JAI PRAKASH Vs. STATE

JUDGEMENT

(1.) At around 10:00 PM on 2.4.2000 Smt. Nirmala, the wife of the appellant was stabbed outside the house of Smt. Ram Pyari PW-3 and on said information being received by the police control room, was removed to the hospital in a PCR van by HC Ramesh Chand PW-19 who claims that on the way Ram Pyari told him that she was stabbed by her husband. SI Ran Singh PW-16 who had proceeded for investigation when said information was received at the local police station recorded the statement Ex.PW-16/A of Nirmala as per which she was stabbed by the appellant i.e. her husband. The statement Ex.PW-16/A has resulted in the FIR being registered.

(2.) Dr. Shobhita Batra PW-11 had treated Nirmala at DDU Hospital casualty, where she was brought by HC Ramesh Chand and he prepared her MLC Ex.PW-11/A recording that the deceased had multiple injuries.

(3.) Nirmala died at around 9:00 PM on 15.4.2000 and the FIR which was registered for the offence punishable under Section 307 IPC was converted to one under Section 302 IPC.