SURESH URF SETHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this appeal, a challenge is made to the order dated 20th December, 2012 passed by the Additional Sessions Judge No.4, Ajmer in Session Case No.52/2012. The accused-appellant has been convicted for offence under Section 302 IPC and sentenced to life imprisonment with fine of Rs.5,000/-, in case of default to pay fine, to further undergo one month simple imprisonment.

(2.) A written report, Exhibit-P12, was given by complainant- Daulat Mehra at around 8.30 PM on 3rd November, 2011 to Police Station Nasirabad City, Ajmer. It was stated that on 27th October, 2011, his sister-Rukmani (Geeta) was set on fire by accused- Suresh Mehra after pouring kerosene on her. The information about it was given by his maternal uncle-Rajkumar on telephone. The complainant immediately reached to JLN Hospital, Ajmer where at around 11.00 PM in the night, his sister disclosed that her husband-Suresh Mehra poured kerosene on her and set on fire. The deceased, thereupon, died at 11.30 PM.

(3.) Based on the written report, police registered an FIR No.135/2011 for offence under Section 302 IPC. After the investigation, they found a case against the accused-appellant and, accordingly, a charge sheet was filed for offence under Sections 302 IPC. The case was committed to the Court of Sessions where charge was framed against the accused-appellant for offence under Section 302 IPC. The charge was explained to the accused-appellant and when it was denied, trial commenced.