HARPAL SINGH Vs. STATE

JUDGEMENT

(1.) Appellant Harpal Singh faced trial for the offence of having murdered his wife Sushila and son Harshit on 24.06.2003 at around 9.00 PM in the residence of the parties, being flat bearing Municipal No.A1/183-B, Paschim Vihar, Delhi.

(2.) Vide impugned judgment and order dated 13.02.2008, the appellant has been held guilty of murder(s) for which offence he has been sentenced to undergo imprisonment for life and pay fine in sum of Rs.10,000/-; in default of payment of fine to undergo simple imprisonment for a period of six months.

(3.) Case of the prosecution was that on 25.06.2003 at about 8.15 AM the appellant came to PS Paschim Vihar and informed HC Subhash PW-23, that along with his wife Sushila and son Harshit, he resides at flat bearing Municipal No.A1/183-B, Paschim Vihar, Delhi. That there used to be domestic quarrels since a considerable period due to which he got hassled and thus murdered his wife and son by strangulating them. That thereafter he consumed All Out to commit suicide but nothing untoward happened to him. That he had also written a letter detailing the aforesaid facts, which letter is lying in his residence. That after locking the main door of his residence he has come to the police station to admit his guilt. HC Subhash PW-23, recorded the afore-noted information given by the appellant in DD No.2A, Ex.PW-23/A.