ANAND SINGH Vs. STATE

JUDGEMENT

(1.) The appellant assails the judgment dated 24th May, 2016 passed in Sessions Case No. 35/14 by the learned Additional Sessions Judge convicting him for commission of offence under Section 302 of the IPC as well as the consequential order of sentence dated 26th May, 2016 awarding life imprisonment as well as fine of Rs. 20,000/-, in default simple imprisonment for six months.

(2.) On 19th September, 2013 at 04.45 hours, information was received by Police Station Bindapur from Ct. Mukesh, who was posted at DDU Hospital that one Soni, wife of Anand Singh (appellant) had been brought dead to hospital. This information was logged as DD No. 11-B (Exh.PW9/A) and was marked to SI Raj Kumar (PW17).

(3.) SI Raj Kumar proceeded to the hospital where he met Varun Singh (PW14), father of the deceased and recorded his statement. It was disclosed by Varun Singh (PW14) that his daughter Soni was married to Anand Singh in the year 2014 according to Hindu rites and ceremonies; that they lived as husband and wife for merely 11/2 year where after she was left at her native village by Anand Singh who came back to Delhi. About one year thereafter, his daughter Soni had given birth to a male child who was named Ankit.