RAMBIR Vs. STATE OF NCT
LAWS(SC)-2019-5-21
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
May 06,2019
RAMBIR
Appellant
VERSUS
STATE OF NCT
Respondents
Cited Judgements :-
PURUSHOTTAM BARIHA VS. STATE OF ORISSA [LAWS(ORI)-2021-7-43] [REFERRED TO]SHYAMLAL NAG VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-11-29] [REFERRED TO]
RAMBILAS DOM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-78] [REFERRED TO]
GURUBANDHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-36] [REFERRED TO]
MEENARAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-8-37] [REFERRED TO]
SATYANARAYAN CHERWA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-136] [REFERRED TO]
DHANI RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-72] [REFERRED TO]
GOVERDHAN SINGH GOND VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-10-14] [REFERRED TO]
MANGESH SADANAND MASANE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-9-161] [REFERRED TO]
NARESH MADHU PAWAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-6-221] [REFERRED TO]
CHANDRAMANI JATWAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-7-88] [REFERRED TO]
RAJENDRA TOPPO VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-34] [REFERRED TO]
BAKHRU RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-2-4] [REFERRED TO]
RAGHURAM AGARIYA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-3-6] [REFERRED TO]
NARMADA RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-10-23] [REFERRED TO]
KARTAM DEVA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-8-42] [REFERRED TO]
NAND KISHORE GIRI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-1-39] [REFERRED TO]
PRAJA RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-1-55] [REFERRED TO]
RAMKUMAR DHIWAR VS. STATE OF CHATTISGARH [LAWS(CHH)-2023-6-53] [REFERRED TO]
SAIKOAT VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-34] [REFERRED TO]
AJIT KUMAR RAUTIYA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-54] [REFERRED TO]
RAJU BAHADUR S/O HARAKBAHADUR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-10-3] [REFERRED TO]
SANTOSH YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-3-69] [REFERRED TO]
NAROTTAM THAKUR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-5-21] [REFERRED TO]
SALIK RAM MANJHI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-9-14] [REFERRED TO]
ANAND RAM JAISWAL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-12-25] [REFERRED TO]
FIRAN YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-8] [REFERRED TO]
GHENVARAM NAG VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-12-30] [REFERRED TO]
BAISAKHU GOND VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-8-78] [REFERRED TO]
SHYAMLAL SINGH VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-1] [REFERRED TO]
BISHAT BANJARE VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-90] [REFERRED TO]
JIVAN SINGH GOND VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-27] [REFERRED TO]
MANOHAR DAS BAIRAGI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-38] [REFERRED TO]
SHANKAR HATHILE VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-88] [REFERRED TO]
GURDHA MURMU VS. STATE OF JHARKHAND [LAWS(JHAR)-2019-11-184] [REFERRED TO]
VIJAY VS. STATE OF GOA [LAWS(BOM)-2023-1-234] [REFERRED TO]
RAM CHARAN AND OTHERS VS. STATE OF U.P. [LAWS(ALL)-2020-4-10] [REFERRED TO]
HORIL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-65] [REFERRED TO]
MANGDURAM JURI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-85] [REFERRED TO]
DILBANDHU KORWA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-12] [REFERRED TO]
CHAINA KODAKU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-9-8] [REFERRED TO]
RAM PRASAD BHATRA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-8-47] [REFERRED TO]
TELIRAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-9-10] [REFERRED TO]
TEEPU SINHA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-42] [REFERRED TO]
FAGNI BAI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-8-34] [REFERRED TO]
ARVINDBHAI DAMABHAI CHAUDHRI VS. STATE OF GUJARAT [LAWS(GJH)-2021-11-419] [REFERRED TO]
SANDEEP YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-68] [REFERRED TO]
PATI RAM URANV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-37] [REFERRED TO]
MADAN LAL SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-46] [REFERRED TO]
SUNDER LAL YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-50] [REFERRED TO]
RAJU @ SUCHU VS. STATE OF C,G. [LAWS(CHH)-2023-8-87] [REFERRED TO]
PRAMOD NAYAK VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-5] [REFERRED TO]
TEERATH RAM GOND VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-2-47] [REFERRED TO]
FULCHAND MARKAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-3-16] [REFERRED TO]
BAISAKHU RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-2-22] [REFERRED TO]
MOHAMMED AFSAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-82] [REFERRED TO]
