BIJENDER SINGH Vs. STATE

JUDGEMENT

(1.) THE appellant has not denied that he was married to Anita on 8. 3. 2000 and the two were residing in house No. 4767-A, Gali No. 1. He has also not denied that Anita was brutally murdered in her matrimonial house on 11 th September, 2000. But, the appellant denies that he is the one who has murdered his wife. When examined under Section 313 Cr. P. C. the appellant stated that he was not present in his house when his wife was murdered as he had left his house for duty.

(2.) AT the outset, we may note that the appellant did not disclose the place where he reported for duty and has led no evidence in defence to show that at around 11. 24 AM on 11. 9. 2000 he was at his work place.

(3.) INFORMATION was received at PS Gandhi Nagar through telephone No. 2425601 at 11. 24 AM on 11. 9. 2004 informing that a quarrel was taking place at street No. 1, ajeet Nagar, Seelampur. Said information was recorded in Daily Diary register by HC Rajender Singh PW-11 vide D. D. No. 13-A, Ex. PW-11/a. At 11. 30 AM, information was received through the police control room that a lady has been murdered at Seelampur, which information was recorded in the Daily Diary register by HC Rajender Singh vide D. D. No. 14-A, Ex. PW-11/b.