WAHID AHMED Vs. STATE

JUDGEMENT

(1.) The present appeals are directed against the judgment dated 09.09.2010 and subsequent order on sentence date 21.09.2010 in Sessions Case No. 38/09 passed by Additional Sessions Judge, North East, Karkardooma Courts, Delhi, whereby the appellants were convicted under section 302/34 IPC and sentenced to rigorous imprisonment for life and to pay a fine of Rs. 2000/- and in default, to undergo simple imprisonment for two months.

(2.) The factual matrix of the of the prosecution case is that on 11.10.2005, a PCR call vide DD No. 14-A, was received in Police Station Seelampur regarding burning of woman in House No. 1312, Gali No. 42, Jafrabad, Delhi. On the receipt on the said DD, PW-11 S.I. Har Prasad along with PW-8 Constable Surender Kumar, reached at the spot, where they came to know that the injured had been taken to GTB Hospital by a PCR van.

(3.) PW-11, S.I. Har Prasad left PW-8 Constable Surender Kumar at the spot and he himself went to GTB Hospital and obtained the MLC of injured Shabana Anjum who had sustained 60-65 % burn injuries. She was declared fit for statement and PW-11 S.I. Har Prasad recorded her statement Ex. PW-11/A, wherein she made the following statement: