NAEEM Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) The matter has been taken up today as 14th April, 2016 was declared a holiday on account of birthday of Dr. B.R. Ambedkar.

(2.) Although the application seeking suspension of sentence during the pendency of the appeal is listed, since the paper book is ready and available and both the counsel are ready with the appeal, we have heard the arguments on the appeal itself.

(3.) The wife of the appellant was found dead in the room which was occupied by them. As per the prosecution, the appellant and the deceased Neelu had a run away love marriage on 18.07.2009. Post marriage, the couple was residing in a room on the first floor of the House No.RZ -6B, Mohan Block, West Sagarpur, New Delhi. This property was owned by one Sh. Madan Lal. The mother and brother of the deceased were against the matrimonial alliance and snapped all kinds of relations with the deceased, but subsequently the marriage was accepted. The maternal uncle of the deceased one Sh. Ved Prakash was the friend of the appellant who used to visit the couple at their rented accommodation almost daily.