RAJINDER PERSHAD Vs. STATE

JUDGEMENT

(1.) The appellant Rajinder Pershad was tried and found guilty by an Additional Sessions Judge of the charge of murdering his wife Rani by strangulation on the night of 18th/19th January 1980. The appellant was awarded life imprisonment. Alongwith the appellant one Onkar Nath was also tried of the said offence but he was given benefit of doubt and acquitted. Rajinder Parshad has come in appeal against his conviction and sentence.

(2.) The deceased Rani was married to the appellant Rajinder Parshad at Delhi on 4th July 1979. The parties after the marriage resided in house No. 60-D Janata Flats, Ashok Vihar. At the relevant time Rani was pregnant. At the post mortem the doctor found a female faetus of 26 weeks.

(3.) The flats in Ashok Vihar are in blocks of 4 flats. The flats on the ground floor are numbered A & B and on the first floor C & D.