PRADEEP NANDRAJOG,J. - (1.) The petitioner is aggrieved by the order dated 22/03/2007 framing charge against him for having committed an offence punishable under Section 498A IPC, Section 304B IPC and in the alternative Section 306 IPC. The learned Court of Sessions has highlighted two aspects while framing the charge. First is the statement made by Mukesh Agrawal, brother of the deceased and the second being a F.S.L. Report. The F.S.L. Report opines that Kerosene residue was detected in the burnt clothes of the deceased.
(2.) The petitioner was married with Indu on 21/05/1994. On 29/02/2000, just about when the night had set in, Indu suffered the burn injuries. The petitioner rushed her to the hospital. Even the petitioner had more than superficial burn injuries on his face and his fore-arms, which as per the petitioner were suffered by him when he responded to Indu's cries of anguish when she accidentally caught fire while working in the kitchen and had lit the stove.
(3.) The SHO PS Mahila Thana, Ajmer reached the hospital on information given by the duty constable at the hospital that a lady was brought to the hospital in a burn condition. At 2.20 am of 01/03/2000 the SHO recorded the statement of Indu in which she stated that she was married with the petitioner and was residing in her matrimonial house in Ajmer. She informed that she was working as an Assistant Clerk with the LIC. Her husband was a Station Master. That while she was preparing food in the kitchen, her husband was watching television. Due to malfunction of the valve there was a sudden burst of fire due to which her clothes caught fire. She yelled. Her husband rushed. She was married six years back and the couple were blessed with the children. She was never troubled by her in-laws. Her in-laws did not reside with her.;