REGENT COMPUTRONICS PVT. LTD.

Ramkhiladi Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
SURAJDEO OZA V. STATE OF BIHAR [REFERRED TO]
NANAHAU RAM V. STATE OF M.P. [REFERRED TO]
KAKE SINGH V. STATE OF M.P. [REFERRED TO]
NISHI KANT JHA VS. STATE OF BIHAR [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) As per prosecution case, Ramkhiladi @ Khilli Singh, the present appellant was married with Smt. Veervati Devi in the year, 1995.

(2.) It has surfaced in the dying declaration (Exhibit- P/13) recorded by Chandrabhan (PW-7), Station House Officer, Police Station, Rajgarh, in the presence of Dr. Battu Singh (PW- 8) that the appellant, after sprinkling kerosene oil on his wife Smt. Veervati Devi, had set her on fire, after igniting a matchstick. 2

(3.) The Court of Additional Sessions Judge, Rajgarh, District Alwar, vide its impugned judgment dated 28.11.2007, held the appellant guilty for commission of offence punishable under Section 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. 5000/-, in default of payment of fine to further undergo three months rigorous imprisonment.

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RAMKHILADI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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