SHABUDDIN Vs. THE STATE OF NCT OF DELHI

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) VIDE impugned judgment and order dated 18.10.2006, the learned trial judge has convicted the appellant for the offence of murdering his wife. Vide order dated 27.10.2006 he has been sentenced to undergo imprisonment for life and to pay fine of Rs. 1000/ -; in default of payment of fine to undergo simple imprisonment for one month.

(3.) SI Sanjeev Sharma PW -13, accompanied by Const. Birbal left for the house and found people gathered there. A dead body of a woman having injuries on her neck, right eye - brow and left hand was seen. He learnt that lady was named Noorjahan, the wife of the appellant. A photographer was summoned who took photographs of the spot. Anwar Ahmed PW -11, a resident of house No. 219, Hauz Rani, New Delhi, i.e. the same building in which the murder took place, was found at the spot. SI Sanjeev Sharma recorded his statement, Ex.PW -11/A, in which he informed that he was a resident of House No. 219, Hauz Rani and was a scooter mechanic. That the appellant was a resident of a room in the same building where he was residing with his wife Noorjahan and three children. That the appellant used to frequently quarrel with his wife. That last night, at around 9.30 PM the appellant had quarreled with his wife. That today i.e. on 15.6.2004 at around 5.30 AM he heard quarrel going on in the house of the appellant and after some time he came out of his room and saw the appellant locking the door of his room and leaving in a perplexed condition. He heard children of the appellant crying. He went to the room. He opened the door and saw Noorjahan smeared with blood. He informed Hasan Mohammad PW -4 of the said fact, who informed the police by ringing up 100.