PURAN VERMA Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) BY the impugned judgment dated 30th October, 2009, appellant Puran Verma stands convicted for having murdered his wife Sangeeta on 8th June, 2008, at their residence on first floor of property bearing No. 20 -D Nawada, Delhi. By order on sentence dated 31st October, 2009, appellant has been sentenced to life imprisonment and directed to pay fine of Rs.10,000/ -, in default of which he has to undergo rigorous imprisonment for a period of six months. Benefit of Section 428 Cr. P.C. has been granted.

(2.) THE factum that Sangeeta had died homicidal death, is not disputed and stands proven from the testimonies of Dr. Rishi, CMO DDU Hospital (PW3) and Dr. B.N. Mishra (PW6). Dr. Rishi (PW3) had deposed that on 8th June, 2008 at about 1.30 PM, ASI Ram Gopal (PW13), of PCR, had brought one patient who was examined by Dr. Indra Bahadur, working under his supervision. The patient Sangeeta was declared 'brought dead' as was recorded in MLC (Ex. PW3/A). Dr. Indra Bahadur had left services and his whereabouts were unknown, however his signatures and hand writing were identified by Dr. Rishi (PW3).

(3.) ABRASION of size 3x2 cms present over right cheek bone.