SUNIL DUGGAL & ORS Vs. STATE

JUDGEMENT

(1.) Three appellants had jointly filed the present appeal against the impugned judgment dated 11.02.2004, passed by the learned Addl. Sessions Judge, Delhi in Sessions Case No.86/90, arising out of FIR No.82/89, registered at Police Station Nabi Karim, Delhi, convicting them for the murder of Sushma, sister-in-law of appellant no.1, daughter-in-law of appellant no.2 and wife of appellant no.3 punishable under Sections 302/34 Penal Code and Sections 498-A/34 IPC. As per the order on sentence dated 13.02.2004, the appellants were sentenced to undergo imprisonment for life with a fine of Rs.15,000.00 each and in default of payment of fine, to further undergo R.I. for six months under Sec. 302/34 IPC. The appellants were also sentenced to undergo R.I. for three years under Sec. 498-A/34 Penal Code with fine of Rs.5,000.00 each and in default of payment of fine, to further undergo R.I. for four months. The fourth accused, Subhash Duggal was acquitted of all the charges framed against him. The fifth accused Mahender Nath Duggal had expired during the trial. During the pendency of the present appeal, the appellant No.2, i.e., Asha Rani Duggal also expired on 17.01.2014 and vide order dated 29.05.2014, it was recorded that the appeal stands abated qua the said appellant. Now the present appeal is confined to the appellant No.1 and appellant No.3 only.

(2.) As per the prosecution case, Krishan Kumar Chopra, complainant in the present case had brought up Sushma, an orphan and got her married to the appellant no.3, Ajay Duggal. On 13.03.1989, Krishan Kumar Chopra received a call from Sunil Duggal informing him that Sushma had expired. He reached the matrimonial home of his niece and found her dead body on a dirty sheet near the bathroom. He also noticed some marks on the neck of the deceased and it appeared to him that Sushma had been strangulated. In the meantime, information was also received at the local Police Station from the PCR at about 11:45 am to the effect that a lady has been poisoned to death in House No. AB-236, Amar Puri, Nabi Karim, Delhi. The said information was recorded as DD 19A (Ex.PW-1/E). SI Jagjit Singh (PW-42) and HC Hari Singh (PW-4) reached the spot. Simultaneously, Inspector Tulshi Ram (PW-43) also reached the spot. As the death had occurred within one year of the marriage, SDM, Punjabi Bagh, Mr. Vipul Mittra (PW-28) was called at the spot, who recorded the statement of Mr. Krishan Kumar Chopra (Ex.PW-1/A and Ex.PW-43/A). Inspector Tulshi Ram (PW-43) made his endorsement and the rukka was sent through HC Hasmat Khan (PW-18) to the Police Station for registration of a FIR against all the appellants under Sec. 302 and 498- A IPC.

(3.) Investigation was carried out. Inspector Tulshi Ram (PW-43) prepared the unscaled site plan (Ex.PW-43/B). The Investigating officer lifted samples from the spot for analysis which included a lady's brown coloured shirt and salwar, synthetic brassiere and a light blue coloured chunni. The dead body of Sushma was sent for post mortem which was conducted at 9:30 am on 14.03.1989. The post mortem report (Ex.PW31/A) opined that the cause of death was "death due to asphyxia resulting from strangulation". In the meantime, the appellants and the other coaccused were arrested.