KULDEEP KUMAR Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29th April 2002 passed by the Additional Sessions Judge, New Delhi in Sessions Case No.55/2001 arising out of an FIR No.713/1996 registered at Police Station ("PS") Dabri convicting the Appellant for the offence under Section 302 IPC and the order on sentence dated 8th May 2002 whereby he was sentenced to undergo imprisonment for life and to pay a fine of Rs.100/- and in default of payment of fine, to undergo rigorous imprisonment for one day.

(2.) The Appellant was charged with committing the murder of his wife, Sushila ("deceased"), on the intervening night of 22nd -23rd November 1996 at their residence at House No.H-68, Harijan Basti, West Sagarpur.

(3.) The deceased had married the Appellant on 20th November 1989. According to the prosecution, the Appellant misbehaved with the deceased and often hit her. Initially, at the time of his marriage to the deceased, the Appellant ran vegetable shop which he thereafter abandoned and began demanding money from his in-laws on the pretext of starting a different avocation. On some occasions, the father of the deceased gave the Appellant some money.