GOLU @ PANKAJ @ SANJAY Vs. STATE

JUDGEMENT

(1.) Golu @ Pankaj has been convicted by the learned Trial Judge for having burnt Rahul offence of murder. The judgment is dated January 31, 2012. Vide order on sentence dated February 02, 2012, Golu has been sentenced to undergo imprisonment for life and pay a fine in sum of Rs. 1,000/; in default to undergo simple imprisonment for a period of one month.

(2.) The learned Trial Judge has relied upon the testimony of Kunti PW-3, Rakesh PW-4, Sheru PW-5 and Chanda PW-6 to rest the verdict of guilt against Golu.

(3.) Case of the prosecution is that Golu along with juvenile co-accused Suraj (who faced trial before the Juvenile Court) had acted in concert to burn Rahul. Whereas Suraj poured kerosene on Rahul, Golu lit the matchstick.