SURAJ PAL Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 28.7.2006 the appellant has been convicted for the offence of murdering his wife Somwati; an offence punishable under Section 302 IPC as also voluntarily causing simple hurt on the person of his daughter Lispat; an offence punishable under Section 324 IPC. For the offence of murder he has been sentenced to undergo imprisonment for life and pay a fine of Rs. 1000/ - failing which to undergo simple imprisonment for one month. No separate sentence has been awarded for the offence punishable under Section 324 IPC because the learned trial judge has held that the convict has already been imposed the sentence of imprisonment for life.

(2.) THE involvement of the police surfaced when vide DD No. 52B, Ex. PW -1/B, information was recorded by the duty officer at 7.42 PM on 1.10.1998 that a stabbing incident has taken place near the jhuggies adjoining a medical hospital. At 8.30 PM vide DD No. 5B, Ex.PW -8/B, information was recorded by the duty officer as conveyed by the duty constable from All India Institute of Medical Sciences that Somwati wife of Suraj Pal was admitted at the hospital and had died.

(3.) ASI Iqbal Singh made an endorsement, Ex.PW -17/A, on the statement Ex.PW -10/A and despatched the same through constable Surender Singh PW -7 for registration of an FIR. The FIR Ex.PW -1/A was thereafter registered at the Police Station at 9.20 PM by ASI Champa Lal, PW -1.