BAL KISHAN LAMBA Vs. STATE

JUDGEMENT

(1.) The appellant has been convicted for the murder of his wife Poonam and sentenced to life imprisonment. He has also been directed to pay fine of Rs. 2,000/- and in default, to undergo rigorous imprisonment of one year.

(2.) The prosecution case is that on 12th November, 2006 at about 2.00 P. M. , the appellant strangulated his wife with a chunni, at their residence WZ-6, Phase-II, Om Vihar, Delhi.

(3.) As per the charge sheet, Pawan Arora (PW-1), a neighbour, and Master Aman (PW-2), son of the appellant and the deceased, were the eye witnesses. However, Aman (PW-2) did not support the prosecution case. In his examination-in-chief, he professed that he had gone to his maternal grandmother?s place on the day of the incident.