KASHMIRA ALIAS SALIM Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 22. 7. 2003, the learned Trial Judge has convicted appellant Kashmira @ Salim for the offence punishable under section 302 IPC and has sentenced her to undergo imprisonment for life.

(2.) THE case of the prosecution is that the deceased Daya Ram and Kashmira (an eunuch) were living together at G- 29 Sultanpuri, Delhi. Some differences arose between the two which resulted in frequent quarrels. As a result, on 11. 2. 2001, kashmira murdered Daya Ram by setting him on fire.

(3.) PROCESS of law was set in motion, when at 3. 30 PM on 11. 2. 2001, ASI Noor mohd. PW-16, posted at the Police Control Room, received information about municipal No. G-24, Sultanpuri being on fire and recorded the same in the PCR form Ex. PW-16/a. He immediately transmitted the information to PS Sultanpuri, being the police station having jurisdiction over the said place. At PS sultanpuri, Lady Const. Raj Kumari PW-4 on receipt of the information, made an entry in the daily diary register being DD Entry No. 40 B recording said information. SI C. M. Meena PW-12 and Const. Bhupendra PW-18 were deputed for investigation. On reaching the place they found the fire already extinguished. They saw a dead body lying in a burnt condition in the verandah of the premises on a charpai. They learnt that the dead body was of Daya Ram.