UTTAM Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the impugned judgment dated 14th July 2015 passed by the learned Additional Sessions Judge-III, North East, Karkardooma Courts in SC No.44/13 arising out of FIR No.296/13 registered at Police Station (PS) Gokalpuri convicting the Appellant for the offence under Section 302 IPC and the order on sentence dated 23rd July 2015 whereby the Appellant was sentenced to imprisonment for life along with fine of Rs.5, 000/- and in default of payment of fine, to undergo simple imprisonment for six months.

(2.) The charge framed against the Appellant was that at around 9 am on 9th July 2013, she committed the murder of her husband, Dhanpal (the deceased), at their place of residence in Johripur by strangulation and caused him injuries and, therefore, committed the offence punishable under Section 302 IPC.

(3.) At 11 am on 9th July 2013, DD No.15A was noted at PS Gokalpuri that a murder had taken place at H.No.51, Gali No.1, Pradhan Wali Gali, Johripur, Delhi. A similar noting was made upon a call being received at about 10.45 am at the PCR. The PCR form (Ex.C-2) also notes that at about 11.38 am, the police officers met Sapna (PW-1) at the spot. She informed them that she was living with her uncle (the deceased) and his wife (the Appellant) who used to quarrel frequently. She also mentioned that the Appellant had also threatened to kill the deceased during those arguments.