WILSON Vs. STATE

JUDGEMENT

(1.) BY this appeal filed under Section 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C), the appellant herein seeks to challenge the judgment and order dated 30.09.1999 and 01.10.99 respectively passed by the Court of Ld. Additional Sessions Judge, Shahdara, Delhi, thereby convicting the appellant for committing an offence under Section 302 of India Penal Code, 1860 (hereinafter referred to as IPC) and sentencing him to undergo imprisonment for life together with fine of Rs. 2,000/ - and in default thereof to undergo further rigorous imprisonment for a period of one year.

(2.) CRIME against women is not just a crime against an individual but against humanity that makes one lose its faith in humans and relationships. These days it has become a routine affair. Not even a day passes when unspeakable crimes like rape, murder, bride burning etc are not committed against women. This violence is not just restricted to the streets or alleys; but it often travels through the walls and into one's house. There is no empathy left even towards a women living with a man after marriage for several years under the same roof.

(3.) AFTER supplying the copies of the charge sheet to the accused as per law, case was committed to the Court of Sessions. Arguments on the point of charge were heard and charge under section 302 IPC was framed against the accused, to which he pleaded not guilty and claimed trial. To prove its case, the prosecution had examined 25 witnesses. The statement of accused was recorded by the learned Trial Court under Section 313 Cr.P.C. and the accused pleaded his innocence and false implication.