SAMIUDDIN Vs. STATE OF DELHI

JUDGEMENT

(1.) Vide the impugned judgment dated July 04, 2000 Samiuddin has been convicted for the murder of Shibte Hassan and awarded life imprisonment vide order dated July 11, 2000 and a fine of Rs.2000/ - for offence punishable under Section 302 IPC and R.I. for two years and a fine of Rs.1000/ - for offence punishable under Section 201 IPC.

(2.) Process of law was set into motion when at 2.25 PM on November 15, 1995 an information was received through PCR recorded vide DD No.14 -A that a burnt dead body has been found at Flat No.354, Pocket -Q, Dilshad Garden. On reaching the spot, SI Anil Sharma along with other staff found that a man whose body was badly burnt, along with a sack and it appeared as if the dead body had been brought to that place after being burnt. On the neck of the dead body almond colour shirt collar was found. Crime team was called and photographs were taken. Blood stained soil as well as earth control were picked up. On the basis of this information FIR No.634/95 under Section 302/201 IPC was registered at PS Seemapuri.

(3.) On the other hand a missing report was lodged at PS Welcome on November 15, 1995 at 6.20 PM by one Roshan Jhan stating that her husband Shibte Hassan S/o Afzal Ahmed aged 40 years, wheetish complexion had gone to GTB hospital on November 14, 1995 for getting medicine but had not returned. She gave the description of the dress, his features and also that he had 400 rupees with him. The said information was recorded vide DD No.19 -A at PS Welcome exhibited as Ex.PW -7/A