ARUN CHAUHAN Vs. STATE (GOVT OF NCT) DELHI

JUDGEMENT

(1.) This is an appeal directed against the judgment dated 9 th July, 2016 passed by the learned Additional Sessions Judge (NE), Karkardooma Courts, Delhi in Sessions Case No.44673/2015 arising out of FIR No.1170/2014 registered at Police Station (PS) Gokal Puri, convicting the Appellant under Section 302 Indian Penal Code, 1860 (IPC) and the order on sentence dated 21st, July 2016 whereby he was sentenced to undergo Rigorous Imprisonment (RI) for life with a fine of Rs.5, 000/-, and in default of payment of fine to undergo Simple Imprisonment (SI) for six months.

(2.) The Appellant was charged with having committed the murder of his wife on the intervening night of 14th/15th November, 2014 in a room on the second Floor of House No.C-183, Gali No.7, Ganga Vihar, Gokal Puri, Delhi by strangulating her. The Appellant and the deceased had two children i.e. Pushkar @ Pintu (PW-22) and Janvi @ Khushi (PW-21), both of whom were minors and school going at the relevant time. In the impugned judgment, the trial Court has asked the District Legal Services Authority, North East District, Delhi to consider the case of compensation for both minor children and also make arrangements for their uninterrupted study.

(3.) The criminal justice machinery was set in motion by a call made to the Police Control Room (PCR) on 15th November, 2014 at around 7.34 am by one Subhash Chand (PW-20), the landlord of the aforementioned premises, conveying the statement of PW-22 "Hamari Mamma Bed Se Uth Nahi Rahi Hai Behoshi Ki Halat Me Padi Hai".