- (1.) INSTANT jail appeal has been preferred by convict/ appellant, Jagdish, through Superintendent, Central Jail, Kota in order to challenge the impugned judgment of conviction and order of sentence dated 12.11.2005 rendered by the Additional District & Sessions Judge (Fast Track), Chhabra, District Baran, whereby appellant was convicted for commission of offence punishable under Section 302 of Indian Penal Code, for causing death of his wife Smt. Gayatribai by putting her on fire, after pouring kerosene oil.
(2.) HAVING convicted the appellant for the above said offences, the trial Judge, vide a separate order of even date, sentenced him as under : - "For offence under Section 302 I.P.C. : to undergo life imprisonment and to pay a fine of Rs.500/ -. In default of payment of fine, to further undergo three months simple imprisonment."
(3.) PROSECUTION story in nut -shell is as follows : - Smt. Gayatribai (deceased) was married with the present appellant three -years before the alleged occurrence. Initially, Smt. Gayatribai made a parchabayan/statement (Exhibit -P/3) before A.S.I. Hariprasad. The said parchabayan/ statement was duly verified by Dr. Gangadhar Mittal (PW -14), who in the Court, stated that he appended his signature at point G to H of the parchabayan/statement (Exhibit -P/3) and the same was recorded in his presence.;