DEEPAK KASHYAP Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 20th May 2017, passed by the learned Special Judge, NDPS-2 (Central), Tis Hazari Courts in Sessions Case No. 111/2012 arising out of FIR. No. 208/2012 registered at Police Station ('PS') Burari convicting the Appellant for the offences under Section 302 IPC for the murder of his wife Ms. Radha ('the deceased') and for the offence under Section 323 IPC for causing injury on Smt. Janki Devi (PW-5) who was trying to save her daughter Radha.

(2.) The appeal is also directed against the order on sentence dated 22nd May 2017, whereby for the offence under Section 302 IPC the Appellant was sentenced to imprisonment for life with a fine of Rs. 25,000/-, and in default of payment of fine to undergo simple imprisonment ('SI') for two months. For the offence under Section 323 IPC, he was sentenced to SI for two months with a fine of Rs. 1,000/-, and in default of payment of fine to undergo SI for two days.

(3.) The charge against the Appellant was that between 10.30 and 11.00 am on 7th August, 2012 at Ghari Burari, near Burari Pond, Delhi he inflicted knife blows on his wife Radha with the intention of causing her death and thereby murdered her and as such committed an offence punishable under Section 302 IPC. The second charge was that he caused a simple injury with a knife on Ms. Janki Devi (PW-5), the mother of Radha, on the aforesaid date, time and place.