AMIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant faced til in FIR No. 271 dated 15.8.2011, registered at Police Station Bheemganj Mandi, District Kota City under Section 307 IPC. FIR was registered on the basis of statement (Exhibit-P.2) of injured Nafisa.

(2.) In her statement Exhibit-P.2 injured Nafisa stated that her husband Amin was resident of Agra and was a liquor addict. Her husband used to beat her under the influence of liquor and used to throw her out of the matrimonial home. On 14.8.2011 her husband came home under the influence of liquor and gave beatings to her and poured kerosene oil on her and set her on fire. The incident had occurred at about 8-9 PM. At that time her children were sleeping. She raised an alarm. Appellant fled away from the spot. She was removed to the hospital by her neighbours.

(3.) Statement of injured was also recorded by the Magistrate under Section 164 Cr.P.C. The said statement is Exhibit-P.3. Injured had stated that she had been set on fire by her husband after pouring kerosene oil on her. She further stated that her husband used to take liquor and used to beat her. Her father was a poor person and the appellant used to say that her father had not given her anything. On a question put to the injured as to who had saved her, she had replied that she was saved by her neighbours. She stated that the occurrence had occurred at about 8-9 PM and at that time her children were sleeping.