AJAY @ SUNDER PAL Vs. STATE

JUDGEMENT

(1.) Ajay @ Sunder Pal though charged for offences punishable under Section 304B IPC and 302 IPC has been convicted for the murder of his wife under Section 302 IPC vide the impugned judgment dated December 14, 2015 and directed to undergo imprisonment for life and to pay a fine of Rs.25,000/ - which if realised a sum of Rs.20,000/ - has to be given as compensation to the legal heirs of deceased Laxmi, vide the order on sentence dated December 17, 2015.

(2.) Hari Chand received a distress call from Laxmi, his daughter in the intervening night of September 1 and 2, 2011 at around 2.00 AM, a further call by Ajay and then by his brother informing of the death of Laxmi. He along with his wife left the house at about 4.30 AM in the morning for Nangli Sakrawati where they found the dead body of their daughter Laxmi in front of her matrimonial house, a room in the field which was taken by accused persons on contract basis for agriculture. He noticed that two teeth of the lower jaw of his daughter were broken and blood was oozing out. He made a call to 100 number and Police reached the spot. On the basis of statement Ex.PW -5/A of Hari Chand, FIR No.299/2011 was registered under Section 498A/304 -B IPC at PS Najafgarh and investigation was carried out.

(3.) Hari Chand stated that he was residing at village Siraspur for the last one year. He had married his daughter Laxmi on May 11, 2011 with Sunder Pal, S/o Bishan. On September 02, 2011 in the night at around 2 O'clock his daughter called on the mobile phone and wanted to talk to her mother. He gave the phone to his wife when his daughter stated to his wife that 'Mummy aaj yeh mujhe nahin chodengey. Thereafter the phone got disconnected. Again the phone rang up and this time Ajay @ Sunder Pal abused him. When his wife asked him to make her talk to their daughter Laxmi, Ajay stated that their daughter was lying unconscious. After some time another call came and they were informed that their daughter had died. At about 5.00 AM in the morning they left their village Siraspur to village Nangli Sakrawati where on reaching they found that their daughter had died. His son -in -law used to demand dowry and he suspected that his daughter had been murdered by his son -in -law and his sister.