NARESH Vs. STATE

JUDGEMENT

(1.) NARESH , the appellant herein, stands convicted under Section 302 of the Indian Penal Code, 1860 (IPC, for short) for murder of his wife- Reena and has been sentenced to life imprisonment with fine of Rs.5,000/-. In default of payment of fine, he has to undergo simple imprisonment for three months.

(2.) THE undisputed factual position is that the appellant got married to the deceased Reena on 21st March, 2006. Reena died on 11th May, 2006 in her matrimonial home at C-68, Raja Vihar Badli, Delhi. The appellant does not dispute that he was present at the aforesaid property in the night intervening 10th and 11th May, 2006.

(3.) DECEASED also had the following external ante mortem injuries:-