Indian Kanoon - Search engine for Indian Law

Delhi District Court

State vs . Billu Ram @ Pillu on 28 November, 2018

      IN THE COURT OF MS. ASHA MENON : DISTRICT &
      SESSIONS JUDGE (SOUTH) :  SAKET  :  NEW DELHI

CIS­SC­6572­2016
CNR­DLST 01­000181­2015

State Vs. Billu Ram @ Pillu
S/o Sh. Ram Dayal,
R/o H. No.E­211, Sanjay Colony,
Bhati Mines, New Delhi.

Permanent address :
E­227, Sanjay Colony,
Bhati Mines, New Delhi.

FIR No.577/2015
U/s 302 IPC
PS Fatehpur Beri

Instituted on: 30.11.2015
Judgment reserved on: 05.11.2018
Judgment pronounced on: 28.11.2018

                                JUDGMENT 

                The   accused   Billu   Ram   @   Pillu   was   charged   with   the
murder of his wife Smt. Chando Devi.
                        THE CHARGESHEET
                The   allegations   as   per   the   chargesheet   are   that   on
13.08.2015

 at house No. E­227, Sanjay Colony, Bhati Mines after 4.30 pm and prior to 8 pm, the accused Billu Ram @ Pillu had struck Smt. Chando   Devi   on   her   forehead   with   a   danda   /   leg   of   charpai   which resulted in fracture of skull with such intent to cause her death. Smt. Chando Devi had also sustained injuries on her left arm, left shoulder and right leg due to assault on her by the  accused Billu Ram @ Pillu.

CIS­SC­6572­2016 Page ...1 of 64 The alternative charge framed was under Part­4 of Section 300 IPC that the  accused Billu Ram @ Pillu had inflicted the injuries on the forehead and the face of the deceased with such intent and knowledge that his act was so imminently dangerous that it would in all probability cause the death and such bodily injury as was likely to cause death for incurring which he had no excuse.  Thus, he was charged for the offence U/s 302 IPC to which he pleaded not guilty and claimed trial.

The   prosecution   has   examined   a   total   of   thirty   five witnesses.  The accused has examined two witnesses in defence.

PROSECUTION EVIDENCE PW.1   Dharamvir,   PW.3,   Laddu   Dass,   PW.4   Smt.   Asha Devi, PW.8 Smt. Maharani, PW.9 Ali Chand are the neighbours and other   acquaintances   of   the   deceased   and   the   accused.     PW.2  Sh.   Sri Chand is the relative of the deceased.  PW.5 Pooja and PW.6 Yogesh are the children of the deceased and the accused.  PW.7 Smt. Sheela is the mother of the deceased.  PW.10  Sh. Sunil is the mother of the deceased. PW.11 is Dr. Rajani Kant Sahay Swain who prepared the MLC of the accused Billu Ram @ Pillu.  PW.20 is Dr. Ashish Raj who prepared the MLC of the deceased.   PW.27 Dr. Asit Kr. Sikari conducted the post­ mortem on the deceased.  PW.31 Dr. Hemant Kumar Kanwar gave the opinion on the weapon of the offence on the basis of the post­mortem report.     PW.24   Dr.   B.K.   Mohapatra,   Sr.   Scientific   Officer   from   the Biology Division of the CFSL carried out the biological examination on the exhibits.   PW.25 Sh. Sandeep Monga, Sr. Scientific Officer of the Chemistry   Department   at   the   RFSL   carried   out   the   chemical examination on the exhibits.   PW.30 is Dr. Subrat Kumar Chaudhary, Sr.   Scientific   Officer   who   examined   the   weapon   of   the   offence   and submitted his report.  The others are the witnesses from the police who CIS­SC­6572­2016 Page ...2 of 64 had joined the investigations at various points of time.

The detailed reference to the testimonies of the witnesses would be apposite at this juncture.  

PW.1  Dharamvir  deposed  that he   had  a  sweat  shop  in front of the primary school at Bhati Mines where others also put up their shops on cots (charpai).  The witness stated that the accused Billu Ram @ Pillu and his wife Smt. Chando Devi also used to put up their shops on charpais in front of his shop. They used to open their shops at about 8.30  am  and   close   at  about   4.30/5   pm   when  the   school   closed.     He further stated that they had a house which belonged to them about 500 to 600 meters from his shop.  He deposed that on 13.08.2015 also they had come as usual.  He further stated that on 13.08.2015 at about 8 pm, he had noticed a crowd collected outside the house of the accused and he went   to   find   out   and   learnt   that   the   wife   of   the   accused   had   been murdered.   He stated that he came back to his shop and did not learn who had murdered her and how.

The witness was cross­examined by the Ld. APP for the State during which the witness stated that on 13.08.2015 the accused and his wife, at about 4.30 PM had taken all their articles and had gone to their house at E­227 and he had so informed the police.   However, he denied that he had told the police that he had learnt that the accused Billu Ram @ Pillu had murdered his wife.   He claimed to have only informed the police of the murder of the wife of the accused Billu Ram @ Pillu.   He was confronted with his statement   Ex.PW.1/A where it was recorded that he had informed the police that it was the accused Billu Ram @ Pillu who had murdered his own wife.  He denied that he was testifying falsely in order to save the accused Billu Ram @ Pillu as he worked in the same locality where the accused resided.

CIS­SC­6572­2016 Page ...3 of 64 The   witness   was   cross­examined   by  Sh.   Sanjiv   Sharma, Ld. Counsel from the District Legal Services Authority (South).   The witness stated that the school in front of his shop started at 8 am and closed at 5 pm.  He stated that he opens his shop at 7 am and close at 11 pm.  He further stated that he had never gone to the house of the accused Billu Ram @ Pillu and his wife.  However, he deposed that he had seen the accused Billu Ram @ Pillu   and his wife going together with their articles in the evening in front of his shop but did not know where they had gone  as  he  had never gone  to their house.   He claimed that the police did not record any statement in his presence.

PW2 is Shri Sri Chand  who deposed that Chando, the deceased was his brother's daughter and the accused Billu Ram was her husband.  He deposed that on 13th August, the year he could not recall as he is illiterate, Chando had expired. He stated that the accused Billu Ram had been apprehended. He deposed that two policemen   from his village police post of Bhati Mines had come to his house at 09.45 pm and   had   taken   me   for   identification   of   the   accused   Billu   Ram.   He deposed that he had gone to Jaunapur near Mangar Village at Faridabad Road for identification of the accused Billu Ram. He stated that he had identified   the   accused   Billu   before   the   police.   He   stated   that   he   had thumb   marked   the   arrest   memo   of   the   accused   Billu   Ram   on Ex.PW.2/A,   the   personal   search   memo  of   the   accused   Billu   Ram  on Ex.PW.2/B and the seizure memo of the bunch of keys and the mobile phone Ex.PW.1/C.  He deposed that the accused was then taken to the police station Jaunapur and thereafter the police had taken him to room No.227, Bhati Mines and had unlocked the room.   He claimed that he had not paid attention as to with which key the lock of room No. 227, Bhati Mines had been unlocked or whether it had been unlocked with CIS­SC­6572­2016 Page ...4 of 64 the key recovered from the accused. He claimed that it was dark at that time.     However   he   had  identified   the   bunch   of   keys   containing   four keys,  Ex.P1(1 to 4) as  the keys recovered from the accused. The said bunch of keys is exhibited as Ex. P1 (1 to 4) and the lock as Ex.P2. 

During the cross­examination by Shri Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, PW.2 Sri Chand stated as correct that the police  had told him at his house itself when they had come before 09.00 pm that they had apprehended the accused Billu Ram and that he, the witness had to accompany them for his identification.   He stated   that   the   police   did   not   tell   him   how   long   before   they   had apprehended the accused Billu Ram.  He further stated that the articles recovered from the accused Billu Ram had been recovered from him before he reached the spot.   He answered as correct that the police had told   him  at  the   spot   that   those   articles   had   been  recovered   from   the pockets of the accused Billu Ram.  He further stated that the police had placed   before   him   the   mobile   and   the   keys.   He   claimed   that   his statement had not been recorded by the police.  He stated that he knew the number 227, Bhati Mines was the place where Chando had been killed.   He further deposed that the latch of the room at No. 227, Bhati Mines was intact when he had gone there and it was not broken and there was only one hole for the latch. He denied the suggestion that he had not identified the accused Billu Ram before the police or that he was deposing falsely.

PW.3 Shri Laddu Dass   was examined in respect of the extrajudicial confession made by the accused.   He deposed that  Gullu Ram (the accused Billu Ram) had reached his Math at District Vaishali, Village Manua Moth, PS Hajipur, Bihar on 14/15­8­2015.  He deposed that the accused had informed him that he came from Bhati Mines and CIS­SC­6572­2016 Page ...5 of 64 the witness had asked him why he had come whereupon the accused informed him that he had murdered his wife. He further stated that the accused had informed him that he had murdered his wife as he alleged her to be characterless. He identified the accused Billu Ram  present in the Court.  He further stated that he had made the accused Billu Ram run away from his Math.

The   witness   in   his   cross­examination   by   Shri   Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, deposed that his Math was in Vaishali District, Village Manua Moth and he was the Mahant in that Math which was in existence for 300 years, for the last 25 years.  He further   stated   that   he   had     never   met   the   accused   Billu   Ram   before 14/15­08­2015. He further stated that there was no register maintained at that Math of Sewaks nor of visitors. He further stated that the accused Billu Ram had met him at the Math at 5 am or 6 am.  He further deposed that he had made the accused Billu Ram run away in one day itself. He further stated that he did not go to the local police station nor informed of the statement made by the accused to him.  

He further stated that the police had come to his Math at 7 am 6 / 7 days later and remained at his Math for about one hour.   He further stated that he had given statement to the police and the police had  read over the same to him.   He further stated that the police had called him once to Delhi in relation to the case but he did not recall the date.  He further stated that probably it was one or two months after the accused had been made to run from his Math. He further stated that he had   never   met   the   accused   Billu   Ram   before   14/15­08­2015   nor thereafter and the police had also never shown the accused Billu Ram to him for his identification.   He further stated that he did not know the accused Billu Ram personally.   He admitted that he had not made any CIS­SC­6572­2016 Page ...6 of 64 complaint against the accused Billu Ram anywhere.  He denied that he was deposing falsely.

PW.4 is Smt. Asha Devi.   She deposed that apart from domestic work, she also put up a cot  in front of the government school to run a shop at A­20 Bhati Mines.  According to the witness it was the 12­08­2015 and the school was closed for half day on that day as there was a function on the 13th and the school was closed for the 14th and 15th, August.   She claimed that she had closed her shop on 12.08.15 after the half day of the school by 4.00 pm and had gone home. She further stated that she had not put up her my shop on 13.08.2015.  She further deposed that  Chando Devi also used to put up her shop on the Khat and identified the accused Billu Ram as the husband of Chando Devi.   She further deposed that the husband of Chando Devi i.e. the accused   also   used   to   put   up   his   Charpai   /   Khat   along   with   his   wife Chando Devi.  

She further stated that she had last seen Chando Devi and her husband on 12.08.2015 after the school had closed for the half day and after she had closed her shop at 4.15 pm and their shops had also been closed by Chando Devi and her husband. She was unable to state as to what clothes the accused was wearing when she had last seen him. She   further   stated   that   the   accused   and   his   wife   Chando   Devi   after closing their shops used to keep their articles at their home but she did not   know   whether   they   lived   in  house   no.227,   Sanjay   Colony,   Bhati Mines.       She   further   stated   that   on   13.08.2015   when   she   learnt   that Chando Devi had been killed, she had not put up her shop. She further voluntarily testified that no one had put up their shops on the 13.08.2015 on learning that Chando Devi had been killed.  

The   Ld.   APP   for   the   State   cross­examined   this   witness CIS­SC­6572­2016 Page ...7 of 64 during which she stated that it was incorrect she had stated to the police that   on   13.08.15   she   had   seen   Chando   Devi   and   her   husband,   the accused having put up their shops till 4.15 pm  or that the accused was wearing an orange colour Kabadwali T­shirt and blue colour Jeans and that he had put a blue colour cap on his head on 13.08.15 and had not seen the accused with such clothes.  She denied that  having given any such description to the police and she was confronted with her statement Ex.PW.4/A.  She denied that she had told the police that Chando Devi and the accused her husband had shut their shops  at 4.30  pm and had removed their articles and had gone to their home on 13.08.2015 and insisted that the accused and his wife had closed their shops on 12.08.15 at about 4 pm and that no one had put up their shops on 13.08.15.  She stated that she did not know where Chando Devi had been murdered or her corpse was found.   She did not recognize the cap produced in the court.  She denied the suggestion she had seen the accused and his wife on 13.08.15 at about 4.30 pm.  She denied that she was deposing falsely.

