RAVI SHANKAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) VIDE impugned judgment and order dated 20.11.2007, the appellant has been convicted for the offence punishable under Section 302 IPC pertaining to the death of Dhan Devi, wife of Brij Mohan. The appellant has also been convicted for the offence punishable under Section 307 IPC pertaining to the injuries caused on Asha, Payal, Monu, Kuppai, Meenu, Lala Ram @ Brij Mohan, Kushal and Baby. The appellant has been acquitted for the offence punishable under Section 323 IPC pertaining to simple injuries caused on the person of Rahul.

(2.) VIDE order on sentence dated 23.11.2007, the appellant has been sentenced to undergo imprisonment for life pertaining to the offence of having murdered Dhan Devi. For the offence punishable under Section 307 IPC, the appellant has been sentenced to undergo imprisonment for a period of 10 years. It has been directed that the appellant shall not be released from jail before expiry of 20 years.

(3.) LET us pen profile the persons who sustained injuries, in relation to the extent of burn injuries, as recorded on their MLCs. The same is as under: -