AMIR HAMJA ANSARI Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment dated 16.3.2001, the appellant Amir Hamja Asnari has been convicted for having murdered his wife Rukshana. He had been sentenced to undergo life imprisonment.

(2.) THE facts as unfolded by the prosecution are that the appellant alongwith his wife, Rukshana and their three children i.e. one son Haroon Ansari PW -2, one daughter Ms. Haseena Ansari PW -4 and another daughter were occupying two jhuggies i.e. jhuggi No. C -596 and jhuggi No. C -556 at Bhoomiheen Camp, Govindpuri, New Delhi. The deceased along with her two daughters were living in jhuggi No. C -596 where she had a tailoring shop and the kitchen was also being run from there. The other jhuggi i.e. jhuggi No. C -556 was in the occupation of the appellant and their son Haroon Ansari.

(3.) LADY Const. Geeta PW -10 on duty in the PCR received information at 9.18 AM that one lady had been killed in the Bhoomiheen Camp, Kalkaji. She informed the police post Govindpuri where DD No. 7 Ex.PW -1/A was recorded. This D.D. was marked to SI Anil Kumar PW -15 who alongwith Const. Giriraj, Const. Mahavir PW -11 and Const. Mange Lal PW -8 reached jhuggi No. C -596, Bhoomiheen Camp where they found a lady lying on a Thakhat; blood was oozing out from her head and she was having injuries on her head. Her name was revealed as Rukshana.