In her cross­examination by Sh. Sanjiv Sharma,  Ld. Legal Aid  Counsel   for  the   accused,   she   stated  that  she   had  never   seen  the accused Billu Ram nor his wife putting their articles together in their house at any time.

PW.5   is   Ms.   Pooja,  daughter   of   the   accused   and   the deceased.  She deposed that her maternal grand mother resides at D­211, Bhati Mines and on 13.08.2015, she alongwith her parents were residing with her maternal grand mother.   She deposed that her mother used to sell confectioneries on a charpai outside the school at Sanjay Colony and her father also used to sit with her mother to sell the toffees etc. She stated that her father under the influence of liquor, cigarette etc. used to quarrel with her mother and used to threaten to kill her.   She further CIS­SC­6572­2016 Page ...8 of 64 stated that all the confectionary items used to be stored in the house no. E­227, Sanjay Colony. 

She stated that her parents would return home around 5.30 pm or 6.00 pm but on the date of incident they did not return till even 8.00 pm.   Thereafter her she and grand mother had gone in search of them   at   E­227,   Sanjay   Colony   and     when   they   peered   through   the window they found her mother lying there soaked in blood. She further deposed that thereafter her maternal grand mother and she had gone the police chowki and the police had come to E­227 and tried to break open the lock but the lock could not be broken but the bolt on the door broke and they entered into the house.   She further stated that she was not allowed to go inside and had only a glimpse of her mother's body.  She deposed that the name of her mother was Chando and the accused Billu Ram was her father.

In her cross­examination by Shri Sanjiv Sharma, ld. Legal Aid Counsel for accused, the witness stated that she studied in Govt. Co­ ed, Senior Secondary School and her school was from 7.00 AM to 1.00 PM.    She  gave  her date  of birth  as  05.03.2002.    She  stated  that  her mother used to sell confectioneries not in front of her school but in front of   another   school.   She   claimed   that   her   parents   used   two   separate charpaies to sell confectioneries and the two cots were kept at a distance of about 6­7 ft. from each other.   The witness further stated that the quarrels between her parents were on account of the property E­227, as her father wanted to sell the same whereas her mother used to oppose such sale.  She further stated that the police had recorded her statement in the evening of 13.08.2015 and again in the night around 12 O'clock. She was confronted with her statement Ex.PW5/DA wherein it was not recorded that her parents used to sell confectioneries on two cots and CIS­SC­6572­2016 Page ...9 of 64 that she had gone to E­227 where the body of my mother was found.   

She   further   stated   that   when   they   saw   the   body   of   her mother through the window of E­227 neither she nor her grand mother nor any other person tried to break open the door to get in.  She further stated that her uncle Pappu was also with them when they had gone to E­227 but that the statement of her uncle was not taken in her presence. She further stated that they had raised alarm as they proceeded to the police station and so the neighbours would have got to know as to what had happened. She denied the suggestion that she was not present when the   body   of   her   mother   was   discovered.   She   denied   that   she   was deposing falsely at the instance of my grand mother. 

PW­6 is Yogesh  who is the son of the accused and the deceased. He deposed that for about seven months prior to the death of his   mother  Smt.   Chando,   they   had  been  residing   with  their   maternal grand mother at D­211, Sanjay Colony. He also deposed that his mother used to sell confectioneries in front of a school in Sanjay Colony. He stated that his father was not employed and was given to drug addiction. He deposed that his father used to treat his mother very badly and used to threaten to kill her.  He deposed that his mother used to store all the confectioneries in E­227 which is their property.  The witness stated that his father used to sit along side   his mother when she used to sell the confectioneries. He further stated that his parents used to return around 5.00 pm­5.30 pm every day.   He further deposed that he was away at school  but his parents did not return as usual in the evening. He further stated that when his parents did not return while he remained at home, his   maternal   grand   mother   and   sister   went   to   E­227   to   look   for   his parents.     He   further   deposed   that   he   learnt   from   his   maternal   grand mother that his mother had died and her dead body was found in E­227.

CIS­SC­6572­2016 Page ...10 of 64 He further deposed that the accused Billu present in Court is his father.  

In the cross­examination by Shri Sanjiv Sharma, ld. Legal Aid Counsel for the accused, he deposed that he and his sister used to study in the same school and had the same school timings.   He stated that it was correct that his father was unemployed.  He further stated that his father was earlier employed but after the incident of threatening his mother, he stopped working.  He accepted as correct that his father did not do anything for a livelihood at the time of my mother's death. He claimed that his maternal grand mother had complained to the police when his father had threatened his mother.  He further deposed that he did not  state  this  fact  to the  police  and  also did not know  when  his maternal   grand   mother   had   made   such   a   complaint.     He   denied   the suggestion that no such complaint had been made or that the accused Billu   Ram   had   never   threatened   his   mother.       He   deposed   that   his statement was recorded by the police on 13.08.2015.  He denied that he was deposing falsely at the instance of his grand mother or had never made any statement to the police.

                PW.7   is     Smt.   Sheela.    She   deposed   that   she   had   two
daughters   and   the   younger   one   was   Chando.     She   deposed   that   the

accused Billu Ram used to give beatings to her daughter Chando and her children and used to threaten her daughter that he would kill her.   She further stated that due to this ill treatment and threats she had brought her daughter and the children to her house where they lived for about seven   months.     She   further   deposed   that   her   daughter   used   to   hawk confectioneries on a charpai outside the school to earn her livelihood and her daughter had a house in the same colony where she used to store all her goods.     She further deposed that her daughter used to return home usually by 6 pm and on 13.08 her daughter did not return home by CIS­SC­6572­2016 Page ...11 of 64 6 pm.  She further deposed that she waited for her till quarter to 7 pm and   then   she   went   in   search   of   her   daughter   along   with   her   grand daughter and went to the room where she daughter used to store the articles.  

She further deposed that the door was locked from outside and they peeped in through the window.   She further deposed that she saw her daughter was lying  in a pool of the blood. She further deposed that she called out to her daughter who did not respond and then, she went to the police.  She further deposed that the police came and tried to break open the lock but the lock did not break and the bolt broke and the police opened the door and she too went in with the police. She further deposed   that   she   noticed   a   blue   coloured   cap   usually   worn   by   the accused   Billu   Ram   and   a   wooden   piece   next   to   her   daughter.     She further deposed that the accused was nowhere around as he had locked the door and gone off somewhere, she did not know where. She further stated that she filed a complaint with the police which is Ex.PW.7/A.  She further deposed that the police removed the body of her daughter and  she  had identified her daughter's  body before  post­ mortem and had received the body vide Ex.PW.7/B.  She further stated that the accused used to quarrel with her daughter on the issue of selling her property / room where her dead body was found.   She further stated that she had handed over the copy of the ration card of her daughter to the police vide seizure memo Ex.PW.7/C and the copy of the ration card is  Ex.PW.7/D. She further stated that she had also handed over the copy of the Aadhar Card belonging to the accused to the police vide memo Ex.PW.7/C and the copy of the Aadhar Card is Ex.PW.7/E.  The witness also identified the cap as belonging to the accused Billu Ram which is Ex.P3.

CIS­SC­6572­2016 Page ...12 of 64 Ld.   APP   for   the   State   was   permitted   to   put   a   leading question to the witness.   In response, she admitted as correct that the accused was also suspicious of the character of her daughter.  She also volunteered that the accused was addicted to intoxicants as several are available now and would not remain in his senses.   She identified her daughter in the photographs Ex.P7/1­14.  

During her cross­examination by Sh. Sanjiv Sharma, Ld. Legal   Aid   Counsel   for   the   accused,   she   deposed   that   she   had  been residing in the same place since long and both her daughters had been born there.   She claimed to be the owner of the house where she was residing  in though  she   had no  documentary  proof  of  ownership.  She further deposed that she used to reside alone and now the children were residing with her and her daughter had also started residing with her about 5/6 months before her death.  She admitted  as correct that  when her daughter and her children came to reside with her, the accused Billu Ram had also begun residing in her house.  She also admitted as  correct that the accused Billu Ram was residing with her till the death of her daughter.  

She stated that she had no son and her elder daughter had two sons and one young daughter and Sunil was her elder son.   She further   stated   that   she   did   not   reside   with   them   and   her   house   was nearby.  She further stated that  Sunil had married two years ago.  She denied as incorrect that Sunil and her daughter had illicit relationship or that the accused objected to the relationship.  She further stated that the accused had made false allegations. She further stated that she had made two complaints previously when the accused had beaten up her daughter but she had neither mentioned this to the police in her statement nor had she submitted the copies of these complaints to the police.  She denied CIS­SC­6572­2016 Page ...13 of 64 that no complaints were made by her to the police.  

She   further   stated   that   she   had   never   accompanied   her daughter to keep the articles in her house and she had never seen her daughter bring  out  or deposit  confectioneries  after sale  in  her  house. She was not aware if there were any confectionery seized from the room by the police.   She denied that she had falsely stated that her daughter used to keep her confectioneries in the house of the accused or that she used to keep those articles in her house.  She denied that the house of the deceased and the accused used to remain locked as they used to stay with the witness.  She explained that the accused and the deceased used to go in the morning and evening to the said house. 

She was unable to recall how thick or long the piece of wood was that was found next to her daughter's body.  She denied that she had not contacted the family of the accused as they wanted to frame and falsely implicate the accused in the case.  She did not recall whether she had told the police that the quarrels between the accused and her daughter were because he wanted to sell the property.  She denied that there was no issue with regard to the property between the accused and the deceased as the property belonged to the accused.  She further stated that  the   accused  did  not  disclose   his   suspicions   of  illicit   relationship between Sunil and her daughter, therefore, she had no occasion to reason with him.  She further stated that it was after the murder of her daughter that she learnt that the accused was casting aspersions on her character.  

She further stated that Sunil would be about 23 years of age.  She denied the suggestion that they wanted to protect Sunil or that Sunil had killed her daughter as her daughter was insisting that Sunil marry   her   and   continue   his   relationship   with   her.     She   denied   the suggestion that the accused had been falsely implicated in the present CIS­SC­6572­2016 Page ...14 of 64 case as Sunil wanted to grab the property of the accused Billu Ram also.

PW.8 is Smt. Maharani.  She deposed that she resides in the same colony as the accused Billu Ram and his house was about 100 to 150 feet from her house.   She stated that she has a ration / Kiryana shop.   She deposed that the accused Billu Ram passed by her Kiryana shop in the day time but she could not recall the time and she had merely noticed the accused Billu Ram passing by and he appeared normal in his behaviour. She could not say whether the accused Billu Ram had passed on the road before or after the death of his wife as she learnt of her death after two / three days of the event. She stated that the police had made enquiries from her and she had told that the accused Billu Ram had gone from his house. She had not told anything else nor did she tell the police anything more.

The   witness   was   cross­examined   by   the   Ld.   Additional Public Prosecutor for the State  and she admitted as correct that on that day the accused went quietly in front of her shop without wishing her 'Ram­Ram' as was his usual habit but she could not state whether the accused Billu Ram had passed by her Kiryana shop at about 5 / 5.30 pm or that he did so on 13.08.15 as she was illiterate.  When the statement U/s 161 Cr.PC dated 14.08.15, was read over to the witness, she stated that she had merely told the police that accused Billu Ram passed in front of her shop without wishing her and she had not stated anything else but she admitted that due to her illiteracy, she was unable to tell the date, month and year and the time of the incident when he passed in front of her shop.

In her cross­examination by Shri Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, she stated that she was not related to the accused Billu Ram.  She further stated that her husband did not usually CIS­SC­6572­2016 Page ...15 of 64 sit at the Kiryana shop and did so infrequently. She further stated that she came to know of the death of Chando from the police when they visited her for enquiry and it could be the same day or the following day of the event.  She admitted as correct that she did  not notice anything suspicious or abnormal in the behaviour of accused Billu.     She stated that she could not describe the clothes worn by Billu Ram when she had seen him and could not say whether her statement was recorded by the police.

