Kanwaljit Singh Ahluwalia, J. - (1.) Sanni @ Sanno, received burn injuries on 24.6.2009 at 12:00 PM. She was taken to SMS Hospital, Jaipur and was admitted in the Burn Ward. On the said day, at 4:15 PM. Injury report (Exhibit -P/9) of Sanni @ Sanno was prepared by Dr. Priyanka Sharma (P.W. 9). As per deposition of Dr. Priyanka Sharma (P.W. 9) in the court, Sanni @ Sanno had suffered first to third degree burns and the skin had peeled off from number of places. In the injury report, doctor had noted nature of burns as under: - - "Alleged I/o burn at home on 24.6.2009 at about 11:00 AM, as stated by (i)1st to 3rd degree burn with blackening and peeling of skin, few blisters at places, signs of inflammation, with singeing of hair on following parts of body - a) Lower part of face on cheeks, neck as a whole, with ears, signeing of eyebrows and eyelashes. b) Upper of chest and upper 1/3 of anterior abdomen as a whole with few healthy patches on chest. c) Back of chest and upper 1/3 abdomen as a whole. d) Both upper limbs on anterior arm, forearm, wrist and dorsum of hand as a whole, few patches on right hand palm. e) Both lower limbs on knee caps and anterior and medial thigh as a whole. f) Perineum in few patches. Opinion: Dry heat flame burn, fresh indication, total surface area : 40%."
(2.) Sanni @ Sanno while admitted in the Burn Unit of SMS Hospital, Jaipur, died on 4.7.2009 at 5:40 PM. According to Dr. Ashok Mathur (P.W. 10), who conducted autopsy on the dead body of Sanni @ Sanno, the cause of death was septicemia, shock brought about as a result of ante mortem dry flame burns as mentioned and secondary infection.
(3.) For setting Sanni @ Sanno on fire, the prosecution had sent Munni wife of Abdul Latif @ Munna, Mohammed Ismile son of Kasim @ Ishaaq, Jammo @ Jamila wife of Mohammad Ismile and Janki Devi wife of Hari Singh Chauhan. All the above four accused were tried by the court of Additional Sessions Judge No. 12, Jaipur Metropolitan, Jaipur and the said court vide impugned judgment dated 15.12.2014 acquitted Mohammed Ismile, Jammo @ Jamila and Janki Devi. However, the court vide impugned judgment held Munni guilty of offence under Sec. 302 IPC and sentenced her to undergo life imprisonment and to pay a fine of Rs. 5,000/ -, in default of payment of fine to further undergo additional six months R.I.;