SUNITA GROVER Vs. THE STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 12.10.2007 appellant Sunita Grover has been convicted for the offence punishable under Section 302/120B IPC as also independently for the substantive offence punishable under Section 120B IPC. She has been sentenced to undergo imprisonment for life and to pay a fine in sum of Rs. 5000/ - and in default of payment of fine, to undergo simple imprisonment for three months for the two offences. Needless to state the sentences have been directed to run concurrently. The co -accused Om Prakash has been acquitted. Trial against the third accused Mohd. Shakil @ Pappu has been separated as he was declared a proclaimed offender.

(2.) THE version of the prosecution as unfolded is that the appellant Sunita Grover was married with the deceased Kishan Lal Grover and two children were born to them. Her husband, the deceased had a petty business of repairing spectacles and was in the habit of taking liquor. He contributed little to the household income. To supplement the family income, the appellant used to do tailoring and stitching work given to her by co -accused Shakil @ Pappu, who was running a tailoring shop. Their relations became intimate day -by -day. Shakil often used to visit the house of the appellant and would help her in purchasing household articles; to the annoyance of her deceased husband, who suspected her of infidelity qua Shakil. About two and a half months prior to the date of the incident, the appellant and her deceased husband had purchased a Janta Flat at Rohini i.e. A -1/116, Sector 17, Rohini for a sum of Rs. 2.5.lacs and Shakil was an active intervener in the purchase of said property. The lustful relationship between the appellant and the co -accused Shakil grew with the passage of time. They i.e. the appellant and Pappu along with co -accused Om Prakash hatched a conspiracy to get rid of Kishan Lal Grover.

(3.) IT is not in dispute that after the police was informed about Kishan Lals death and the IO arrived at the house, the statement Ex.PW -20/A of Sunita Grover was recorded and the FIR in question was registered on the basis of the said FIR.