PW.9 is Sh. Ali Chand who deposed that he is a rickshaw puller and knows the accused Billu Singh as he belongs to his Biradari. He further stated that the accused resides in the village Sanjay Colony, Bhati   Mines   and   he   also   resides   in   the   same   colony   towards   the outskirts.  He further stated that on the day of incident, police came to his juhggie for making enquiry and  he told the police that he had seen the accused going towards jungle side passing by his jhugie as he was passing through quickly and  the accused Billu Ram did not wish him. He further deposed that it was evening hour when Billu was passing in front of his jhuggie but he did not recollect the exact time when he was passing.  However, the accused Billu was wearing a T­shirt and pant at that time.

In the cross­examination by Shri Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, he admitted as correct that near his jhuggie there are several other jhuggies and his jhuggie is on the wayside. He further   deposed   that   the   police   officials   made   enquiries   from   other jhugiwalas also including from a lady named Gulan.  He did not know as to what was her statement to the police.  He further deposed that he did not call out 'Ram­Ram' to the accused Billu while he was passing by as the accused was at some distance from him.  He further stated that he CIS­SC­6572­2016 Page ...16 of 64 did not know whether the accused Billu Ram had noticed him as he could only state he had seen the accused.  He further stated that he had not noticed anything suspicious or abnormal in the behaviour of accused Billu Ram.  He was unable to state the colour of the clothes worn by the accused Billu Ram at that time. He further deposed that he could not tell the date when the police made enquiries from him or had recorded his statement. He denied that no statement of his was recorded by the police at any point of time. He denied that he was deposing falsely.

PW.10   is   Sh.   Sunil.   He   deposed   that   Chando   was   his maternal aunt (Mausi). and the accused Billu Ram was his Mausa.  He stated that   the House No. E­227, Sanjay Colony belonged to accused Billu Ram and the H.No. D­211 belonged to his maternal grand mother (Nani).     He   further   stated   that   the   accused   used   to   quarrel   with   his Mausi.     He   stated   that   he   used   to   visit   the   house   of   his   Mausi infrequently.   He stated that the accused used to suspect him and his Mausi.  He further stated that he did not meet his Mausi on 13.08.2015 nor did he know how his Mausi died.  He stated that the dead body was found in the room belonging to the accused.  

Ld.   Additional   Public   Prosecutor   for   the   State   was permitted to put a leading question to the witness whereafter, the witness admitted as correct that he had told the police that on 13.08.2015 in the morning when he was talking to his Mausi in a normal way the accused was looking uncomfortable and staring at them.  

In the cross­examination by Shri Sanjiv Sharma, ld. Legal Aid Counsel for the accused, he disclosed that his family comprised of his parents, his wife, his child, a brother and a sister.   He stated  that he was the eldest son of his parents.   He stated that he was married on 18.04.2015 and was 22­23 years old at that time.   He stated that the CIS­SC­6572­2016 Page ...17 of 64 house of the accused E­227 is situated at some distance from his house though it is in the same colony and it took 15­20 minutes to walk up to house of the accused from his house.  He further disclosed that his house and his grand mother's house were adjacent to each other. He further stated that Chando Devi had come to his grand mother's house about 6­7 months prior to her death.  

He denied that he had a close relationship with his Mausi and   was   confronted   with   his   statement  Ex.   PW­10/DA   where   it   was recorded "mera mausi se bada mel jol tha".   He further stated that he had   no   quarrel   with   the   accused   Billu   Ram   on   the   issue   of   his relationship with his Mausi and was confronted with his statement Ex. PW­10/DA where it was recorded "tatha wo meri mausi ke saath hasne bolne par bhi shak karta tha jiske liye usne mere wa meri mausi ke saath jhagda bhi kiya tha".  He further stated that he had not made any complaint to the police about the accused Billu Ram quarrelling with him or his Mausi. 

He   further   stated  that  he   had  no  illicit  relation   with  his Mausi.   He further stated that on the day Chando Devi died he was at his house throughout the day and had not gone for his work.   He further stated that he had reached at E­227 after the police had removed the body.  He further  stated that  he learnt about the death of Chando Devi around 6­6.30 pm.   He further stated that he had not accompanied his grand mother to E­227.  He further stated that the relations with his own wife were cordial even at the time when Chando Devi was alive.   He denied the suggestion that  Chando Devi had come to reside next to his house as they were in illicit relationship.  He denied the suggestion that his wife also used to object to his relation with Chando Devi and there was   no   such   thing   between   them.     He   denied   as   incorrect   that   the CIS­SC­6572­2016 Page ...18 of 64 accused had been falsely implicated in the present case despite the fact that he was nowhere involved in the present case and in fact he was not present on the day of incident at the place of incident.

PW.11 is  Dr. Rajani Kant Sahay Swain who was posted as Sr. Resident in the Department of Forensic Medicine, AIIMS, New Delhi on 18.08.15 at about 1.32 am.  He deposed that on that date, Insp. Ajay Pratap, PS Fatehpur Beri, New Delhi had brought Mr. Billu Ram son of Sh. Ram Dayal, 37 years male for collection of blood sample and hair which he collected and prepared the MLC, Ex.PW.11/A.   During the cross­examination by Sh. Sanjiv Sharma, Legal Aid Counsel for accused, he deposed that the hair and blood guaze were sealed by the attendant in his presence.  He admitted that the first page of the MLC no.11232/2015 was neither prepared by him and nor signed by him.

PW.12     is   Ct.   Sanjay,  who   was   posted   at   police   post Sanjay colony PS Fatehpuer Beri on 13.08.15 and performing duty as DD writer from 8.00 am to 8.00 pm.     He deposed that on that day at about 8 pm, one Smt Sheela alongwith grand daughter Pooja  had come to police post and informed him that her daughter Chando resident of E­ 227, Sanjay Colony, Bhati Mines was lying in a pool of blood in her room and her room was locked from outside.  He deposed that on receipt of this information, he reduced it into writing in the daily diary vide DD no.14 and said DD was handed over to SI Surender for necessary action. The   said   DD   is   Ex.PW12/A.     No   questions   were   asked   from   this witness.

PW.13   is   ASI   Lokender   Singh  who  was   posted   in   PS Fatehpur Beri and performed duty as Duty Officer on 13.8.2015 from 4.00 pm to 12.00 midnight.  He deposed that on that night at about 11.20 CIS­SC­6572­2016 Page ...19 of 64 pm, Ct. Subey Singh came to PS and handed over him a rukka, on the basis   of     which   he   recorded   the   FIR   No.577/15,   U/s   302   IPC.   He deposed that after registration of the FIR, he  had made his endorsement at point X on the rukka and handed over copy of FIR and rukka to Ct. Subey Singh.     The witness brought on record the copy of the FIR as Ex.PW.1/A. In the cross­examination by Sh. Sanjiv Sharma, ld. Legal Aid Counsel for accused, he stated that the constable had come at 11.20 pm with the rukka and he had taken five minutes to read the same and 45   minutes   to   register   the   FIR   during   which   time,   the   Constable remained in the PS. He deposed that the Constable left the PS at 12.10 am when the special messenger was also despatched. The witness had also deposed to the various entries in the malkhana register in respect of the deposit of various pulandas vide Ex.PW.29/A.   The witness had also explained that he had not checked the contents of the pulandas that were deposited with him.

PW.14 is Ct. Ashok who deposed that on the intervening night of 13/14.08.15, he was posted in the PS Fatehpur Beri and was present in the PS. He deposed that on that night the Duty Officer had handed over him the copies of the FIR of the present case to inform and deliver at the residence of the senior police officer and Illaka Magistrate.

In the cross­examination by Sh. Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, he deposed that he had received the FIR around  12.15  am and had  returned to  the  PS  at  about 2.30 am  after delivering the copies of the FIR. 

PW.15   is   ASI   Baldan   Singh  who   deposed   that   on 13.08.15,   he   was   posted   in   Mobile   Crime   team,   South   District   as photographer.  He deposed that on that day, he had received a message CIS­SC­6572­2016 Page ...20 of 64 from control room that he had reached at E­227, Sanjay Colony, Bhati alongwith SI Ajay Kumar Incharge of Crime team, ASI Ram Niwas, Proficient and SI Surender Singh met them at that place. He deposed that when they entered in a room they saw one lady was lying in a pool of   blood   and   her   head   was   badly   injured.   He   deposed   that   on   the directions and instance of SI Surender and SI Ajay Kumar Incharge of crime team, he had taken 14 photographs of the place of incident from different angles and later on, Investigating Officer   had collected the said   photographs.   He   placed   on   record   the   14   photographs   as Ex.PW7/A1   to   Ex.PW7/A14     and   the   14   negatives   of   the   said photographs as Ex.PW15/A1 to Ex.PW15/A14.

In the cross­examination by Sh. Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, he deposed that he had first received the information at about 9 pm and had reached the spot around 10 pm.  He deposed that it took him about one hour to take the photographs from all angles.  He stated that they had left around 1.30 am.  He deposed that he did not recall when the IO had collected the photographs. He deposed that his statement was recorded at the spot on 14.08.15.

PW.16 is Ct. Subey Singh who deposed that on 13.8.15, he was posted in PP Sanjay Colony PS Fatehpur Beri and on that day at about   8.00   pm   he   was   present   at   the   Police   Post   when   Smt.   Sheela alongwith her grand daughter Pooja (PW.5) had come to the Police Post and   informed   that   her   daughter   Chando   resident   of   E­227,   Sanjay Colony, Bhati Mines was lying in her room in a pool of blood, which she had seen through the window.   The witness stated that she along with SI Surender, Smt Sheela and her grand daughter came to H.No. E­ 227, Sanjay Colony, Bhati Mines and saw that the room was locked from outside.   The witness further deposed that they tried to break the CIS­SC­6572­2016 Page ...21 of 64 lock  but the   lock could  not be   broken but  the  latch was  broken.  He further deposed that when they entered into the room and saw one lady was found in a pool of blood and her head was badly damaged and there were two pieces of leg of the cot in the room covered with blood.  He further deposed that there was blood spilt on the almirah, wall and floor and   there   was   a   cot   lying   in   the   room   on   which   one   cap   and   some confectionery items like toffees were lying.   

He   further   deposed   that   Smt.   Sheela   identified   the deceased as her daughter Chando and she further told them that   the accused   Billu   Ram,   the   husband   of   her   daughter   has   murdered   her daughter and had fled away after committing the offence. He further deposed that SI Surender recorded the statement of Smt Sheela and her grand daughter and prepared a rukka and rukka was handed over to him which he took to the PS for registration of the FIR.   He further deposed that the copy of FIR was   handed over to Insp. Ajay Pratap Singh for further   investigations.   He   further   deposed   to   the   summoning   of   the crime team at the spot and inspection of the spot by the crime team and the   taking  of   photographs   of     the   scene   of   crime.     The   witness   also deposed to  the  seizure  of  all the  exhibits.  He  had  also identified  the exhibits produced in the court by the MHCM.

In the cross­examination by Sh. Sanjiv Sharma, Ld. Legal Aid   Counsel   for   the   accused,   he   deposed   that   he   reached   the   spot immediately   on   receipt   of   the   information   from   Smt   Sheela   directly from the police chowki at 8.10 pm or 8.15 pm.  He was questioned on the dimensions of the room and the nature of the door whether it was double panelled or single panelled.   During the cross­examination, he identified the cap Ex.P3 as he had seen the accused wearing it while on his way to work and on his return after work and the accused had also CIS­SC­6572­2016 Page ...22 of 64 come to the Police chowki often wearing the said cap and also because the cap was found near the body of his wife in the room.   He further stated that he had also identified the cap because the cap was slightly torn from the top. 

He further stated that he knew the accused prior to this incident.  He further stated that the accused was a labourer as he used to see the accused go for work from the bus stop in front of the police chowki   and   he   had  seen   him.     He   further   stated   that  on   the   date   of incident, he had not seen the accused go for work.  He further stated that he had seen the accused a day or two prior to the incident going for work and that he used to go for work around 8.30/9.00 am. He further deposed that brothers of the accused had constructed their homes near to each other though he could not give their numbers. He denied that he had not visited the scene of the crime or that he was giving his statement at the instance of the Investigating Officer and had no personal knowledge of the facts.

