RADHEY SHYAM Vs. STATE

JUDGEMENT

(1.) On the intervening night of 18-19.01.2006 at about 3.45 a.m. DD No.27-A was received in police station Tilak Nagar giving information through an unknown person that one lady was lying murdered in House No.WZ-12, Chaukhandi Village. This DD was entrusted to SI Jaipal Singh (PW-8) who along with constable Vinod (PW-16) reached the spot.

(2.) On the way on reaching the primary school Chaukhandi, a TSR was noted coming from the opposite side; on the signal given by the TSR driver PW-8 stopped his vehicle, Joginder (PW-1) was driving the said TSR. The appellant Radhey Shaym was sitting in this TSR. PW-1 informed the police officials that Radhey Shyam who was sitting in the TSR had committed the murder of his wife; he had hired his TSR to throw her dead body in the nala.

(3.) Armed with this information PW-8 and PW-16 accompanied by PW-1 and the appellant Radhey Shyam reached the spot i.e. house No.WZ-12, Village Chaukhandi. On entering the house, the dead body of a female was found lying on the floor on the dari. Radhey Shyam identified the dead body as that of his wife Pooja. A ligature mark was noticed on the neck of the dead body; the mouth of the victim was foaming.