RAMU PASWAN Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 6. 7. 2004, the appellant has been convicted for the offence of having murdered Mrs. Raminder Khurana W/o Brig. Devinder Singh Khurana at their residence i. e. Flat No. H-3/8 Shanker Vihar, delhi Cantt. , New Delhi. Vide order dated 7. 7. 2004, the appellant has been sentenced to undergo rigorous imprisonment for life and to pay a fine in sum of rs. 500/-; in default of payment of fine to undergo simple imprisonment for six months.

(2.) THE entire case of the prosecution stands summarized and set out in the statement Ex. PW-3/a made by Smt. Sunita Malik W/o Col. Anil Malik (PW-3) and the tehrir Ex. PW-23/a recorded by Inspector S. P. Gupta PW-23.

(3.) ON 29. 9. 1999 at 1521 hours DD No. 16-A was recorded by the Duty Constable at ps Delhi Cantt. to the effect that police control room had flashed a wireless message pertaining to a housewife being stabbed at H-3/8 Shanker Vihar.