MAHMAN SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) MAHMAN Singh @ Monu has been convicted for an offence punishable under Section 307 IPC and has been sentenced to undergo imprisonment for life and pay fine in sum of Rs. 2,00,000/ - (Rupees Two Lacs only); upon realization of the fine the sum has been directed to be paid over to the injured. He has also been convicted for the offence punishable under Section 506 IPC for which he has been sentenced to undergo RI for 7 years and pay fine in sum of Rs. 50,000/ - (Rupees Fifty Thousand only), in default of payment of fine to undergo SI for 6 months.

(2.) BEFORE we discuss the evidence, as to how Monica sustained the grievous injuries with a sharp edged weapon we note that when the incriminating circumstances were put to Mahman Singh he admitted being in love with Monica and claimed that even she reciprocated his love. He denied having caused injuries with the butcher's knife Ex.P -1 to Monica. He explained Monica being injured in his house as under: -

(3.) MONICA 's MLC Ex.PW -1/A notes that she had : (i) a clean incised wound extending from the middle of the neck up to behind the right ear; (ii) an incised wound bone deep at the base of the left thumb exposing the tendon with a piece of the bone chopped of; (iii) a clear lacerated wound in the occipital region; (iv) an incised wound at the joint below the chin; (v) an incised wound behind the right ear extending to the nape of the neck; and (vi) a few bruises and abrasions on the face.