LAL CHAND VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal arises out of the impugned judgement and order dated 16.10.2004 passed by Additional District and Sessions Judge (Fast Track), Court No.5, Agra in Sessions Trial No. 284 of 2003 (State vs. Lal Chand Verma), convicting the accused-appellant under Section 302 of IPC and sentencing him to undergo imprisonment for life and a fine of Rs.2,000/-, in default thereof, three months additional rigorous imprisonment.

(2.) In the present case, name of deceased is Beena Verma, wife of the accused appellant. Their marriage was solemnized about nineteen years prior to the date of incident i.e. 25.01.2003. Out of the wedlock, the couple had three issues, but all were residing with their maternal grandfather. It is said that on 25.01.2003, accused appellant committed murder of his wife by smothering. Information was given to Sita Ram (PW-4), father of the deceased who immediately rushed to her house. After reaching his home, on 2.2.2003, written report (Ex.Ka.4) was lodged by (PW-4) Sita Ram. Based on which, FIR (Ex.Ka.1) was lodged against the accused appellant under Section 302 of IPC.

(3.) Inquest on dead body of the deceased was conducted vide Ex.Ka.7 on 25.01.2003 and the body was sent for postmortem, which was conducted by (PW-3) Dr. Anupam Prakash Bhasker vide Ex.Ka.3 on 25.01.2003.