RAVI PARKASH Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 23.5.2001 the appellant has been convicted for the offence of murdering his wife. Vide order on sentence dated 24.5.2001, the appellant has been sentenced to undergo imprisonment for life and to pay fine of Rs. 2,000/ -; in default of payment of fine to undergo rigorous imprisonment for two months.

(2.) THE conviction of the appellant is rested on the deposition of his daughters; namely Kumari Nisha PW -3 and Kumari Shikha PW -4, aged about 20 years and 17 years respectively when they deposed in court in the year 1998. The incident took place on 10.12.1995 and it is obvious that Kumari Nisha was aged about 17 years and Kumari Shikha was aged about 14 years when the incident took place.

(3.) POLICE got information of a lady being injured in her house as recorded in DD No. 16 -A. SI Prem Mittar PW -16 accompanied by Const. Satbir left for the spot and there from to Hindu Rao Hospital. Indira Devi, wife of the appellant had been rushed to the hospital by a neighbor Ram Avtar PW -2. He met PW -16 at the hospital. His statement Ex.PW -2/A was recorded by PW -16. Endorsement Ex.PW -16/B was made on the statement and was sent to the Police Station for registration of an FIR. At the Police Station, the FIR under Section 307 IPC was registered. The FIR is Ex.PW -5/A. On death of Indira Devi the offence punishable under Section 302 IPC was added.