LAXMAN YADAV Vs. STATE

JUDGEMENT

(1.) The accused had been charge-sheeted and ultimately found guilty for having committed the murder of his deceased wife Sita Devi. The date of offence is 28.06.2007; Sita Devi was found lying dead in a pool of blood on the second floor of her matrimonial home i.e. house No. M-452, Shakurpur, Delhi. She had been stabbed twice under her chest. Her dead body had been discovered by her landlady Hardevi (PW-5) who on the fateful day noticed that there was no light switched on in the room; she pushed open the door; on switching on the light, she found the dead body of the victim lying on the floor.

(2.) At 9.25 PM of 28.06.2007 on DD No. 31-A (Ex.PW-19/A) was recorded in the local police station Saraswati Vihar which information had been conveyed by Savitri Devi (PW-4) (who in turn had been informed by Har Devi-PW-5 landlady of the deceased) and which was to the effect that her tenant Sita Devi had been murdered. This call had been made from the PCO of Mukesh Kumar Mishra (PW-3).

(3.) Rukka was received by SI Braham Prakash (PW-13A) pursuant to which the FIR (Ex.PW-13/A) was registered under Section 302 of the Indian Penal Code (IPC).