PW.17 is ASI Yudhvir Singh who was the MHCM at the relevant time and he had received viscera box   and had dispatched the same along with other exhibits to the FSL vide receipts   Ex.PW17/A, Ex.PW17/B and Ex.PW17/C. In his cross­examination by Sh. Sanjiv Sharma, Ld. Legal Aid Counsel for the accused, he deposed that the case property came in sealed condition to him and so long as the case property remained in his custody, it remained sealed.

PW.18 is Ct. Anil.   He deposed that on 13.08.15, he was posted at PP Sanjay Colony, PS Fatehpur Beri and on that day one lady namely Smt. Sheela alongwith her grand daughter Pooja came to the police   post   and   informed   them   that   her   daughter   Chando   was   not CIS­SC­6572­2016 Page ...23 of 64 responding to her calls. He further deposed that Sheela had seen her daughter through the window of the  room at the   House No. E­227, Sanjay Colony, Bhati Mines and that Chando was lying in a pool of blood   in   her   room.     He   further   deposed   that   on   receipt   of   this information,   he   alongwith   SI   Surender,   Smt.   Sheela   and   her   grand daughter went to H.No. E­227, Sanjay Colony, Bhati Mines which was locked from outside.  He further deposed that he peeped into the room through the window and had seen one lady was lying inside. He too deposed that they tried to break open the lock but the lock could not be broken and the bolt of the door was broken. 

He further deposed that on entering the room, they found one lady was lying in a pool of blood and the left side of her face was badly damaged, the articles in the room were found scattered, blood was spilt   over  the   wall,   almirah  and   other  areas   of   the   room   and  broken pieces  of wooden leg were lying there and the confectionery articles were lying on the cot.  He deposed to the crime team coming to the spot and inspecting the spot and taking the photographs. He further deposed that one vehicle Tata 407 was arranged to take the dead body to the AIIMS mortuary by SI Surender where the next day the post­mortem was conducted.  He further deposed that after post mortem, he was given 13 sealed pullandas and five sample seals which he handed over to ASI Ram Niwas who seized the same vide seizure memo Ex.PW18/A.   He identified the cap Ex.P3.

During the cross­examination by Sh. Sanjiv Sharma, Ld. Legal   Aid   Counsel   for   the   accused,   he   stated   that   Sheela   had   come around 8.00 pm to them.  He described the room and as having noticed one window on the right side of the door and the room having only one door.  He deposed that there was a crowd at the spot and so he could not CIS­SC­6572­2016 Page ...24 of 64 state that during the time he remained there, any male adult member of the family of Sheela had come to the spot.     He further stated that no doctor was called to the spot to ascertain whether Chando was dead or alive. He did not know who had declared that Chando dead. He denied the suggestion that he had not accompanied the Investigating Officer to the   spot   or   that   his   statement   was   recorded   by   way   of     merely   a formality. 

PW.19 is Ct. Deepak.   He deposed that on 17.08.15, he was posted at PS Fatehpur Beri and had the investigation of this case. He further stated that he had accompanied Insp. Ajay Pratap Singh to Sanjay Colony, Bhati Mines and when they reached at Alu More, one secret informer met them and informed that the accused Billu Ram was seen near Jheel Khurd Border recently.   He further deposed that in the meantime one public person namely Shree Chand who is the uncle of deceased   Chando   also   arrived   and   Insp.   Ajay   Pratap   Singh   directed Shree   Chand   to   reach   immediately   at   police   picket   at   Jheel   Khurd Border whereafter, he alongwith Insp. Ajay Pratap Singh went to Jheel Khurd Border. 

He further deposed that there was a jungle on both sides and   one   person   whose   name   was   revealed   as   Billu   Ram   was   found present in the jungle. He further stated that first of all they asked the name of that person and that person himself disclosed his name as Billu Ram. He further deposed that on interrogation, the accused Billu Ram initially   denied   any   role   in   the   death   of   his   wife   but   on   persistent interrogation,   according   to   PW.19,   the   accused   admitted   that   he   had killed his wife as he suspected her to be having an affair with some one else. He further stated that thereafter, they brought the accused Billu Ram to police picket  Jheel Khurd Border where Shree Chand met them CIS­SC­6572­2016 Page ...25 of 64 and he identified the accused as Billu Ram, the husband of Chando. The accused Billu Ram was arrested by Insp. Ajay Pratap Singh vide arrest memo already Ex.PW2/A.   He also identified the accused Billu Ram present in the court.   

He   further   stated   that   during   the   personal   search   of   the accused   Billu   Ram   one   mobile   phone   make   Lava,   Rs.215/­   and   one bunch of keys containing four keys were recovered which were seized vide seizure memo Ex.PW2/C.   He further stated that the accused was asked about the keys in his possession and he disclosed to the police that after committing the murder of his wife, he locked the room and the key was  the  same  which he  used in  locking  the  room from  outside.    He further deposed that thereafter, he alongwith Insp. Ajay Pratap Singh, accused   Billu   Ram   and   Shree   Chand   went   to   H.No.   E­227,   Sanjay Colony and they found the lock on the latch of the door as the latch was broken and the door was shut. 

He further stated that the lock was opened with one key from the bunch of keys found in the possession of the accused and the said lock and keys were seized by the IO, Insp. Ajay Pratap Singh.  He further stated that the accused pointed out the place of occurrence vide memo   Ex.PW.19/A.   He   further   stated   that   the   Investigating   Officer recorded the statement of Shree Chand.   He further stated thereafter, accused   and   the   case   property   were   brought   to   Police   Station.     He further stated that the next morning on 18.08.15, the accused Billu Ram was taken out from the lock up and brought to the PS Fatehpur Beri and on   further   interrogation,   his   disclosure   statement   was   recorded   vide Ex.PW19/B.   He   further   stated   that   during   interrogation,   accused disclosed about his clothes and told the Investigating Officer that at the CIS­SC­6572­2016 Page ...26 of 64 time of commission of offence, he had worn the same clothes which he was wearing at the time of his arrest.   He further stated that the brother of accused namely Bansi Lal was called to the Police Station to bring the clothes of accused after which his T­shirt of orange colour and one blue denim jeans, one blue colour belt were seized and one pair of slippers were also seized which belonged to the accused. These were seized vide memo Ex.PW.19/C.  He further stated that the accused was produced in the   Saket   Court   Complex   and   the   Investigating   Officer   took   the permission to obtain hair and blood sample of the accused. He further stated that thereafter, they went to AIIMS mortuary with accused Billu Ram where the doctor took two samples (one scalp hair and other blood in   gauze   of   the   accused   Billu   Ram)   which   were   duly   sealed   by   the doctor   and   handed   over   to   him   which   were   then   seized   by   the Investigating Officer vide seizure memo Ex.PW19/D.  He further stated that thereafter they had returned to the Saket Court Complex and accused was sent to Judicial Custody.   He further stated that on 08.10.15 he had again joined the investigation of the case when  he received one forwarding letter from the Investigating Officer directing him to collect the exhibits from Malkhana and deposit the same in CFSL, Lodhi Colony which he did. He further stated that the exhibits remained untouched and intact during his custody.  He further stated that he returned to the Police Station and handed over original copy of receipt to the MHCM and the photocopy of the Road Certificate was handed over to the Investigating Officer.   He further deposed that on  08.11.2015, he had again joined the investigation of the case when he   accompanied   the   Investigating   Officer   to   the   House   No.   D­211, Sanjay Colony, Bhati Mines where the Investigating Officer asked Smt. Sheela to provide the identity and residential proof of the accused Billu CIS­SC­6572­2016 Page ...27 of 64 Ram   and   she   handed   over   to   Investigating   Officer   the   photocopy   of Aadhaar card and ration card and the same were seized vide seizure memo already Ex.PW7/C.   He further deposed that thereafter, he had accompanied the Investigating Officer to Jheel Khurd Border where the Investigating Officer prepared the site plan of the place of arrest of the accused Billu Ram.  He identified all the case property.

In the cross­examination by Sh. Sanjiv Sharma, Ld. Legal Aid   Counsel   for   the   accused,   he   stated   that   he   had   reached   at   Jheel Khurd   Border   around   9.00   pm   on   17.08.15.   He   stated   that   the information regarding the presence of the accused at Jheel Khurd Border was received by Insp. Ajay Pratap at about 8/8.15 pm. He stated that the informer had met Insp. Ajay Pratap.   He stated that they had gone to Jheel Khurd Border in a private vehicle of Insp. Ajay Pratap. He stated that the police picket was at a distance of 300 meters from the place of apprehension of the accused.   He further stated that Shree Chand had come   after   the   apprehension   of   the   accused   as   the   accused   was apprehended in the jungle where it was dark and they had come to the police chowki where Shree chand was already present.  He further stated that Shree Chand had placed his thumb mark on the arrest memo and personal search memo of the accused. He further stated that accused was taken to the house after he was arrested and they reached the house at about 11/11.15 pm.    He stated that the premises and the door had not been sealed.  He further stated that the broken bolt of the door was tied with the aid of a rope to the door.  He further stated that  it was night and no one was called to join investigations. He further stated that there was only   one   door   to   the   room.   He   was   questioned   on   the   aspects   of investigations which he duly replied.

                 PW.20   is   Dr.   Ashish   Raj,  Medical   Practitioner.     He

CIS­SC­6572­2016                                                         Page ...28 of 64

deposed that on  14.08.15, he was posted in AIIMS hospital when one patient namely Chando, wife of Billu Ram was brought to casualty by the police with the alleged history of brought dead on 14.08.15 at 12.25 am. He further stated that condition of the patient on arrival was that she was already dead and rigormotis was also present.  He further stated that there was no evidence of physical assault but recorded the "loss of left part of skull and cerebrum visible". He prepared the MLC Ex.PW.20/A. He further stated that on  18.08.15, he was working in the Emergency, Medicine, AIIMS, Delhi at 1.32 am, when a patient was brought by the police for medical examination.   He further stated that the patient bore no fresh present injuries nor had smell of alcohol and he was found fit for giving statement. He prepared my MLC, Ex.PW20/B.  In his cross­examination by Sh. Sanjiv Sharma, ld. Legal Aid Counsel for the accused Billu Ram, he stated that the pupils become fixed and dilated within one hour of the death and after that stage, the body   starts   decomposing.   According   to   the   witness,   the   death   might have occurred around half an hour or one hour prior to the time when the body   was   examined.   He   further   accepted   as   correct   that   the   kind   of injury   mentioned   in   the   MLC   i.e.   loss   of   left   part   of  skull   could  be caused due to fall from the height and further explained that a part of skull was missing in the present MLC. He further deposed that it could be possible that when the body might have been removed after falling from height, a part of the skull could be left out.

PW.21   is   ASI   Sanjay   Kumar.     He   deposed   that   on 13.08.15, he was posted at PP Bhati Mines, PS Fatehpuri Beri as Head Constable and on that day he was present at the police post Bhati Mines. He deposed that at about 8 pm, one lady Smt. Sheela alongwith a girl child   Pooja   had   come   to   the   police   post   and   informed   him   of   the CIS­SC­6572­2016 Page ...29 of 64 discovery of her daughter lying in a pool of blood in house no.E227, Bhati   Mines.   He   further   deposed   that   he   alongwith   SI   Surender   and other police staff went to E­227, Bhati Mines alongwith the lady Smt Sheela and her grand daughter Pooja.   He further stated that they had peeped inside through the window and had seen one lady was lying in a pool of blood.  He too deposed that the gate of room was found locked from outside and when they tried to break open the lock of the room, the latch broke.  He deposed that they entered inside the room and saw that one lady was lying in a pool of blood on the ground. 

He further deposed that SI Surender informed the senior officers. Insp. Ajay Pratap alongwith staff reached to the spot and they noticed  that  the   articles   were   lying   scattered  and  the   blood   was   also splattered on the walls of the room and the almirah.  He further deposed that   there   was   also   one   charpai   with   some   confectionery   items   like toffees lying there and the leg of the cot (sheru) was lying with some blood stains there.   He further deposed that a blue colour cap having some blood stains was also lying in the room and a dupatta was also lying near the dead body.  He deposed to the lifting of the exhibits from the room and handing  over the rukka to Ct. Subey Singh (PW.16), the removal   of   the   dead   body   to   the   mortuary,   seizure   of   the   various exhibits.  He identified the various exhibits produced in the Court.

