REGENT COMPUTRONICS PVT. LTD.

BHUPENDER @ KALE Appellant

V/S

STATE Respondents

Referred Judgements :-

UDAIPAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
KHATRI HEMRAJ AMULAKH VS. STATE OF GUJARAT [REFERRED TO]
GANESHLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
PRABHUDAYAL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF PUNJAB VS. HARI KISHAN [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
DNYANESHWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. PARTHU [REFERRED TO]
AMARSINGH MUNNASINGH SURYAWANSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
BIJA VS. STATE OF HARYANA [REFERRED TO]
NARENDRA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) APPELLANT Bhupender was tried for strangulating, followed by slitting the neck of his wife Sunita @ Babli, with the intention of causing her death at their matrimonial house C-110, Gopal Nagar, Najafgarh, New Delhi between 4 P.M. to 5 P.M. on September 24, 2007. He was also tried for harassing and torturing Sunita on account of insufficient dowry brought. The immediate motive for murdering Sunita was the appellant's suspecting her fidelity.

(2.) VIDE impugned judgment dated November 11, 2010, Bhupender has been convicted for the offence of having murdered his wife, but on account of material improvements made by the relatives of Sunita with respect to the allegations of appellant harassing and torturing Sunita for a dowry demand, the appellant has been acquitted for the offence punishable under Section 498A IPC.

(3.) MAKING an endorsement Ex.PW-18/A beneath Ex.PW2/A, as deposed to by SI Gurmeet Singh he got the FIR registered.

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BHUPENDER ALISD KALE Vs. STATE

Referred Judgements :-

JUDGEMENT

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