GHEWAR CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the order of conviction and sentence recorded by the Additional Sessions Judge, Jalore in sessions case No. 61/94 on 8-1-1996 convicting the appellant-accused of murder and sentencing him for life imprisonment.

(2.) Facts giving rise to the prosecution and ultimate conviction stated briefly are that in the morning of 28th July, 1994, first information report was lodged in the Police Station, Jalore that the accused Ghewar Chand had quarrel with his wife in the morning, as a result of which, he assaulted her and thereafter, threw kerosene on her body and put her to fire. On the shouts of the wife, he threw a bucketful of water on her body and ran away. Subsequent investigations resulted in arrest of the accused and after investigation challan, prosecuting the accused under Section 302 of the Indian Penal Code was filed. The learned Sessions Judge recorded the evidence as standard by the prosecution and on appreciation of the oral and documentary evidence, came to conclusion that the accused was guilty of murdering his wife and therefore, proceeded to convict him as aforesaid by the impugned order.

(3.) With the assistance of the learned Public Prosecutor, we have gone through the entire record of the case. We scrutinized the documentary evidence and have re-appreciated the oral evidence on record.