During   his   cross­examination   by  Sh.   Sanjiv   Sharma,   ld. Legal   Aid   Counsel   for   the   accused   Billu   Ram,   he   stated   that   the information was received at 8 pm and they had reached the spot by 8.07 or 8.10 pm as the spot was close to the Chowki.   He stated that five policemen had gone to the spot. The witness was examined in respect of the dimensions, etc of the room.  He was examined on the approximate dimensions of the legs of the cot Ex.P4 and Ex.P5 and was questioned CIS­SC­6572­2016 Page ...30 of 64 on the dimensions of the exhibits produced in the Court and what was recorded in the memo Ex.PW.21/A.   He denied that the case property was   not   the   same   as   was   mentioned   in   Ex.PW.21/A   and   his   own statement, Ex.PW.21/DA.   He denied that caps similar to Ex.P3 were easily available in the market.   He denied that his statement was not recorded at the place of incident and was recorded at the Police Station later on.

PW.22 is SI Ram Niwas.   He deposed that on 14.08.15, he was posted at Fatehpur Beri as ASI and on that day on the direction of   Insp.   Ajay   Pratap   Singh,   he   had   gone   to   the   mortuary   in   AIIMS hospital for conducting the post mortem of deceased Chando Devi.  He brought on record his application, Ex.PW.22/C for conducting the post mortem.   He deposed that the body  was handed over to the relatives of the deceased vide memo Ex.PW7/B.   He brought on record the death report   Ex.PW22/D.   He further deposed that he was handed over 13 exhibits duly sealed with the seal of Forensic department and 5 sample seals   which   he   took   in   police   possession   vide   memo   already Ex.PW18/A.  During   his   cross­examination   by  Sh.   Sanjiv   Sharma,   ld. Legal Aid Counsel for the accused Billu Ram, he stated that he had not taken the dead body to the hospital and had not shown the exhibits to the Investigating Officer before depositing them in the Malkhana.

PW.23   is   SI   Ajay.     He   deposed   that   he   was   posted   in Mobile Crime Team, South District as Incharge on 13.08.2015 and on that day, on receipt of a call through wireless set, he along with  his staff HC Baldan Singh, Photographer, ASI Ram Niwas, Proficient and his driver   Ct.   Harish   reached   at   Jhugi   no.E­227,   Sanjay   Colony,   Bhati Mines. He further stated that they had reached the spot at around 10 pm CIS­SC­6572­2016 Page ...31 of 64 where SI Surender and other police staff met them.    He further stated that they entered into the room and saw one dead body of female lying on the floor.  He further stated that there was injury on her head and her head bitterly smashed and the blood was spilled on the floor and blood stains were also noticed on the wall and on other articles lying in the room.   He deposed that he inspected the spot and  directed photographer HC Baldan Singh to take the photographs of the place of occurrence and the   photographer   took   the   photographs.   He   further   deposed   that   the Investigating Officer, SI Surender Singh lifted exhibits from the spot. He further stated that he noticed that one small almirah was lying in the room near the dead body, one chunni was lying there, some household articles were scattered in the room, one wooden danda and one small piece of the wooden leg were also lying in the room. He further stated that there were blood stains on the almirah.   He brought on record the report, Ex.PW.23/A. During   his   cross­examination   by  Sh.   Sanjiv   Sharma,   ld. Legal Aid Counsel for the accused Billu Ram, he stated that they had remained at the place of incident till about 1.30 am and during that time, the higher officials had also reached the place of incident.  He stated that after completing his work, he was standing to one side and no statement of   witnesses   were   recorded   in   his   presence.   He   stated   that   he   had prepared   the   report   and   had   immediately   handed   it   over   to   the Investigating Officer the same night. 

PW.24  is Dr. B.K. Mohapatra, Senior Scientific Officer­ I   from   the   Biology   Division,   CFSL,   Lodhi   Road,   New   Delhi.   He deposed that on 08.10.2015, he had   received 27 sealed parcels.   He examined the exhibits and submitted his report, Ex.PW.24/A. He also performed   serological   examination   of   the   exhibits   and   submitted   his CIS­SC­6572­2016 Page ...32 of 64 report, Ex.PW.24/B. During   his   cross­examination   by  Sh.   Sanjiv   Sharma,   ld. Legal Aid Counsel for the accused Billu Ram, he stated that as per his reports   Ex.PW24/A,   the   hairs   Ex.21   and   Ex.27   exhibited   different microscopical characteristics, which implied that the two exhibits were not from the same individual. 

PW.25 is Sh. Sandeep Monga, Senior Scientific Officer, Chemistry, RFSL, Chanakya Puri, New Delhi.  He deposed that he was working   in   RFSL,   Chanakya   Puri   as   Senior   Scientific   Officer, Chemistry on 29.09.15. He deposed that on chemical, microscopic and TLC examination metallic poison, ethyl and methyl alcohol, cyanide, phosphide, alkaloids, barbiturates, tranquillizers and pesticides could not be detected in the exhibits 1A, 1B, 1C and 1D.  He brought on record his report as Ex.PW.25/A.  PW.26   is   Ct.   Ajit   Kumar  who  had   taken   the   sealed viscera box on the directions of the Investigating Officer to the RFSL, Yashwant Place, Chanakaya Puri.  He deposed that he had deposited the same vide Road Certificate Ex.PW.17/A and had collected the receipt Ex.PW.17/B from the RFSL.  

PW.27 is Dr. Asit Kumar Sikary,   Assistant Professor, ESIC Medical College, Faridabad.  He deposed that  he was working in the AIIMS hospital in the department of Forensic Medicine as Senior Resident on 14.08.2015 and on that day,  he had conducted post­mortem on the body of Smt. Chando with the alleged history of the deceased being   found  in   an  unresponsive   condition   in  a   blood  soaked   state   at about 8 pm on 13.08.15 and having been declared brought dead at 12.25 am by the Casualty, AIIMS Hospital.  He deposed that the post­mortem was conducted by hismself and Dr. Mantaran Singh Bakshi.  He deposed CIS­SC­6572­2016 Page ...33 of 64 that on examination, tuft of hair was present in the right hand with a tight grip, dried blood stains over the head and face, a crush injury was present over the forehead and the face over an area of about 14 cm X 14 cm which communicated fracture of the underline bone and the brain matter   was   exposed.     He   deposed   that   margins   of   the   wound   were irregular and contused and multiple fracture lines were radiating to the partial bones associated with haematoma and about 500 ml of fluid and clotted blood was present in the cranial cavity.  

He deposed that a blueish coloured contusion of size 8 X 6 cm was present over the medial aspect of the left arm and a blueish coloured contusion of size 10 X 8 cm was present over the left shoulder and a blueish coloured contusion of size 2 X 2 cm was present over the antero­medial aspect of right leg.  He further stated that the time since death was about one day and the cause of death was opined as shock due to   cranio­cerebral   injury   caused   by   blunt   external   force   sufficient   to cause death in the ordinary course of nature and all the injuries were found to be anti­mortem in nature.  He had brought on record the post­ mortem report, Ex.PW.27/A. During   his   cross­examination   by  Sh.   Sanjiv   Sharma,   ld. LAC for accused Billu Ram, he stated that he had properly sealed the hair that was found gripped in the right hand of the deceased before handing   over   the   same   to   the   Investigating   Officer.     He   further submitted as correct that the kind of crush injury as mentioned in the post­mortem report could be caused due to a fall from height.  He further stated that this kind of injury was possible in an accidental injury caused due to external blunt force.  

PW.28 is SI Surender Singh  who deposed that he was posted at Police Post Sanjay Colony, PS­Fatehpur Beri on 13.08.2015.

CIS­SC­6572­2016 Page ...34 of 64 He too deposed to Smt. Sheela coming to the Police Post and informing that   her   daughter   was   lying   in   a   pool   of   blood   at   her   house   E­227, Sanjay   Colony,   Bhati   Mines.     He   further   stated  that  he   reduced   this information vide DD No. 14 PP,   Ex. PW12/A and he along with HC Sanjay, Ct. Anil, Ct. Sube Singh and Ct. Rakesh along with Sheela and her niece Pooja went to the spot and found the room was locked from outside and the window of the room was partially open and he peeped through the window and saw a lady was lying in a pool of blood in the room.  

He deposed that he tried to break the lock of the room, but the bolt along with latches came out and he entered the room and saw that one lady was lying in a pool of blood  who was identified by Smt. Sheela as her daughter.  He further deposed that the articles in the room were   found   scattered   and   there   were   blood   stains   on   the   walls   and almirah and the head of the deceased was found severely injured.   He stated that he recorded statement of Smt. Sheela who told him that the husband   of   Chando   had   murdered   her   daughter   and   fled   away.     He further deposed that two pieces of legs of cot and one red colour dupatta having blood stains were also lying in the room. A blue coloured cap and some confectionery articles were also lying on the cot.  

He further deposed that he endorsed the statement of Smt. Sheela   as   Ex.PW.28/A   and   sent   it   through   Ct.   Subey   Singh   for registration of an FIR and he informed the senior police officials as well as the Crime Team.   He deposed to the inspection of the spot by the crime   team   and   taking   of   photographs   of   the   place   of   incident.     He deposed to having lifted various exhibits from the spot and seizing the same and sealing them with the seal of SS.  He deposed to handing over the   seal   to   HC   Sanjay   and   preparing   the   handing   over   memo CIS­SC­6572­2016 Page ...35 of 64 Ex.PW.22/B   and   having   sent   the   dead   body   to   the   mortuary   for preservation vide memo Ex.PW.28/C.   He deposed to having searched for the accused in the locality but the accused was not traceable.     He identified all the case property in the Court.

During   his   cross­examination   by  Sh.   Sanjiv   Sharma,   ld. Legal Aid Counsel for the accused Billu Ram, he stated that they had reached to the place of incident at about 8:15 pm and had finally left the spot at about 12 ­1.00 am.   He deposed that there was a house in the south side direction of the room in which the deceased was lying. He also described the room.   He had measured the Vyas/ diameter of the said wooden legs and denied the suggestion that Ex.P­4 and P­5 were not the wooden legs pieces   mentioned in his statement under section 161 Cr.PC and the seizure memos.  He denied that the exhibits had been manipulated and planted later on.   He further submitted that no doctor was called at the place of incident to affirm whether Chando was dead at the time they had reached to the spot or not.  He stated that he had not seen any movement of the body.

PW.29 is HC Santosh Kumar who deposed to the deposit of the various exhibits by Insp. Ajay Pratap Singh on 14.08.2015 vide various entries.  He also deposed that as per record on 18.08.2015 Insp. Ajay   Pratap   Singh   had   deposited   the   articles   of   personal   search   of accused Billu Ram @ Pillu containing one black mobile phone make Lava, Rs.215/­, bunch of keys (having four keys) which were kept apart for investigation purpose.  He deposed that Insp. Ajay Pratap gave one sealed pullanda containing one key which was used by the accused to unlock the room where the wife of the accused was murdered.

In the cross­examination by Sh. Sanjiv Sharma, ld. Legal Aid Counsel for the accused Billu Ram, he stated that  he admitted that CIS­SC­6572­2016 Page ...36 of 64 he was not posted as MHCM on 13.08.15 and on 18.08.15 and had never seen the exhibits during his tenure when he was posted as MHCM in the PS Fatehpur Beri.

PW.30   is   Dr.   Subrat   Kumar   Chaudhary,  Senior Scientific   Officer,   Grade­II   (Physics),   CFSL,   CBI,   New   Delhi.     He deposed that he had analysed the different exhibits being the piece of wood, stone, scrapping material and submitted his report, Ex.PW.30/A, where he found the Ex.P4 & P5 were found to be different in origin, Ex.P6 & P7 were dis­similar,  Ex.P8 & P9 were similar and Ex.P1 & P2 were also similar.  He affirmed the same in his cross­examination.

