SANJAY PASWAN Vs. STATE

JUDGEMENT

(1.) Instant Criminal Appeal arises from Judgment dated 23.02.2013 and Order on Sentence dated 02.03.2013 in SC No. 29/3/2010, emanating from FIR No. 29/2010, PS Nihal vihar, New Delhi, whereby Appellant/Accused Sanjay has been convicted for offence under Section 302 IPC and sentenced to undergo imprisonment for life and fine of Rs. 10,000/-, in default, to further undergo one year of Rigorous Imprisonment.

(2.) Brief facts stated are that, on receiving DD No. 31B Ex.PW15/A on 16.02.2010, ASI Sugreev alongwith HC Baljeet and Ct. Rajesh reached to the spot i.e. House No. 152, Laxmi Park, Nihal vihar, Delhi followed by IO Insp. Jai Singh and found dead body of a young girl lying in a room. They met Rekha PW2 at the spot and she gave statement Ex.PW2/C.

(3.) Thereafter, IO Insp. Jai Singh PW15 made endorsement Ex.PW15/B and prepared Rukka, said Rukka was handed over to Ct. Harish to get the FIR registered. FIR No. 29/2012 was got registered. The ASI Sugreev was directed to remove the dead body to SGMH Mortuary for conducting Post Mortem on dead body of deceased Sangeeta.