RAJA RAM Vs. STATE

JUDGEMENT

(1.) APPELLANT namely, Raja Ram was tried for the offence under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to IPC) for causing death of Draupadi aged about 50 years at about 5.00 p.m. on 20th June, 2010 at Jhuggi No.168, Masjid Wali Gali, Hastal, Uttam Nagar, New Delhi. Vide impugned judgment dated 28th July, 2012, the appellant has been convicted for the offence under Section 302 IPC and vide order on sentence dated 30th July, 2012, he has been sentenced to undergo imprisonment for life and fine of Rs.1,000/ - in default of which to undergo SI for 15 days.

(2.) ON 20th June, 2010, at 5.15 p.m., the Duty Officer, P.S. Uttam Nagar, recorded DD No.30A (Ex.PW16/A) that an information on wireless has been received that injury was caused on the head of mother of complainant and a piece of cloth was gauged in her mouth in Jhuggi No.168, Masjid Wali Gali, Hatsal, Uttam Nagar, New Delhi. The same was sent to SI Vinod Kumar, who along with Head Constable Harish Kumar went to the spot. Inspector J.K. Gautam made DD No.33A (Ex.PW19/A) and Inspector Sube Singh along with staff also reached at the spot where they came to know that injured had been removed to DDU Hospital by PCR. Inspector Sube Singh went to DDU Hospital and found that Draupadi was brought in casualty in unconscious condition, where, she was declared dead.

(3.) FROM the spot, blood stained chunni, saree, blood stained pillow, blood stained brick and blood lying near the pillow and earth control were seized vide memo Ex.PW2/C. The sketch of brick from both the sides (Ex.PW2/D) was prepared. Crime team visited at the spot and prepared the report Ex.PW19/J. Rough site plan Ex.PW19/C and Ex.PW19/D were prepared.