JAGAT SINGH, J. - (1.) ACCUSED appellant Krishna Lai filed this appeal from jail assailing the conviction and sentence dated 23.5.2000 by which learned Special Additional Sessions Judge .(Atrocities to women and dowry cases), Sriganganagar in Sessions Case No. 244/97 convicted him Under Section 498A I.P.C. and awarded one year's rigorous imprisonment with a fine of Rs. 500/ - Similarly he was also convicted Under Section 307 I.P.C. and awarded seven years rigorous imprisonment alongwith fine of Rs. 1000/ -
(2.) MR . B.L. Khatri has been appointed as amicus curiae. I have heard at length Mr. Khatri as also learned Public Prosecutor and have perused not only the impugned judgment but also the evidence available in the file. Though PW -1 Roshni was sprinkled kerosene oil by her husband and set to fire on 16.2.1995 yet F.I.R. Ex. P/l was lodged by her father PW -2 Ramlal on 26.2.1995. Thereafter Roshni was medically examined by PW -6 Dr. B.M. Sharma vide Ex. P/10 and thereafter usual investigation not only accused appellant but his other relatives were also charged and challaned under the above offences by the court below. Upon their pleading not guilty and claiming trial prosecution examined six witnesses and exhibited ten documents.
(3.) IN statement Under Section 313 Cr.P.C. accused appellant denied all the incriminating evidence appearing against him and pleaded not guilty. In defence DW -1 Nand Ram was examined. Thereafter the learned trial court after threadbare discussion of the evidence gave benefit of doubt to remaining accused persons and acquitted then however appellant was convicted and sentenced as stated above.;