SATISH VERMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Satish Verma has been convicted for the murder of his wife by the impugned judgment dated November 30, 2015 and directed to undergo imprisonment for life and to pay a fine of Rs. 40,000/ - in default whereof to undergo simple imprisonment for a period of six months for offence punishable under Sec. 302 IPC vide the order on sentence dated December 05, 2015.

(2.) Two PCR calls were received in the control room, first from mobile No. 9891535549 at 13.53 hours wherein the caller stated "meri biwi mujhe torture kar rahi hain, meine us pe matti ka tel dal diya hain, app aajao nahi to mein use maar kar tihar chala jaounga" and the second call from mobile No. 9211734334 at 1.54 PM i.e. 13.54 hours wherein a lady caller, who told her name Ambika, stated that her husband was setting her on fire after putting kerosene oil on her. The first call was duly recorded by the computer system as Ex.PW -11/A and second as Ex.PW -8/A. The PCR call received from Ambika was recorded as DD No. 27A at PS Karawal Nagar pursuant to which ASI Ashok reached the spot. In the meantime HC Santosh Kumar PW -9 who was posted on PCR vehicle reached the spot and found a lady in burnt condition just outside house No. 709 in the gali. Appellant Satish was also present there. HC Santosh Kumar shifted victim lady in the vehicle along with Satish to GTB hospital.

(3.) Two young girls who were the daughters of Ambika and Satish, named Saumya and Khyati were also found present at the spot crying. When Ambika was admitted in the hospital she was declared unfit for statement and the history was given by the appellant Satish. At the spot ASI Ashok Singh found kerosene oil in a Maaza bottle which was seized besides two burnt and one unburnt matchstick, burnt clothes and slippers just outside the house. ASI Ashok Singh reached GTB hospital and recorded statement of Saumya, daughter of the appellant and the deceased Ambika, who stated as under: