LAWS(JHAR)-2019-11-150

RINKU SAH Vs. STATE OF JHARKHAND

Decided On November 21, 2019
Rinku Sah Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) In this criminal appeal, the appellant has challenged the judgment of his conviction under section 302 of the Indian Penal Code in Sessions Case No. 11 of 2009.

(2.) The appellant was charged of committing murder of Pammi Devi, his wife.

(3.) The case of the prosecution is based on the statement of Pammi Devi which has been treated as her dying declaration under section 32 (1) of the Evidence Act. In her statement, she has stated that in the night of 27.08.2008, at about 9:00 p.m, her husband got angry and set her on fire. According to her statement, she was not able to prepare food by that time and therefore the appellant became angry. On her raising cries, her neighbours came there and put-off the fire and took her to Sadar hospital, Godda where during the course of treatment she has succumbed to the burn injuries.