(1.) Latoor Singh has been convicted by judgment dated 21.12.1999 passed by the Learned Additional Sessions Judge, Shahdara, New Delhi, in Session Case No.44/1999 (refer FIR No.216/1999 PS, Seelampur) for murdering his wife Govindi Devi by burning her. By the order dated 22.12.1999, the appellant has been sentenced to undergo imprisonment for life, pay fine of Rs.10,000/- and in default of payment of fine to suffer Rigorous Imprisonment for two years for the offence under section 302 Indian Penal Code, 1860 ("IPC" for short).
(2.) On 23.03.1999, Govindi Devi, (deceased) was admitted in Guru Teg Bahadur Hospital, Shahdara, with burn injuries. She was brought to the hospital by Latoor Singh (husband), the appellant. Rajendra Singh, the Duty Head Constable, (PW.14) who was posted in the hospital, communicated this information to the concerned police station, whereupon DD No.37 (Ex.PW16/B) was recorded by Inspector Hem Chand, PW.22.
(3.) Sub-Inspector Sanjay Kumar, PW.19 was sent to the hospital, who after obtaining the MLC (Ex.PW2/A), recorded the statement of Govindi Devi in the hospital. Aforesaid Govindi Devi stated that the appellant, after a fight with her, had burnt her. The aforesaid statement given by Govindi Devi has been brought on record as Ex.PW19/A. On the basis of the aforementioned statement of Govindi Devi, a regular FIR was initially registered under Section 307 of the IPC.
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