RAVINDER SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE appellant has filed the present appeal against the judgment and order dated 16. 11. 2004 and 20. 11. 2004 of the additional Sessions Judge thereby holding the appellant guilty for the offence punishable under Section 302 of the Indian Penal Code and awarded sentence of life imprisonment with fine of Rs. 5000/- and in default of payment of fine to further undergo simple imprisonment for six months.

(2.) THE appellant-accused was tried for having murdered his wife. On receipt of information pertaining to the commission of murder at Sangam Vihar information was recorded vide DD No. 7a on 29. 7. 2002 at police Station Sangam Vihar. The investigation of this case was handed over to SI Manoj Kumar. On receipt of this information that in gali No. 27 Samgam Vihar a murder had taken place, the Investigating officer reached the spot and found a dead body of a woman lying in the room of the house. The dead body was of the wife of ravinder Singh, the accused (the appellant herein ). Rukka for registration of the FIR was sent to the Police Station through constable Kuldip Singh. FIR No. 401/2002 under Section 302 of the Indian Penal Code was registered and handed over to SI Shivraj singh for investigation. The SI inspected spot. The photographer and the crime team was called, who inspected the spot and took photographs. The dead body was sent to the mortuary of AIIMS. The site plan was prepared. The prosecution in support of its case examined 14 witnesses.

(3.) PROSECUTION has examined PW-1 (S. I. Jeet Singh), who has deposed that on 29. 7. 2002 he reached at 1159/24 Sangam vihar, Delhi along with the crime team and instructed the photographer to take photographs from different angles. Prosecution has also examined PW-2, neelam 14 year old daughter of the deceased; PW-3, Neeru, 9 year old daughter of the deceased; PW-4 Davinder Singh, who was the landlord of the deceased; PW-5, Dr. Sunil Kumar Sharma, who conducted the postmortem on the dead body of the deceased; PW-6, Hav. Besar Ram, who has stated that he received Rukka from S. I. Manoj Kumar; PW-7, Chander Pal, brother-in-law of the deceased; PW-8 Raj Bir Singh; pw-9, Constable Kulbir Singh, who registered the FIR; PW-10, SI, Manoj Kumar; pw-11, S. I. Shiv Raj Singh, the investigating officer of this case. PW-12 S. I. Madan Pal, who visited the spot and took rough notes and prepared a rough site plan. PW-13, krishan 12 years old son of the deceased and PW-14 photographer.