RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) BATTERED and tormented, Gudia has been held to have suffered a homicidal death in the afternoon of May 13, 2014 at the hands of her husband Raj Kumar resulting in his conviction under Sec. 302 IPC vide impugned judgment dated October 14, 2015 and a sentence of imprisonment for life vide impugned order dated November 16, 2015.

(2.) GUDIA , working as a maid in different houses and Raj Kumar selling kachories as a mobile vendor were blessed with two sons aged 4 and 5 years respectively at the time when the unfortunate incident took place. Ordeal for Gudia started on the eve of May 12, 2014 when at around 8.00 -9.00 PM a quarrel took place between Hemraj and Raj Kumar, resulting in Hemraj showing his photograph with Gudia to Raj Kumar. Shanti PW -4 a local resident of the jhuggi cluster, who witnessed the quarrel, kept Gudia at her Jhuggi that night but on the next day at about 1.30 pm found her unconscious. Shanti along with her husband and Raj Kumar took Gudia to the hospital where she was declared brought dead. Shanti got recorded her statement narrating the sequence of events on which FIR was registered.

(3.) DR .S. Lal PW -12 conducted the post -mortem on the dead body of Gudiya on May 14, 2014 at about 12.45 pm and found the following external injuries: -