PW.31 is Dr. Hemant Kumar Kanwar, Senior Resident, Department  of Forensic   Medicine  &  Toxicology,  AIIMS,   New   Delhi who   examined   the   weapon   of   offence   and   opined   that   the   injuries mentioned   in   Postmortem   report   954/2015   could   be   caused   by   the weapon   placed   before   him   and   brought   on   record   his   opinion   as Ex.PW31/A.   He   deposed   that   he   had   also   drawn   the   sketch   of   the weapon which is Ex.PW31/B.   In the cross­examination by Sh. Sanjiv Sharma, ld. Legal Aid Counsel for the accused Billu Ram, he stated that his opinion was not dated but explained that he had dated the sketch.  He stated that the weapon of offence was a thapi (used for washing clothes).   He stated that he had correctly mentioned its dimensions in his opinion & sketch Ex.PW31/A & B.   He admitted as correct that as per his opinion, the kind   of   injuries   mentioned   in   the   Post­mortem   report   cannot   be exclusively and only be caused by the weapon of offence examined by him, as such kind of injury could be caused by any other weapon with similar dimensions and shape.  

PW.32  is Ct. Arvind, who deposed to have collected two CIS­SC­6572­2016 Page ...37 of 64 sealed pullandas on 27.10.17 on the directions of the SI Aditya from the Malkhana   and   was   also   handed   over   one   letter   by   SI   Aditya.     He deposed to have taken the said pullandas to AIIMS hospital vide road certificate 169/21/17. No questions were  asked from this witness in the cross­examination.

PW.33   is   Inspector   Ajay   Pratap   Singh  who   is   the Investigating Officer and deposed to all the investigations that he had carried out in this case. He deposed to have recorded the statements of the witnesses examined in this case.   He deposed to the receipt of the secret information on 17.08.2015 leading to the arrest of the accused near Jheel Khurd Border in the jungle.  He also deposed to the recovery of the bunch of keys from the personal search of the accused.  He also deposed to the fact that one key in the said bunch had opened the lock hanging on the door.   He deposed regarding the disclosure statement made by the accused as well as the seizure of the clothes the accused was wearing at the time of his apprehension.

  During his  cross­examination by Sh. Sanjiv Sharma, ld. Legal Aid Counsel for the accused Billu Ram, he was examined on the dimensions of the room and the nature of the door.  He further told that he had found the bolt broken and hanging.   He stated that he had not seen the logs of wood which had already been sealed by the SI before he had reached the scene.  He had also never measured the dimensions of the said logs of wood during the entire investigation.   He stated that there were houses near the place of incident but those were located at some distance from the place of incident.   He admitted as correct that during his entire investigation and recording of statements of witnesses, none   of   the   witnesses   deposed   that   he   had   heard   any   sound   of   any quarrel or beating of any person from the room.  

CIS­SC­6572­2016 Page ...38 of 64 He deposed that he had recorded the statement of Laddu Dass at the PS and that he had called Laddu Dass to the PS by making a phone   call   to   him   himself.     He   admitted   as   correct   that   no   police officials were sent at the Math of Laddu Dass at any point of time.  He further stated that during investigations, there was no evidence that the deceased was having an affair with any person and explained that it was told to him that the accused suspected the deceased of illicit relationship. He deposed that he had not noticed that the deceased had clasped hairs in her hand and he was not able to say that as per the FSL report   the hairs found in the hands of the deceased and the hairs of the accused were found of different origin.  He denied that the suggestion that at the instance of the complainant and the family, in order to shield the actual culprit, the accused had been falsely implicated in this case without any kind of incriminating evidence. 

PW.34  is Inspector Mahesh Kumar, Draughtsman  who prepared   the   scaled   site   plan   Ex.PW.33/D   of   the   place   of   crime   i.e. H.No. E­227, Bhati Mines, Fathepur Beri.  During his cross­examination by Sh. Sanjiv Sharma, ld. Legal Aid Counsel for the accused Billu Ram, he stated that he had found that the door of the property was open and there was one big room and latrine bathroom in the said room and there were houses constructed near the property.  

PW.35 is SI Aditya Singh  who filed the supplementary charge­sheet after collection of the FSL report.

STATEMENT OF THE ACCUSED All this incriminating evidence was put to the accused for his statement U/s 313 Cr.PC.

According to the accused, he was not in Delhi at  the  time CIS­SC­6572­2016 Page ...39 of 64 of the alleged incident.  Further, he admitted that he along with Chando Devi and his children used to reside with PW.7, Smt. Sheela but the fact that this was not on account of his ill­treatment of Chando.  He denied that he used to quarrel with Chando under the influence of liquor and drugs and used to beat her and threaten her that he would kill her.  He admitted as correct that Smt. Chando used to hawk confectioneries on a charpai outside the school to earn her livelihood and she had a house bearing H.No. E­227, Sanjay Colony where she stored all her goods. He claimed that he never wore caps and that the blue cap did not belong to him as he used a towel.  

He claimed that he had not gone to the Math of PW3 Sh.

Laddu Das. He claimed that he did not even know who Laddu Dass was and had heard his name for the first time when his statement U/s 313 Cr.PC was being recorded.  He claimed that he had no suspicion on the character of Smt. Chando Devi with whom he had been married for 20 years. He further claimed that he had not been apprehended from the jungle as per the police case as he had come to the bus stand of his village from work and the police had apprehended him.  

He further claimed that he was not in possession of any bunch of keys as all keys were in possession of his wife as he used to go for work. He further claimed that he had been  arrested by the police but he had not given any disclosure statement to them. He denied that his clothes had been seized by the police and claimed that he did not know from   where   the   clothes   had   been   seized.     He   claimed   that   he   was innocent. He claimed that till date, he did not know how this incident had occurred.  

The accused claimed that he had been taking care of his young children who were studying and his entire concern was to earn to CIS­SC­6572­2016 Page ...40 of 64 take care of his three children and his   wife for which he used to do manual work.  He claimed that he had built a room with facilities only for them and out of his earnings.   He claimed that his wife had some breathing   problem   for   which   he   used   to   bring   medicine   for   her.   He further claimed that he had also taken care of the medical needs of his son as he used to suffer from Fits. He denied having ever taken drugs or liquor. He claimed that he  believed in the Kabir Panth which prohibited consumption of liquor and drugs and emphasised on simple living and working hard for a living.   He claimed that he was not present at the time of incident being away for work and when he returned the police apprehended him and accused him falsely of having killed his wife.

DEFENCE EVIDENCE The accused examined two witnesses in his defence.   DW.1 is   Sh.  Surju Lal who is the  elder brother of the accused.   He deposed that   2­3 days prior to the death of his wife, his brother Billu Ram had gone for some labour work outside Delhi and had not returned till that time.   He stated that the accused Billu Ram had returned 2­3 days after the incident and the accused Billu Ram was not otherwise employed except as manual labourer.   He claimed that the accused  Billu Ram did not sell confectionery outside the Govt. School, Bhati Mines and during the life time of his wife also, accused   Billu Ram was a labourer.  He claimed that the accused  Billu Ram never used to   go   to   the   place   where   his   wife   used   to   sell   confectioneries.     He claimed that   E­227, Sanjay Colony, Bhati Mines, New Delhi­74 was one plot which belonged to his father and  he along with the accused had constructed their houses in the same plot number, thus having the same number.  However, they have separate the boundary walls.

He was cross­examined by Sh. Salim Khan, Ld. Additional CIS­SC­6572­2016 Page ...41 of 64 Public Prosecutor for the State.  He deposed that E­227 is one plot and the three brothers had partitioned it.  He denied that for a month prior to the incident the accused was residing in his in laws house at D­211, Sanjay   Colony.     He   further   denied   that   the   accused   was   present   in Sanjay Colony at the time of the death of his wife or that the witnesses have deposed to his presence in the vicinity.  He denied the suggestion that after committing murder, the accused Billu Ram confessed his guilt to PW.3 Ladu Dass.   He claimed that PW Sunil had falsely deposed that his brother, the accused, had suspected him of having an affair with his sister in law Chando as a Mausi is not seen that way and further, though he was the elder brother, neither Chando nor her mother had complained to him about such suspicion.   He denied that he was deposing falsely being the real brother of accused to save him and being an interested witness.

DW.2 is Manoj who deposed that the accused Billu Ram was his uncle (chacha). He deposed that his house was near the house of the   accused Billu Ram. He deposed that the accused Billu Ram was working as a labourer on daily wages basis and that the  accused Billu Ram had gone out of station for his work at the time of death of his wife and had returned home after two / three days from the death of his wife. According   to   him,   the   accused   Billu   Ram   and   his   wife   were   living happily with each other and as per his knowledge there was no kind of dispute between them and neither had he seen them quarrelling at any point of time.  

During   his   cross­examination   by   Sh.   Salim   Khan,   Ld. Additional   Public   Prosecutor   for   the   State,   he   stated   that   he   was   a labourer and the accused Billu was also a casual labourer.   He denied that the accused Billu was very much present in Delhi at the time of CIS­SC­6572­2016 Page ...42 of 64 incident i.e. 13.08.15 and he had not gone to some other place outside of Delhi   for   doing   his   casual   job.     He   stated   that   he   used   to   meet   the accused Billu Ram at different intervals, sometimes he used to meet the accused in two days, five days and some times in 15 days.  He denied the suggestion that the accused did not treat his wife well and used to torture her. 

He admitted knowing witness Sunil as being the son of the sister in law of accused Billu.   He denied the suggestion that accused Billu Ram doubted the character of his wife and doubted that his wife had an illicit relationship with Sunil and it was under such doubt that he committed the murder of his wife. According to him, the deceased was of exemplary character and was known for it in the locality and in the community and he had never heard a word against her character in all his life.   

He further stated that he had returned from work around 6­ 7 pm and had found many policemen at the house of the accused and learnt of the death of the wife of the accused.  He denied the suggestion that the accused after committing the murder of his wife fled away to a Baba namely Laddo Dass where the accused had disclosed that he had committed murder of his wife.   He was not aware whether a bunch of keys was recovered from the accused upon his apprehension and the lock of the room could be opened with the aid of one of the keys from the bunch.   He denied the suggestion that he had come to the court to depose in favour of the accused as he  was his uncle.

ARGUMENTS Ld. APP for the State submitted that the case hinged on circumstantial evidence and the motive for the murder was the suspicion of the accused about his wife's fidelity.  Ld. APP for the State submitted CIS­SC­6572­2016 Page ...43 of 64 that the prosecution had proved all the links in the chain to prove that none other than the accused could have murdered Chando.  Ld. APP for the State submitted that PW.1 is the witness for the last seen evidence as he had seen the accused in the company of his wife on 13.08.2015 at 4.30   pm   when   they   had   left   together.     The   murder   had   taken   place between 5.30 pm to 8 pm. PW.2 Shri Sri Chand was the witness of recovery of the bunch of keys from the accused that was recovered.  It was the key that was recovered from that bunch that opened the lock which   showed   that   the   accused   had   himself   locked   the   house   from outside after committing murder.  

PW.3 proved the extra judicial confession.   The children PW.5 and PW.6 deposed to the conduct of the accused who was their father and how he used to threaten their mother with death.  Ld. APP for the   State   submitted   that   the   children   had   no   animosity   towards   their father.  It is further submitted that the testimony of PW.5, the daughter of the accused and PW.7, the mother of the deceased would show that the house was locked from outside and in the attempt to break open the lock the latch had broken.  These facts also prove that the accused had locked the door from outside after the offence had been committed.  Ld. APP for the State submitted that PW.7 and the other witnesses from the police had proved that the wooden leg of the charpai had been used as a weapon of offence which was broken into two pieces due to force and impact and for the same reason a piece of the skull of the deceased had also fallen away, thus showing the brutality of the act of the accused.  

The   blood   of   the   deceased   was   found   on   the   wooden pieces as well as the cap belonging to the accused.   Though the jeans worn by the accused also had some blood, but in the absence of any explanation as to how human blood had come on his clothes, the fact CIS­SC­6572­2016 Page ...44 of 64 that the blood group could not be determined was not material.  It was submitted that the FSL report no doubt did not find the hair in the hands of the deceased as belonging to the accused but submitted that the fact that it belonged to the deceased herself would show her agony.   This also established the brutal manner in which the accused had killed his wife.  PW.10 Sunil had deposed to the accused having suspected him of having an affair with his wife.  

