house situated in village Hadda, that due to darkness, she poured more kerosene oil in the lamp and caught fire as soon as she torched the lamp. He further informed that her terylene clothes caught fire; that she rushed out from the room and screamed and that thereupon he along with his mother Smt. Geeta, appellant, and brother Hukma Ram threw water on her and quelled the fire. He further informed that at that time, Sura Ram and Jai Ram had also arrived there and that thereafter on their advice, he brought his wife to Jaisalmer in a 'Nishan' Jeep, where she was admitted in the hospital and later on expired next day at about 10 a.m. On further interrogation by PW. 16 Ram Singh, SHO, PS, Jaisalmer, appellant Bhakar Ram informed him that his marriage with Smt. Geeta was solemnized about three years ago. Shri Ram Singh conducted en quiry u/S. 174 Cr. PC along with PW. 17 Jagga Ram, SHO, PS Mohangarh, who at that time had come to Jaisalmer on Govt. duty. PW. 17 Jagga Ram went to the hospital and prepared the memo of the dead body of Smt. Geeta Ex. P. 15 and Panch Nama Ex. P. 16 in the presence of the SDM. It appears that by that time, PW. 6 Bhanwarlal, the father of the deceased, had also come to the hospital from Pokram and in his presence after the post mortem examination, the dead body of Smt. Geeta was handed over to appellant Bhakhar Ram vide memo Ex. P. 17. The dead body of Smt. Geeta was taken to village Hadda and cremated there.