SOHAN SINGH Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been preferred by the Appellant under Section 374(2) of Code of Criminal Procedure against the judgment and order on sentence passed by Ms. Savita Rao, Learned ASJ, Tis Hazari Courts, Delhi; dated 18.02.2014, in SC No. 100/2013 arising out of FIR No.211/2010, under section 302 IPC registered at PS D.B.G. Road . The appellant stands convicted and sentenced to imprisonment for life under Section 302 IPC with fine of Rs.50, 000/-, in default of which he is sentenced to undergo SI for six months.

(2.) The case of the prosecution is that on 14.09.2010, one lady Smt Shanti Devi PW-4 came to PP Shidipura and informed about an injured lady lying in a room on the third floor of her house. On receipt of this information, HC Sukhpal PW-10 alongwith SI Satbir Singh and Ct. Jaswant PW-12 went with PW-4 to her house. One woman (hereinafter also referred to as "deceased") was found lying dead on the floor, unclad and soaked in blood, in the said room. The place was inspected, and rukka Ex. PW-6/A was prepared on the statement of PW-4 (Ex PW-4/A) in which she stated that the said room was rented out to the accused and that she had last seen the accused Sohan Singh and the deceased come together to the said house at 12:30 PM that day.

(3.) The scene of crime was inspected and a few seizures were made. Crime team was called and it inspected the place minutely and took photographs of the dead body.