REGENT COMPUTRONICS PVT. LTD.

HEERA LAL Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

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]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
MUTHU KUTTY VS. STATE [REFERRED TO]

JUDGEMENT

(1.) Appellant has filed this appeal challenging his conviction and sentence ordered by the Trial Court vide judgment/order dated 14.06.2019 under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) Prosecution case was set in motion on the basis of Exhibit-P-18 statement of Janki Bai. On the basis of Exhibit-P-18, formal FIR Exhibit-P-19 bearing No.181 dated 04.10.2012 was registered at Police Station Kelwara, District Baran for offence punishable under Section 307 IPC. Statement of Janki Bai Exhibit-P-22 was also recorded by the Magistrate under Section 164 Code of Criminal Procedure, 1973. Janki Bai died on 20.10.2012. Thereafter, offence under Section 302 IPC was added in the FIR.

(3.) As per the statements Exhibit-P-18 and Exhibit-P-22 of Janki Bai recorded by the police as well as by the Magistrate, the allegation is that the appellant had set his wife (Janki Bai) on fire after pouring kerosene oil on her under the influence of liquor.

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HEERA LAL Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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