- (1.) The present jail appeal has been preferred against the judgment and order dated 29.1.2016 passed by Additional Sessions Judge/FTC, Pratapgarh convicting and sentencing the appellant 10 years Rigorous Imprisonment for the offence under Section 304 I.P.C. in S.T.No.232 of 2014 (State Vs. Putti Lal alias Lallan), Police Station-Kotwali Nagar, District Pratapgarh.
(2.) Prosecution case in brief are that; the informant-Anoop Kumar Mishra gave a written report at the concerned police station i.e., Kotwali, District Pratapgarh stating therein that the accused, namely, Putti Lal alias Lallan, son of Ram Sukh Gaur had brought one lady, namely, Soni who was aged about 25 years four months prior to the incident and kept her in his house, who also had a daughter aged about 3 years, namely, Nandini. On 21.3.2014 at 9.30 a.m., Soni was set ablaze by the appellant by pouring kerosene oil on her. The informant Anoop Kumar Mishra while going to his orchard had witnessed the said incident. On an alarm being raised by him and other villagers, many people arrived at the place of occurrence who took the injured Soni to the District Hospital, Pratapgarh where her medical treatment was going on.
(3.) On the basis of the said written report, an FIR was lodged against the accused appellant, namely, Putti Lal alias Lallan which was registered as Case Crime No.280 of 2014, under Section 326 I.P.C..Police Station-Kotwali Nagar, District Pratapgarh. The registration of the FIR was further endorsed in the G.D. of the said police station. On 22.3.2014, the injured Soni died during her medical treatment and thereafter the case was converted under Section 304 I.P.C. The inquest of the deceased Soni, wife of the appellant-Putti Lal alias Lallan was conducted on 22.3.2014 at 10.55 hrs. at the mortuary, Allahabad, which was marked as Ex. Ka.-8.;