Thus,   Ld.   APP   for   the   State   submitted   that   all   the circumstances had been proved, namely, that the accused suspected the character of his wife; that the accused used to beat and threaten his wife that   he   would   kill   her;   the   deceased   was   found   murdered   in  a   room which was locked from outside, which proved that the murder had been committed in the same place where the body was found and which room belonged   to   the   accused   and   the   deceased;   that   the   conduct   of   the accused was significant as he had fled away from the place; the cap of the accused was found in the room blood stained and so was his clothes for which he had no explanation; the weapons of offence were also duly proved and no enmity with any person has been shown.  Thus,  the Ld. APP for the State submitted that the accused was liable to be convicted.

On   the   other   hand,   Sh.   Sanjiv   Sharma,   Ld.   Legal   Aid Counsel  for the accused submitted that there was no eye witness to the alleged   offence.     Moreover,   none   of   the   circumstances   showed   the involvement of the accused in the death of his wife.   According to the Ld. Legal Aid Counsel, if the cap of the accused was found in his own house, it would not be a suspicious fact.  Further, there was no proof to show   that   there   was   any   dispute   over   the   property   as   the   evidence proved   that   the   property   belonged   to   the   accused   and   not   to   the deceased.     The   Ld.   Legal   Aid   Counsel   submitted   that   PW.16   had CIS­SC­6572­2016 Page ...45 of 64 himself deposed that the accused was a labourer and that the testimony of PW.16 established the defence of the accused that he was not selling confectioneries with his wife and was a labourer and was not infact in Delhi on the date of the alleged incident as he had not seen the accused to go to work that day.  

Further, the Ld. Legal Aid Counsel pointed out that the witnesses were at variance as to the number of cots as some said the confectioneries were sold on two cots but only one cot was recovered from the room.  Further, PW.3 was not a reliable witness as he had never met the accused before the incident and had never visited Delhi and had identified   the   accused   for   the   first   time   in   the   Court   and   thus, contradicted   his   own   statement   U/s   161   Cr.PC.     The   Ld.   Legal   Aid Counsel pointed out that the witness claimed that the police had gone to the Math but the Investigating Officer claimed that the PW.3 had been called to the police station.  Moreover, he has given his age as 38 years but claimed to have been Mahant of the Math for 25 years.  Further, why did the PW.3 not report the crime  if the same confession had been made to   him.     Therefore,   the   entire   testimony   of   PW.3   was   liable   to   be rejected. 

The Ld. Legal Aid Counsel pointed out that the PW.1 was a hostile witness and in any case did not state that both the accused and the deceased had gone to the same house.   Moreover, the presence of PW.2 Sh. Sri Chand at the time of arrest of the accused was doubtful. The   witness   did   not   specifically   depose   that   the   key   which   were recovered from the accused had infact been used to open the lock of the door.  The witness had deposed that the recoveries were effected before he had reached the place of arrest of the accused and therefore, his entire testimony was hearsay and was liable to be rejected.  

CIS­SC­6572­2016 Page ...46 of 64 The Ld. Legal Aid Counsel pointed out that if the murder had taken place in the room where the body was found, it was surprising that not even the defence witnesses had heard any screams from the said house if the deceased was being beaten so viciously.   Therefore, the death had occurred at some other place and in view of the fact that the doctors did not rule out similar injuries on fall from a height, it could be said with no certainty that Chando was killed in E­227.   Further, the medical evidence is that a piece of a skull was found missing but it was not found in the room.  

It was submitted that the witnesses have been planted to suggest the presence of the accused and therefore, the PW.8 and PW.9 were   the   witnesses   whose   testimony   cannot   help   the   prosecution. Similarly, the PW.4 has completely denied the prosecution's case and is, therefore, not useful to the prosecution.   Even, PW.10 Sunil was not reliable as initially he denied everything and then on a leading question claimed that the accused was suspicious of his relationship with his aunt. The Ld. Legal Aid Counsel has also submitted that there was no proof that hairs found in the clutches of the deceased belonged to her and it clearly   suggested   the   presence   of   some   other   person   who   was responsible for the death of Chando.  Thus, the Ld. Legal Aid Counsel submitted   that   the   investigations   were   not   properly   conducted   to determine whether Chando was killed somewhere else or had died from a fall or who was responsible for her death.  

The   Ld.   Legal   Aid   Counsel  has   also  submitted   that   the alleged   weapon   of   offence   was   itself   doubtful   as   PW.28   gave   the dimensions of the wood of 6 inches as recorded in the recovery memo but the piece of wood that was produced in the Court did not have any such dimensions.  PW.31 described the weapon of offence as a thapi and CIS­SC­6572­2016 Page ...47 of 64 not   a   broken   leg   of   a   cot.     Moreover,   PW.31   opined   that   weapon produced for his opinion alone may not have caused the injuries as any weapon of similar dimensions could have resulted in the injuries.   The Investigating Officer, PW.34 had never seen the weapon of offence.  In the light of these contradictions, it was clear that there were great lapses in the investigations and the accused had been falsely implicated in this case for closure of the case.  Hence, it was prayed that the accused be acquitted.

However, Ld. APP for the State submitted that the place of murder being E­227 was not disputed and the door was found locked from outside and as deposed to by all the witnesses who had reached the place   of   occurrence   not   far   removed   from   the   place   of   occurrence. Moreover, the accused was arrested on 17.04.2015 after four days of the death  and   therefore,   his   conduct  was   significant.     No   complaint  was lodged by the accused that his wife had been murdered or was missing. The keys  recovered from his possession alone opened the lock found on the door.  The last seen evidence is significant.  The clothes worn by the accused on the date of his arrest had blood stains for which there was no explanation offered by the accused.  The submission of the defence that Sunil would have killed the accused was liable to be rejected as Sunil would have killed his wife rather than his alleged paramour if there was some truth in the suspicion of the accused that PW.10 Sunil was having an affair with the deceased.  

Ld. APP for the State has also submitted that there was no evidence produced as to where the accused was working at the relevant time   and   his   bald   statement   U/s   313   Cr.PC   could   not   be   believed. However, the accused had not answered the questions put to him U/s 313 Cr.PC which had to be read against him as held by the Hon'ble CIS­SC­6572­2016 Page ...48 of 64 Supreme Court in the case titled Sidharth Vashisht @ Manu Sharma Vs. State in the Crl. Appeal No.179 of 2007. Ld. APP for the State also pointed   out   that   the   FSL   report   had   clearly   established   that   the   hair found in the clutches of the deceased was her own and therefore, there was nothing to argue that there was some other person involved in the death of Chando or that the investigations had been faulty.   Thus, the Ld. APP for the State reiterated that the case called for the conviction of the accused for the murder of his wife Chando.

I   have   heard   the   submissions   of   Sh.   Salim   Khan,   Ld. Additional Public Prosecutor for the State and Sh. Sanjiv Sharma, Ld. Legal Aid Counsel for the accused and have gone through the evidence that has come on the record.

DISCUSSION The   accused   and   the   deceased   were   husband   and   wife. The   witnesses   have   testified   to   the   relations   between   the   two   being strained.  The prosecution has examined four witnesses to show that the relationship   between   the   deceased   and   the   accused   was   strained   on account of the conduct of the accused.  These witnesses are the children of the accused, the mother of the deceased being mother in law of the accused and the nephew of the deceased i.e. her sister's son.  No doubt, these witnesses are the family members of the deceased but that fact will not detract from the worth of their testimony as they are also related to the accused.  

No cause has been shown to believe that PW.5 Pooja and PW.6 Yogesh had any ill­feeling towards the accused to testify against him   in   the   court.   Pooja   was   14   years   when   she   was   examined   on 11.01.2017 and was, therefore, around 12­13 years of age at the time of the murder of her mother.  She stated that her father under the influence CIS­SC­6572­2016 Page ...49 of 64 of   liquor   and   cigarette   used   to   quarrel   with   her   mother   and   used   to threaten to kill her.   During the cross­examination, she stated that the reasons for her parents' quarrel was that the property no.E­227 which her father wanted to sell and which idea was opposed by her mother.  

Similarly,   Yogesh   who  was   17   years   at   the   time   of   his deposition on 11.01.2017 and about 15 years old when his mother was killed, deposed that his father used to treat his mother very badly and used to threaten to kill her.  During his cross­examination, he stated that his   father   was   unemployed   since   the   instance   of   threatening   of   his mother.   He also stated that his grand mother had complained to the police when his father had threatened his mother.  

From the examination and cross­examination of these two witnesses, it is clear that the accused used to quarrel with the deceased:

as far as the daughter knew, the reason for the quarrel was her father being under the influence of liquor and his desire to sell the property no. E­227 which was opposed by her mother.  As far as PW.6 is concerned, he   stated   that   his   father   was   not   employed   and   was   given   to   drug addiction and used to beat his mother badly and threaten to kill her. From   the   testimony   of   these   two   witnesses,   the   prosecution   has established that the relations between the deceased and the accused were strained and that the accused used to physically assault the deceased.

PW.7 Smt. Sheela is an adult and therefore, it could be assumed that she had better information.  She deposed that the accused Billu Ram used to give beatings to her daughter Chando and used to threaten her daughter that he would kill her.  It is an admitted fact even by the accused, that he and Chando with their children had shifted to the house   of   PW.7   about   seven   months   prior   to   the   death   of   Chando. Ofcourse, the accused has denied that this was on account of his ill­ CIS­SC­6572­2016 Page ...50 of 64 treatment of Chando, but that denial is only to be expected.  PW.7 has testified that due to the ill­treatment, she had brought her daughter and the children to her house where they lived for about seven months.  

It is a significant fact to note that when the mother PW.7 found her daughter lying in a pool of blood, her instantaneous response was to accuse the accused Billu Ram of having murdered Chando.  The accused Billu Ram was nowhere to be found at the time of discovery of the body.  Human nature being as it is, it is the uppermost fear that finds expression in the mind of a mother when such an incident occurs.  Her accusation of her son in law Billu Ram having killed her daughter flows naturally from having seen the accused beating her daughter Chando. She thought of no one else.   PW.7 was questioned and in the cross­ examination she affirmed as correct that the accused Billu Ram had also started residing with her when she had brought Chando and her children to her house.   The conduct of the accused alone would have given rise to this fear in the mind of PW.7 that the accused Billu Ram had taken the life of her daughter and therefore, she expressed that suspicion to all the policemen who have come before this Court to testify and who came to investigate and reached the spot immediately after the murder namely Ct.   Subey   Singh   (PW.16),   Ct.   Anil   (PW.18),   ASI   Sanjay   Kumar (PW.21), SI Surender (PW.28) and Insp. Ajay Pratap Singh (PW.33).

PW.7 Smt. Sheela deposed that the accused Billu Ram was addicted to intoxicants and would not remain in his senses and that it was correct that the accused was also suspicious of the character of her daughter.     Infact,     during   her   cross­examination,   the   questions   were specifically put regarding the alleged illicit relationship between Sunil and her daughter which she denied.  Rather, she accused Billu Ram of making false allegations against her daughter.   Further, this witness in CIS­SC­6572­2016 Page ...51 of 64 the   cross­examination   admitted   that   she   had   made   two   complaints previously when the accused had beaten her daughter, thus supporting the statement of PW.6 Yogesh that his grand mother had reported to the police when his mother was beaten by his father.   Ofcourse, both the witnesses   have   stated   that   they   had   not   mentioned   this   fact   in   their statements to the police but that would not make it an embellishment as these   facts   have   come   out   during   cross­examination   of   the   two witnesses.  

PW.7   Smt.   Sheela   further   disclosed   in   her   cross­ examination   that   the   accused   Billu   Ram   had   not   told   her   about   his suspicion of the illicit relationship between Sunil and her daughter and therefore, she had no occasion to reason with him.  She learnt of the fact that the accused was casting doubt on her daughter's character only after the murder.   It is, thus, clear that the accused kept his suspicion   to himself and therefore, a young child of 12 or 13 years of age would certainly not have known or understood these thoughts of her father, the accused.     Therefore,   merely   because   the   child   PW.5   deposed   in   the Court   that the quarrels between her parents were because her father wanted  to   sell   the   property  and   her   mother   opposed   it,   it   would   not nullify the evidence regarding the motive of the accused.  Infact the very case of the accused is that the deceased had an affair with her nephew. 

