RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the instant case, on 11th of May, 2006 Smt. Renu, daughter of Dinesh Singh (PW -2) was married with the present appellant, namely Rajendra Singh. On 11th of July, 2007 Smt. Renu had delivered a son, named as Master Vatsalya at J.K. Lone Hospital, Kota. On 26th of October, 2007, as per prosecution, Smt. Renu, along with her husband had gone to visit her in -laws at Village Kaidahaidi. On the said date at around 08:30 P.M., her husband - Rajendra Singh had poured kerosene oil upon her and set her on fire.

(2.) The prosecution, in order to support its case, had relied upon parchabayan/statement (Exhibit -P/5) made by Smt. Renu, deceased before Manoj Rana (PW -11), who was then posted as Sub -Inspector, Police Station, Baran Sadar. The prosecution has further relied upon dying declaration (Exhibit -P/21) made by deceased before Jogendra Kumar Agarwal (PW -13), who was then posted as Judicial Magistrate, No. 4, Kota (North).

(3.) Relying upon prosecution case, the Court of Additional District & Sessions Judge (Fast Track), Baran, District Baran, vide its impugned judgment dated 10th of August, 2009, convicted the appellant for commission of offence punishable under Sec. 302 of Indian Penal Code, and vide a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs. 1000/ - In default of payment of fine to further undergo two months additional simple imprisonment.