ASHOK KUMAR KOHLI Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 22.11.2007 the appellant has been convicted for the offence of having murdered Pushpa at around 8:00 PM on 26.12.2005 at House No. B -155, East Vinod Nagar, Delhi; for which offence the appellant has been sentenced to undergo imprisonment for life.

(2.) IT may be noted at the outset that when the appellant was examined under Section 313 Cr.P.C. he admitted that there used to be tension between him and Pushpa over the children and that the appellant used to beat her due to which Pushpa left with her children. But, all other incriminating evidence including the fact that along with her children Pushpa started residing at B -155, East Vinod Nagar, Delhi was denied by the appellant.

(3.) THEREFORE , we straightway proceed to note the testimony of Nitin and other evidence to support the claim of Nitin of being in his house and what he saw.