SIMON AND ORS. Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 13.2.2001, the appellants have been convicted for the offence of murdering Sonia. Appellant Martin has additionally been convicted for the offence punishable under Section 498 -A IPC.

(2.) THE conviction has been sustained for the offence punishable under Section 302 IPC on the dying declaration Ex.PW -8/1 made by Sonia to the Sub Divisional Magistrate.

(3.) IT is not in dispute that Sonia and Martin were married in the year 1995 and Sonia breathed her last on 7.11.1997. It is also not in dispute that at around 11:30 PM on 3.11.1997 Sonia received burn injuries in her matrimonial house at Dhobi Basti, Hari Nagar Ashram, New Delhi.