SIMMI Vs. STATE OF DELHI

JUDGEMENT

(1.) Criminal Appeal No.969 of 2006 seeks to challenge the judgment dated 21.09.2006 of the Additional Sessions Judge, Delhi, in Sessions Case No.135 of 2005, FIR No.182 of 2004, registered at Police Station Darya Ganj, under Section 302 IPC and further vide order dated 05.10.2006 sentenced Simmi, the appellant, to undergo imprisonment for life together with a fine of Rs.1,000/- ( rupees one thousand) under Section 302 IPC.

(2.) The case of the prosecution as narrated by the learned Additional Sessions Judge is as follows:-

(3.) The Prosecution in order to establish its case examined as many as 18 witnesses. Of these, PW-1, Virender Singh, states that on the fateful morning at about 4.30 a.m. he heard a noise and saw people chasing the accused, Simmi. She was apprehended as being the person who had murdered Mastana. The police was informed and Simmi was handed over to the Police at the spot. He also goes on to state that Simmi was living in Verandah No.39, Netaji Subhash Marg, Darya Ganj, Delhi, for the past two or three years. He deposes that at the time when she was apprehended Simmi claimed that she had killed Mastana since Mastana was attempting to violate her modesty. This witness, however, has not seen Simmi cause any injury to Mastana.