NAND KISHORE @ NANDA Vs. STATE OF DELHI

JUDGEMENT

(1.) VIDE impugned judgment and order dated 24.5.2008 the appellant has been convicted for having murdered deceased Smt. Ratna Devi, his aunt, Smt. Pushpa Devi, the daughter of Ratna Devi and Smt. Rekha Devi, the cousin of the appellant.

(2.) THAT the three ladies were brutally assaulted at House No. 109 -B, DDA Flats, Jhilmil Colony, Delhi where Pushpa Devi resided along with her husband Jagdish Batra and her daughter Sakshi is not in dispute. Ratna Devi and Rekha Devi had visited the house to meet Pushpa Devi.

(3.) THE author of the MLC Ex.PW -10/A, Dr. Banarasi PW10, has deposed that he subsequently gave an opinion Ex.PW10/B as per which it was possible that the appellant had himself inflicted the five incised wounds on his person.