DROJAN SINGH Vs. STATE

JUDGEMENT

(1.) BOTH the appellants are aggrieved by the impugned judgment dated 21.03.2007 whereby they had been convicted for the offence under Sections 302/34 and 392/34 of the IPC and had been sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000/ - each and in default of payment of fine to further undergo RI for one year each for the offence under Section 302/34 of the IPC; for the offence under Section 392/34 of the IPC, they had been sentenced to undergo RI for 10 years and to pay a fine of Rs.5,000/ - each and in default of payment of fine to further undergo RI for one year.

(2.) VERSION of the prosecution was unfolded in the testimony of the complaint Jaswant Singh (Ex.PW -4/A). His statement was to the effect that on 16.06.1999 when he had returned home at 09:30 PM after attending to his shop at Sadar Bazar, he found his wife (Harbhajan Kaur) lying dead in the bathroom of his house i.e. house No. 339, Parmanand Colony, Delhi; household articles were lying scattered; the door of the house was opened; cash, utensils and silver jewelleries were found missing. This complaint had formed the basis of the rukka which had been sent through constable Ram Sanehi (PW -3) pursuant to which FIR (Ex.PW -12/A) under Section 302 of the IPC was registered.

(3.) THE investigating team headed by the Investigating Officer SI Anil Kumar (PW -18) had reached the spot. Inquest proceedings were conducted. Crime team was also summoned. Photographs of the scene of crime had also been taken by constable Yashpal (PW -5); negatives were proved as Ex.PW -5/A -1 to Ex.PW -5/A -5 and positives were proved as Ex.PW -5/B -1 to Ex.PW -5/B -5.