Kanwaljit Singh Ahluwalia, J. - (1.) THE appellant, Mangi Lal s/o Lalchand, as per prosecution case, on 30.11.2004 at 09:00 A.M. trespassed into the house of Smt. Bilasbai, the wife of late Laddu Lal, situated at Rizwan Gardan, Town Chhabra, poured kerosene oil on her body and put her on fire.
(2.) SMT . Bilasbai due to burn injuries died on 05.12.2004 at 03:00 P.M. in the M.B.S. Hospital at Kota. The Court of Additional District & Sessions Judge (Fast Track) Baran, vide its impugned judgment dated 31.10.2006 held the appellant guilty for offences punishable under Sections 452 and 302 of Indian Penal Code.
(3.) HAVING convicted the appellant for the above said offences, by a separate order of even date, the trial Court sentenced him as under: - - "For offence under Section 302 I.P.C. the appellant was sentenced to undergo life imprisonment and to pay a fine of Rs. 2000/ -. In default of payment of fine to further undergo two years simple imprisonment. For offence under Section 452 I.P.C. appellant was sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 500/ -. In default of payment of fine to further undergo six months simple imprisonment.";