ONKAR @ MODY Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) WHO says marriages are made in heaven, they are made by the parents and if sought to be made contrary to their wishes, the consequence are as met by Meenu the daughter of the appellant Onkar @ Mody, who is convicted for the murder of his own daughter.

(2.) ONKAR @ Mody challenges the judgment dated May 25, 2011 convicting him for offence under Sections 302/201 IPC and the order on sentence dated May 28, 2011 directing him to undergo sentence for life for the offence punishable under Section 302 IPC and to pay a fine to Rs. 5,000/ - and Rigorous Imprisonment for a period of seven years for the offence punishable under Section 201 IPC and to pay a fine of Rs. 5,000/ - primarily on the ground that it is a case of suicide and not murder.

(3.) THE prosecution case rests on the circumstantial evidence but such strong circumstantial evidence which leaves no room of doubt that the appellant and the appellant alone committed the murder of his daughter Meenu by smothering.