VIKAS GUPTA @ BOBBY Vs. STATE

JUDGEMENT

(1.) By the instant appeal, the appellant assails the judgment dated 17th July, 2012 passed in SC No. 04/2010 arising out of FIR No.462/2010 registered by Police Station Mandawali, holding the appellant guilty of commission of the offence under Sec. 302 of the Penal Code with which he was charged as well as the order dated 20th July, 2012 awarding sentence of imprisonment for life and a fine of Rs.10,000.00 and in default of payment of fine, ordering simple imprisonment for six months.

(2.) The facts giving rise to the present appeal are within a narrow compass and to the extent necessary, we note the same hereafter.

(3.) On 21st Sept., 2009, telephonic information was received at police station Mandawali at 1555 hours from the duty constable at Lal Bahadur Shastri hospital that one Bharti Gupta, w/o Vikas Gupta, aged 32 years, r/o B-52, Gali No.5, Mandwali, Delhi, had consumed some unknown poisonous substance and had been brought dead to the hospital. This information was logged as DD No.39B (Ex.PW-18/A) by the duty constable. A copy of the same was handed over to Sub-Inspector Yaad Ram (PW-18) who, accompanied by Ct. Ravinder (PW-12), reached the Lal Bahadur Shastri Hospital.