SUKEN MANDAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Vide impugned judgment and order dated 07.05.2005, the appellant has been convicted for the offence of having murdered his wife Ms. Alpana Goswami in the intervening night of 14th and 15th May, 2003 at her matrimonial house RZ B-192, Gali No. 16, Tuglakabad Extension.

(2.) The reasoning of the learned trial Judge has to be found in paragraphs 25 and 26 of the impugned decision which read as under:

(3.) It is apparent that the appellant has been convicted on the testimony of his step-sons Sibas Goswami PW-5 and Gadhadhar Goswami PW-6, who have proved that the appellant was with the deceased during the intervening night on 14th and 15th May, 2003. That the appellant and the deceased had quarreled. The two step-sons had gone to work for night duty and when they returned the next morning, they found their mother dead, with her throat cut. That the appellant absconded and was not to be seen by them till he was apprehended. Further incriminating evidence is the recovery of the Gandasa i.e. the weapon of offence on which human blood of the same group as that of the deceased was detected; the Gandasa being got recovered by the appellant after he was arrested and made the disclosure statement Ex.PW-5/G as also the fact that a shirt which he got recovered was detected with human blood of the same group as that of the deceased and said shirt was worn by him when he committed the crime.