HOMPAL SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) The present appeal has been filed under Sec. 389 Crimial P.C. against judgment and order on sentence dated 06.09.2001 whereby the appellants have been found guilty and convicted for an offence punishable under Sec. 304B Penal Code and sentenced to undergo rigorous imprisonment for ten years each.

(2.) The facts of the case, as per the case of the prosecution, in a nutshell are that on 01.09.1995 an intimation was received vide DD No.15A at 8.45 P.M. that one lady by the name of Rita had been admitted in the GTB hospital in an unconscious condition. The said DD was marked to SI Sher Singh who proceeded to the hospital along with Const. Naresh at 12 in the night, intimation regarding the death of said Rita was given vide DD No.20A. On 009.1995, the SDM visited the hospital and conducted the inquest proceedings. On 04.09.1995, the SDM recorded the statements of father and brother of the deceased and directed registration of the case which gave rise to the present FIR bearing No.298/1995.

(3.) The post mortem was conducted on the body of deceased Rita where the doctor opined that the cause of death was consumption of organo phosphorous poison.