- (1.) Appellant has preferred this appeal challenging her conviction and sentence for commission of an offence under Sections 302 and 498-A of the Indian Penal Code, 1860 (IPC for short), as ordered by the trial Court vide judgment/ order dated 3.10.2008/ 6.10.2008.
(2.) On 27.12.2006, Raji Devi, wife of Ravinder, was admitted in General Hospital, Kaithal with burn injuries. Dr. Aman Sood sent information (Ex.PC) to Station House Officer, Police Station City Kaithal qua admission of the patient. On receipt of the said information Sub Inspector Avtar Singh reached the hospital and moved an application before the Medical Officer seeking opinion as to whether the injured was in a fit condition to make a statement before a Magistrate. Dr.Aman Sood gave the opinion that the patient was fit to make the statement. Then Sub Inspector Avtar Singh requested Additional Chief Judicial Magistrate, Kaithal for recording of statement of Raji Devi. Additional Chief Judicial Magistrate, Kaithal then visited the hospital and recorded the statement of Raji Devi after the doctor declared her fit to make a statement. The translated version of the statement of Raji Devi, as recorded by the Magistrate, reads as under:- Stated that in the morning on that day, her brother-in-law was to get a job and he demanded Rs. 4,00,000/-. She stated that from where she should bring the same. Her brother was also present in her house. Then her motherin-law Anguri Devi came in the room downstairs and set her on fire. When she raised alarm, her husband brought her to the hospital. He was not present in the house at the time of occurrence. None else than her mother-in-law was responsible for the occurrence.
(3.) On the basis of the statement of the complainant, formal FIR No. 191 was registered on 28.12.2006 at police station Rajound, Kaithal under Section 498-A, 307 IPC.;