BIJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) APPELLANT viz., Bijendra Singh S/o Ganga Singh has instituted instant appeal under Section 374 of Code of Criminal Procedure, 1973 to challenge the impugned judgment dated 26.10.2005 rendered by the Additional Sessions Judge, (Fast Track No.2), Jaipur City, Jaipur, whereby appellant was held guilty for commission of offence punishable under Section 302 of Indian Penal Code for causing death of his wife namely, Smt. Sunita Devi on 13.10.2003 at her matrimonial home by pouring kerosene oil on her and putting her on fire.

(2.) HAVING convicted the appellant for the above said offence, the trial Judge, by a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs.5000/ -. In default of payment of fine, the appellant was ordered to further undergo of six months simple imprisonment.

(3.) ON 13.10.2003, Gokul Singh (P.W.20) was posted as Station House Officer, Police Station, Vaishali Nagar, Jaipur. He received an anonymous telephonic call on the said day at 02:30 P.M. informing that in Sanjay Nagar, Kachhi Basti one woman has sustained burn injuries. On receipt of information, Gokul Singh (P.W.20), being Station House Officer of concerned Police Station along with his team reached at House, bearing Survey No.6/896 where Smt. Sunita Devi wife of Bijendra Singh, aged thirty -years was found in burnt condition. Her condition was precarious. Immediately Sub -Inspector Bhopal Singh Bhati (P.W.1) was deputed to take her in a Government Vehicle to the S.M.S. Hospital, Jaipur. At that time, Bijendra Singh, husband of Smt. Sunita Devi was also found present at the house. His hands were also burnt. He was also sent for treatment to the S.M.S. Hospital, Jaipur. Station House Officer Gokul Singh (P.W.20) remained there and secured the spot.