SATYA PAL SINGH Vs. STATE
LAWS(DLH)-2016-5-386
HIGH COURT OF DELHI
Decided on May 03,2016

SATYA PAL SINGH Appellant
VERSUS
STATE Respondents

JUDGEMENT

MUKTA GUPTA, J. - (1.) Charged for murdering his wife Gyanwati, Satya Pal Singh has been convicted for offence punishable under Section 302 IPC and directed to undergo imprisonment for life vide judgment and order on sentence both dated September 22, 2001.
(2.) Sanjeev Kumar S/o Satya Pal Singh and Gyanwati, maker of the FIR stated that his father Satya Pal Singh was earlier working in DTC but because of addiction to smack, he was removed from service. His father used to demand money from his mother and beat her daily. On the night intervening March 15-16, 1999 he along with his two brothers was sleeping in their room and his parents in the other room. Around 2.30 AM in the night he woke up to urinate but could not open his room because the same was latched from outside. On peeping from the window he found his father in the courtyard and when he asked his father why his room was latched, without saying anything, his father opened the latch. After urinating, Sanjeev slept. When he got up at 5.45 AM in the morning, again his room was latched. He banged the door and after some time, a papaya seller who was in the gali opened the main gate and latch of his room. When he came out of his room and went to his parent 's room, he saw his mother Gyanwati lying on the floor in a pool of blood. Near her body, one scissor and Pana (chabi-pana) were found. His mother had injury mark on the neck. He suspected that his father who was not at home at that time had killed his mother.
(3.) Post-mortem on the body of Gyanwati was conducted by Dr. S.K. Verma PW-7 who found the following injuries on the deceased:- (1) Nine punchered lacerated wound present on left side neck occupying an area of 5.5 x 3 cms placed 3 cms lateral to midline and lowermost was 1.5 cms above upper border of left clavicle. The wounds were of different size, the smallest was 0.7 x 0.1 x 0.3 cms, while the largest was 2.3 x 0.5 x 1.5 cms (in the middle 4th from the lowest) going upto the left carotid artery and producing a tear in it. The blood was present in and around the wound. (2) A reddish contusion of size 3 x 3 cms placed on right side anterior shoulder placed 4.5 cms below shoulder tip. (3) Reddish abrasion of sixe 5 x 3 cms present over left leg just below the patella interiorly. (4) Reddish abrasion of size 2.5 x 1 cms present over left mastoid process. (5) Lacerated wound of size 2 x 1 cm x scalp deep placed over right parietal region 4 cms to the right of midline and 9.5 cms above the right mastoid process with blood around and in the wound. (6) Lacerated wound of size 2.5 x 0.5 cms x scalp deep present over right frontal region adjacent to midline blood in and around wound present. (7) Reddish contusion of size 3 x 2 cms over middle of forearm over medial aspect. ;


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