GOPI CHAND Vs. STATE

JUDGEMENT

(1.) WITH reference to the endorsement Ex.PW -10/A on the MLC Ex.PW -6/B of Seema, and holding that the statement Ex.PW -1/A recorded by Shri Virender Kumar, then working as a Sub Divisional Magistrate in Delhi, was the dying declaration of Seema and there was nothing on record which impinged upon the veracity of what was recorded in Ex.PW -1/A; vide impugned decision dated 9.10.1998, the appellants have been convicted for the offence of murder of Seema. Sentence imposed is to undergo imprisonment for life.

(2.) APPELLANT Chander Pal Singh and Smt. Shakuntala are the father -in -law and the mother -in -law respectively of Seema. Gopi Chand is her brother -in -law (devar). Ex.PW -1/A, i.e. the statement of Seema has been recorded at around 6.30 PM on 28.8.1993. The endorsement preceding the statement is in English. The statement is recorded in Devnagari script. The endorsement preceding the statement reads as under:

(3.) THE statement of Seema, as noted above, has thereafter been recorded in Devnagari script. It is in question answer form. Translated in English, the same reads as under: