ANIL KATARIA Vs. STATE

JUDGEMENT

(1.) This is an appeal directed against the judgment dated 15th July, 2013 passed by the learned Additional Sessions Judge (ASJ), Rohini, Delhi in Sessions Case No.49/1 arising out of an FIR No.62/2007 registered at Police Station (PS) Kanjhawala, Delhi convicting the Appellant for the offence under Section 302 IPC and the order on sentence dated 18th July, 2013 whereby the trial Court sentenced the Appellant to imprisonment for life with a fine of Rs.5,000/-, and in default of payment of fine to undergo simple imprisonment (SI) for six months. The Appellant was further directed to pay compensation of Rs.50,000/- to the mother of the deceased and in default to undergo further SI for six months. Case of the prosecution

(2.) The case of the prosecution is that information was received at 6.38 pm under DD No.7-B on 30th March, 2007 that at House No.460, Ghewra Village, a lady had died. A copy of this DD was handed over to Assistant Sub Inspector (ASI) Dharambir Singh (PW-13).

(3.) Another DD No.7-D was recorded regarding identification of the deceased as Ramlata (wife of the Appellant) by her brother Joginder Singh (PW-3) at the SGM Hospital, Mangol Puri, Delhi.