VIJAY PAL Vs. STATE

JUDGEMENT

(1.) CASE of the prosecution is that the deceased Archana Devi was married with the appellant Vijay Pal on 2.5.1996. In the intervening night of 4.5.1996 and 5.5.1996, Archana Devi was strangulated to death by the appellant Vijay Pal as also the co -accused i.e. the father of the appellant, his mother and his cousin Arjun Singh, all of whom were present in the house where Archana Devi was murdered.

(2.) UNFORTUNATELY , there is no evidence led as to under what circumstances, how and when, information was first received by the police about the death of Archana Devi which triggered the investigation of the instant case. The evidence on record commenced with proof of the fact that ASI Jagdish Parshad reached the house where the deceased was murdered i.e. her matrimonial house around 8 A.M. on 5.5.1996.

(3.) ASI Jagdish Parshad made an endorsement Ex.PW -7/A on the statement of Shyam Vir Singh and on the basis of the same got an FIR Ex.PW -7/B registered at around 10.45 PM. He summoned Uday Vir PW -3, who took photographs Ex.P -6 to Ex.P -8 of the dead body and the place of the crime. The dead body was sent to the General Hospital Gurgaon for post - mortem.