KAMLA DEVI Vs. STATE OF DELHI

JUDGEMENT

(1.) Kamla Devi and her father Akbar were arrested and chargesheeted for committing the murder of Kanwar Pal Singh on the night intervening 16/17.11.1986 at Shastri Park, opposite C-Block within the jurisdiction of police station Seelampur. The Trial Court by the impugned judgment dated 29.04.1998 acquitted Akbar of the charges and convicted Kamla for committing the offence punishable under Section 302/34 IPC and sentenced her to undergo imprisonment for life with fine of Rs. 2000/- by order on sentence dated 30.04.1998.

(2.) The prosecution alleged that the deceased (Kanwar Pal Singh) and Kamla (accused) had illicit relations and used to live together at Gulabi Bagh, Delhi. In November 1985, the wife and children of deceased went to stay with him at Delhi. Thereafter, the deceased and his family started living in a rented house at Kartar Nagar. The accused did not like his rejection of her and hatched a conspiracy to murder him.

(3.) The deceased used to work in a liquor shop at Shakarpur. On 16.11.1986, at noon time the accused reached his office and picked a quarrel with him. The deceased pacified her and promised to return in the evening to her at Gulabi Bagh. The deceased participated in a social function at R.K.Sharma's residence in the evening and from there left for Gulabi Bagh with his colleague Devender Kumar (PW-11). On 17.11.1986, when he did not report for duty at the liquor shop, R.K.Sharma (PW-10) went to the house of the accused and inquired about Kunwar Pal Singh. When he did not get any satisfactory answer, he reported the matter to the higher authorities.