LAXMAN MUCHAKI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-10-13] [REFERRED TO]
MANIRAM DIMAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-26] [REFERRED TO]
KRISHNA KOMARRA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-11] [REFERRED TO]
DHANAJIRAM KOLA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-11-85] [REFERRED TO]
SAKTABHAI JAHABHAI THAKOR VS. STATE OF GUJARAT [LAWS(GJH)-2023-6-2077] [REFERRED TO]
NARJU DUGGA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-53] [REFERRED TO]
ROHIT KUMAR SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-6-19] [REFERRED TO]
GANESH YADAV VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-6-52] [REFERRED TO]
RAJU VS. STATE OFF CHHATTISGARH [LAWS(CHH)-2023-2-70] [REFERRED TO]
LAKSHIRAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-10-22] [REFERRED TO]
REENA SANDEY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-1-23] [REFERRED TO]
THAKUR RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-8-16] [REFERRED TO]
LAXMAN JAIPURIA VS. STATE OF ORISSA [LAWS(ORI)-2022-1-177] [REFERRED TO]
SANJAY KUMAR PRAJAPATI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-11-14] [REFERRED TO]
VEERSINGH VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-4-50] [REFERRED TO]
SANNU KAVASI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-23] [REFERRED TO]
BHEERA NARWAS VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-48] [REFERRED TO]
SUBAN PATEL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-1-74] [REFERRED TO]
ITWARU RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-11-154] [REFERRED TO]
SUKHRAM MANDAVI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-8-46] [REFERRED TO]
MANGAL AGARIYA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-7-49] [REFERRED TO]
PUNA RAM SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-39] [REFERRED TO]
SULENDRA SINGH VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-63] [REFERRED TO]
RADHESHYAM KURRE VS. STATE OF CHHATTISGARH [LAWS(CHH)-2024-1-89] [REFERRED TO]
JUDGEMENT
R.SUBHASH REDDY,J. -
(1.)Leave granted.
(2.)This criminal appeal is directed against the judgment dated 11.10.2017 passed by the High Court of Delhi at New Delhi in Criminal Appeal No. 1316 of 2012, by which High Court has dismissed the criminal appeal, confirming the conviction and sentence imposed on the appellant by the learned Additional Sessions Judge, Karkardooma Courts, Delhi, whereby he has been convicted for offence under Section 302 IPC and sentenced to undergo life imprisonment.
(3.)As per the case of the prosecution, on the intervening night of 31.08.2010 and 01.09.2010, the appellant strangulated his wife - Sua and caused her death on the rooftop of the premises no.C-834, Gali No.30/3, Jafrabad, Delhi. In connection with the said incident, a case was registered in FIR No. 205/2010 against the appellant-accused under Sections 302 and 34 IPC on 01.09.2010. The appellant-accused was tried by the learned Additional Sessions Judge, Delhi. To prove the guilt of the appellant-accused, prosecution examined 18 witnesses. After considering the testimony of the prosecution witnesses and other evidence on record, the learned trial court, i.e., learned Additional Sessions Judge, held that appellant is guilty for offence under Section 302 IPC, for the murder of his wife, vide judgment dated 19.07.2012. Further, the trial court, by order dated 23.07.2012 sentenced the appellant for life imprisonment for the offence under Section 302 IPC.
(2.)This criminal appeal is directed against the judgment dated 11.10.2017 passed by the High Court of Delhi at New Delhi in Criminal Appeal No. 1316 of 2012, by which High Court has dismissed the criminal appeal, confirming the conviction and sentence imposed on the appellant by the learned Additional Sessions Judge, Karkardooma Courts, Delhi, whereby he has been convicted for offence under Section 302 IPC and sentenced to undergo life imprisonment.
(3.)As per the case of the prosecution, on the intervening night of 31.08.2010 and 01.09.2010, the appellant strangulated his wife - Sua and caused her death on the rooftop of the premises no.C-834, Gali No.30/3, Jafrabad, Delhi. In connection with the said incident, a case was registered in FIR No. 205/2010 against the appellant-accused under Sections 302 and 34 IPC on 01.09.2010. The appellant-accused was tried by the learned Additional Sessions Judge, Delhi. To prove the guilt of the appellant-accused, prosecution examined 18 witnesses. After considering the testimony of the prosecution witnesses and other evidence on record, the learned trial court, i.e., learned Additional Sessions Judge, held that appellant is guilty for offence under Section 302 IPC, for the murder of his wife, vide judgment dated 19.07.2012. Further, the trial court, by order dated 23.07.2012 sentenced the appellant for life imprisonment for the offence under Section 302 IPC.
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