MOHAMMAD RAFIQ,J. - (1.) This appeal is directed against the Judgment and order dated 30.08.2013 passed by District and Sessions Judge, Kota in Session's case no. 259/2010 by which the trial Judge convicted the present appellant : Under Section 302 IPC to life imprisonment and fine of Rs. 5,000/-. In default of payment of fine he will further undergo a simple imprisonment of 3 months.
(2.) Brief facts of the case are : On 3rd June 2010 at about 02:45 am Pawan Kumar, S/o Rajender Kumar gave statement before Jugraj Singh, Sub-inspector at Male Surgical ward Bed No. 31, MBSH Hospital, Kota wherein he stated, "I am a tailor and my grand-mother, Ladobai wanted to shoo me away from my house, but I worked as a tailor and reside in our house. At night my mother asked me to go and bring a bottle of petrol. I bought it and my grand-mother handed it to my father, who spilled that petrol on my body and lit me to fire. I received burn injuries on my mouth, chest, hands, legs and burnt my private parts. I shouted and then my elder aunt 15 came there. She put off the fire and got me admitted in MBSH Hospital, Kota. This occurrence took place at about 1 O'clock at night. A case under Section 307/34 IPC was registered against accused person. Later on, when enquired Pawan expired on 08/06/2010. Then Police added the offence under Section 302 IPC.
(3.) The Police started investigations and after thorough investigation Police, submitted a charge sheet against the present appellant alone in the court of ACJM no. 1, Kota. Later on, this case was transferred to the court of (District and Sessions Judge, Kota where charges of the case were framed against the appellant under Section 302 IPC. Accused denied the charges and pleaded for trial.;