MEERA DEVI Vs. STATE

JUDGEMENT

(1.) Instant appeals are arising out of a common judgment dated 19.12.2017 and order on sentence dated 06.01.2018 in SC No. 52212/16 arising out of FIR No. 395/2007 under Sections 302/201/34 IPC PS Punjabi Bagh, Delhi. Both the Appellants have been convicted under Sections 302/34 IPC and sentenced to undergo Life Imprisonment with fine of Rs. 30,000/- each and in default to undergo further Simple Imprisonment for one year. For the offence under Sections 201/34 IPC they have been sentenced to undergo Rigours Imprisonment for five years with fine of Rs. 5,000/- each and in default to undergo further Simple Imprisonment for six months. All the sentences were directed to run concurrently.

(2.) The brief facts stated are that on 31.05.2007 at about 11 PM, a DD, DD No. 87B Ex.PW9/A was registered at PS Punjabi Bagh. As per the DD, a sack (katta), blood stained from outside, was found lying on Diesel road which leads to Madipur.

(3.) On receiving this information, ASI Ombir Singh alongwith Ct. Hawa Singh visited the spot and found a blood stained pink colour sack containing torso of a man. The head, legs and arms were missing from the said torso. Torso was dressed in a banyan and underwear which were also stained with blood.