NITIN VERMA Vs. STATE

JUDGEMENT

(1.) Appellant Nitin Verma in Crl.A No.289/2013 and accused in Death Sentence Ref. No.4/2012 is charged with the commission of offence of patricide, matricide and uxoricide. Vinod Verma, Pushpa Verma and Pooja Verma are the father, mother and wife of appellant-accused.

(2.) Prosecution case emanates from the fact that DD No.5A was recorded in P.S Dwarka on receipt of an information through telephone from G-50 to the effect that 2-3 persons had been killed in House No.136, Gali No.9, Raj Nagar-II. The copy of DD was sent to SI Rajender Singh(PW19) through Ct. Raj Singh for necessary action. SI Rajender Singh (PW19) along with Ct. Surender (PW22) reached H.No.136, Gali No.9, Raj Nagar-II and on enquiries came to know that the incident has taken place in H.No.234A, Gali No.9, Raj Nagar-II. Meanwhile, Insp. Anil Kumar(PW31) was also apprised about the incident through wireless. He along with his staff reached the place of incident where he found a male person drenched in blood, lying on the floor outside a room on the ground floor, who was wearing a pant, whereas the upper portion of his body was without clothes. There were injuries inflicted by a sharp edged weapon all over his body. Blood trail was seen from that place upto the stairs leading to first floor. Insp. Anil Kumar reached the first floor and found a lady, who was already dead in a sitting poster on a sofa in the verandah, on whose body also, there were injuries inflicted by sharp edged weapon. There was blood on the sofa as well as on the floor. On entering the room, in front of sofa, a lady was found lying dead on the entrance, drenched in blood and having injuries all over her body, inflicted by a sharp edged weapon. Blood stains were found on the walls also. Blood had spread on the stairs and impression of blood stains were on various places on the walls. The lights and fans were switched on in the house. The ornaments kept in the house had not been touched. The ladies were found wearing their ornaments.

(3.) Insp. Anil Kumar reached DDU hospital and found Nitin Verma admitted there. There were injuries on his fingers, palms and thigh inflicted by a sharp edged weapon. Blood sample of Nitin Verma was collected and he was shifted to Safdarjung hospital for treatment. After his discharge from Safdarjung hospital, he was brought to police station where he was interrogated. He was arrested vide arrest memo Ex.PW1/F and his personal search was taken vide memo Ex.PW31/A. He made a disclosure statement Ex.PW20/D, wherein he admitted his involvement in the offence. He got recovered one blood-stained baniyan (vest), one small towel and knife, which were seized. One mobile phone make Huawei C-2601 was also recovered from his possession in the hospital and the same was seized vide seizure memo Ex.PW20/C. During further investigation, it was revealed that the reason for the murders was a lady named Surbhi Rana PW 27, who lived in the neighbourhood of the accused and who was the bone of contention between the accused and the deceased. Surbhi Rana was contacted and her mobile phone of make Haier HCC-2000 was taken into possession vide seizure memo Ex.PW10/A. The call details of the mobile phone of accused Nitin were obtained from his service provider M/s. Tata Indicom, which revealed that accused Nitin was present in his house at the time when the murders took place i.e. On 18.04.2008 from 9:26 p.m. to 12:27 a.m. in the night. Rough site plan of the place of crime was prepared. Post mortem on the dead bodies was got conducted. Thereafter, the dead bodies were handed over to their relatives. The exhibits were sent to FSL, Rohini for examination. After completing the investigation, charge sheet was submitted.