VIRENDER SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21st January, 2017 passed by the learned Additional Sessions Judge-02, Tis Hazari Courts, Delhi in Sessions Case No.28689/2016 arising out of FIR No. 34/2012 registered at Police Station ('PS') Gulabi Bagh convicting the Appellant for the offence under Section 302 IPC.

(2.) The appeal is also directed against the order on sentence dated 28th January, 2017 whereby the Appellant was sentenced to imprisonment for life with fine of Rs. 25,000/- in default to undergo further Simple Imprisonment ('SI') for three months.

(3.) The charge framed against the Appellant was that he murdered his wife Darshani (hereafter 'the deceased') at around 1.30 pm on 17th April, 2012 at their residence at House No. 538/8, 3rd Floor, Nai Basti, Kishan Ganj, Delhi by setting her on fire after pouring kerosene oil over her.