SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment/order dtd. 10/12/2014 passed by the Trial Court, whereby, he was convicted and sentenced qua offence punishable under Ss. 342 and 302 of Indian Penal Code, 1860, (hereinafter referred to as 'IPC').

(2.) FIR No. 220 dtd. 15/10/2012 was registered at Police Station Dabi, District Bundi for offence punishable under Ss. 323, 307 and 342 IPC on the statement of Sugna Bai. It was stated by Sugna Bai that on account of dispute with her husband Ramesh, she had got married to Shankar with the consent of her parents about one month prior to the incident. For about 20 days after marriage, her husband had kept her well, but thereafter, her husband Shankar used to give beatings to her under the influence of liquor and did not allow her to talk to any person. On 15/10/2012 at about 12.30 p.m., she had gone to her parental house. Her husband Shankar came there and told her to return home and prepare meals for him as he was hungry. She immediately returned to her rented room and started cutting Ladyfinger. Her husband Shankar came there under the influence of liquor and started giving her fist and kick blows and also pressed her neck. She rescued herself with great difficulty. Then, Shankar brought a bottle of Kerosene oil and after bolting the door poured the same on her and set her on fire and thereafter, fled away from the spot.

(3.) Statement of Sugna Bai was also recorded by the Magistrate, wherein, she also stated that she had been set on fire by her husband after pouring kerosene oil on her. Sugna Bai died on 19/10/2012 and thereafter, offence under Sec. 302 IPC was added in the FIR.