Sunil has been examined as PW.10.  He also deposed that the accused used to quarrel with his Mausi.  He tried to avoid answering the   questions   probably   due   to   embarrassment   but   did   admit   that   the accused used to suspect him and his Mausi and that on the date of the incident, in the morning when he was talking to his Mausi in a normal way the accused was looking uncomfortable and staring at them.     He denied   the   suggestion   in   his   cross­examination   that   he   had   close CIS­SC­6572­2016 Page ...52 of 64 relationship with his Mausi.

DW.1 Sh. Surju Lal is the brother of the accused. In his cross­examination, he claimed that  PW Sunil had falsely deposed that the accused had suspected him of having an affair with his sister in law Chando as a Mausi is not seen that way and further though as elder brother, neither Chando nor her mother had complained to him about such   suspicion.     This   would   again   show     that   the   accused   kept   his suspicion himself as the mother of the deceased has herself deposed that she came to know about the suspicion only after the murder.  From the testimony   of   DW.2,   it   is   clear   that   the   deceased   was   a   woman   of exemplary conduct and was well respected.   In that event, the accused had certainly no justification to be suspicious of his wife's conduct.  

Thus, the prosecution has established that the relationship between the accused and the deceased was very strained on account of the fact that the accused suspected the fidelity of his wife and used to physically assault her and was given to taking alcohol and drugs and being under its influence.  Though motive is not a necessary ingredient of the offence of murder, the prosecution has succeeded in pointing out a motive   for   the   murder   of   Smt.   Chando   Devi   which   stems   from   the accused.   No fact has been brought on record to show that any other person   harboured   ill­will   towards   Smt.   Chando   Devi   and   quite   the contrary has been proved by DW.2 Manoj.  According to him, there was no one who did not like Smt. Chando Devi.

The   Ld.   Legal   Aid   Counsel   sought   to   question   the prosecution   story   that   both,   the   husband   and   the   wife   used   to   sell confectioneries together.  The finding of only one cot in the room where the body was found, according to the Ld. Legal Aid Counsel falsified the   witnesses   who   claimed   that   there   were   two   cots   on   which CIS­SC­6572­2016 Page ...53 of 64 confectioneries were sold.   PW.1 Dharamvir used the word 'charpais'. PW.4 Smt. Asha Devi stated that   Chando Devi used to   to put up her shop "on the Khat" and the husband of Smt. Chando Devi also used to put  up his   Charpai  /  Khat  along with  his  wife   Chando  Devi.     PW.5 Pooja, the daughter of the deceased and the accused stated in the cross­ examination   that   her   parents   used  two   separate   charpaies   to   sell confectioneries.  However, PW.6  Yogesh stated that his father used to sit along side his mother when she used to sell confectioneries  in front of the school in Sanjay Colony.   PW.7 Smt. Sheela deposed that her daughter used to hawk confectioneries on a charpai outside the school. Thus,   nothing   much   needs   to   be   placed   on   this   statement   that   the accused was also selling confectioneries on one or two charpais. 

The fact that has been proved from the testimonies of the witnesses is simple.  They are all consistent in their statements that the deceased used to sell confectioneries on a cot outside the government school in the Sanjay Colony.  Further, it is apparent from the discovery of   the   cot   and  the   confectioneries   in   the   room   of   House   No.   E­227, Sanjay Colony that the confectionery articles used to be stored in that room.   PW.7 Smt. Sheela has stated so as these confectioneries were never brought to her house.  The accused in his statement U/s 313 Cr.PC has also admitted that confectioneries used to be stored in the house no. E­227.  

PW.1 was examined as the last seen witness.   He did not fully support the prosecution's case that he had seen the accused and the deceased go to E­227 specifically.  In his cross­examination by the Ld. Additional Public Prosecutor for the State, he admitted however, that on 13.08.2015, the accused and his wife had at about 4.30 pm taken all their articles and had gone to their house at E­227.   Though in his cross­ CIS­SC­6572­2016 Page ...54 of 64 examination, he claimed that he had seen the accused Billu Ram @ Pillu and his wife going together with their articles in the evening in front of his shop and he did not know where they had gone thereafter as he has not been to their house, the fact established from this testimony is that the accused had accompanied the deceased when they wound up their sales outside the school.  Nobody else was seen accompanying them.  

Further, when the murder was discovered, the cot was in the room and so were the confectionery items.  Therefore, there can be no doubt PW.1 had last seen the accused and the deceased together.  It was for the accused to have explained what happened after they had left for their home E­227 after winding up their shop outside the school. The onus was on the accused to prove that he had left the deceased alive and well which he has been unable to establish.

Coming   to   the   claim  of   the   accused   that  he   was   not   in Delhi at the time of the alleged incident, suffice it to note that neither the accused   nor   his   witnesses   DW.1   Surju   Lal   and   DW.2   Manoj   have disclosed where exactly the accused was if he was not in Delhi at the time   of   the   murder.   Even   when   the   accused   had   an   opportunity   to explain U/s 313 Cr.PC, he has failed to disclose the name of the place he had gone for work.   No details of the work performed or the place of employment are forthcoming, which would lead to the inference that this was only a spacious plea taken to meet the other evidence that has been brought on the record which established the presence of the accused in Delhi at the time of the incident.  

PW.1 has categorically deposed that on 13.08.2015 "also" the accused Billu Ram and Smt. Chando had come as usual at 8.30 am in front of his shop by placing their charpaies and that they closed their shops around 4.30 pm or 5 pm.  No suggestion was made to this witness CIS­SC­6572­2016 Page ...55 of 64 that the accused did not sell confectioneries with his wife or that he was a labourer or that he was not in Delhi on 13.08.2015.  During his cross­ examination, this witness re­affirmed that he had seen the accused Billu Ram and his wife going together with their articles in the evening in front of his shop.  Apart from this witness, the prosecution has examined PW.4 to show that the accused and his wife had put up their shops on 13.08.2015   also.     However,   this   witness   appears   to   be   not   a   very credible witness.   Her testimony requires close scrutiny.   She claimed that no one had put shops on 13.08.2015 when it was  learnt that Chando Devi   had   been   killed.     There   seems   to   be   a   clear   mistake   in   her understanding in as much as the death of Chando Devi was discovered around 8 pm on 13.08.2015.  In other words, her claim that she had last seen Chando Devi and her husband on 12.08.2015 after they had closed their shops can be read firstly, to show that both the husband and the wife used to sell confectioneries outside the school and secondly that the date of 12th  was a mistake in view of the fact that on 13.08.2015 the death of Chando Devi was discovered only at 8 pm and therefore, what the witnesses deposed to as relating to 12.08.2015 actually referred to an event on 13.08.2015.   In other words, on 13.08.2015 also the two of them had opened their shops and she had last seen Chando Devi and her husband not on 12.08.2015 but on 13.08.2015 after she closed her shop at 4.15 pm and so had Chando Devi and her husband.   Therefore, her testimony need not be rejected in totality.

Similarly,   the   prosecution   has   examined   PW.8   Smt. Maharani and PW.9 Ali Chand in order to show that the accused was in Delhi   and   was   seen   going   somewhere   immediately   after   the   crime. PW.8 Smt. Maharani, no doubt, had to be cross­examined before she admitted that on 13.08.2015, the accused had gone in front of her shop CIS­SC­6572­2016 Page ...56 of 64 without wishing "Ram­Ram" as was his usual habit.  Due to illiteracy, she was unable to state when examined on 12.01.2017 that it was on 13.08.2015  at about 5 or 5.30 pm   that the accused had passed by her shop.     However,   during   her   cross­examination   by   the   Ld.   Legal   Aid Counsel, she claimed that she came to know of the death of Chando from the police when they visited her for enquiry either on the same day or the following day of the event.   It is natural that she would have recalled   that   the   accused   had   passed   by   her   shop   if   she   had   been examined by the police either on the date of discovery of the death i.e. 13.08.2015 or the following day of the event i.e. 14.08.2015.  The date of her statement U/s 161 Cr.PC is 14.08.2015.  Infact when the Ld. APP for the State read over the statement U/s 161 Cr.PC dated 14.08.2015 to the witness, she admitted that she had told the police that the accused had passed in front of her shop without wishing her.   Thus, from her testimony, it is clear that the accused was in Delhi on 13.08.2015 and had been seen by PW.4  when the accused was passing by her shop and not adhering to his usual affable manner of greeting the witness PW.8 Smt. Maharani while passing by.  

Similarly, PW.9 Ali Chand also stated that he had seen the accused going towards the jungle, when it was the evening hour.  In the cross­examination, he had asserted that he had seen the accused.   The accused   was   well   known   to   him   as   PW.9   claimed   that   the   accused belonged to his biradari.   On the date of the incident, the police had come to PW.9 to make enquiries and he had told that the accused had passed by quickly without wishing the witness.   From this testimony also, it is clear that the accused was very much in Delhi on the date of incident.  Though PW.8 and PW.9 had stated that they had not noticed anything abnormal in the conduct of the accused, the very fact that the CIS­SC­6572­2016 Page ...57 of 64 accused deviated from his normal behaviour of wishing people he knew, would itself indicate that the accused did not wish attract any attention to   himself   while   he   was   quickly   passing   by   in   the   evening   of 13.08.2015.  

The   presence   of   the   accused   has   fully   been   established through the testimony of these witnesses.  Therefore, it was incumbent upon   the   accused   to   have   explained   what   happened   after   PW.1   and PW.4, despite her attempt to obfuscation,  had seen the accused and the deceased   go   home   together   with   their   belongings   i.e.   the   cot   and confectionery   articles.     Rather   the   very   fact   that   the   accused   was nowhere to be found in Delhi till he was apprehended on 17.08.2015 reflects a guilt ridden behaviour.  

Though the other witnesses had not noticed what were the clothes   worn   by   the   accused,   PW.7   his   mother   in   law,   correctly identified the cap Ex.P3 found in the room as belonging to the accused. PW.9 deposed that the accused Billu Ram was wearing a T­shirt and pant   when   he   was   passing   by   his   shop   on   the   date   of   the   incident. PW.16 Ct. Subey Singh   has testified to the recovery of this cap from near the body of the deceased having blood stains and explained that he had seen the accused often wearing the cap and could also identify the cap   as   it   was   slightly   torn   from   the   top.     While   the   Ld.   Legal   Aid Counsel  for the accused sought to rely on the testimony of this witness to   show   that   the   accused   was   a   labourer   and   was   not   selling confectioneries,   he   would   prefer   that   the   Court   ignore   the   statement made by the same witness that on the date of the incident, he had not seen him go for work.  Merely because he had seen the accused going for work a few days prior to the incident, around 8.30 am or 9 am, no presumption can be raised that on the date of incident, the accused was CIS­SC­6572­2016 Page ...58 of 64 not   in   Delhi   as   the   other   witnesses   who   have   nothing   against   the accused, have duly testified to his presence in Delhi on that day.

That the murder took place in the room of the House No. E­227 does not appear to be under doubt.  No doubt, the Ld. Legal Aid Counsel had questioned the doctor about the possibility of the injury having been sustained by the deceased by falling from a height.  But it was also necessary that such a possible place be pointed out or brought before   the   Court  by  questioning  the   witnesses   of  the   neighbourhood. Therefore, the mere opinion of the doctor that the injury was possible through   fall   from   a   height   would   in   no   way   cast   any   doubt   on   the version of the prosecution that the deceased was bludgeoned to death in E­227, Sanjay Colony.   That the death was due to the injury and the weapon   could   cause   the   injury   have   been   established   by   the   doctors themselves. A piece of the skull was found missing. The body of the deceased was removed from the room and taken to the mortuary and that the   piece   of   skull   could   have   been   lost   during   such   shifting.     The absence of a piece of skull at the time of post­mortem cannot also lead to any conclusion that the deceased met her death elsewhere.  

Also it begs the question as to why the body which was so badly injured would have been shifted and the further question as to how in broad day light such a shifting was made possible, that too without leaving any tell­tale signs.   The Ld. Legal Aid Counsel raised a point that   no   one   from   the   neighbourhood   had   even   told   the   Investigating Officer that they had heard some shouts or screams from the room which was 10 X 10 feet with tin sheet roofing. But this would overlook the fact that the immediate neighbours were the brothers of the accused and their family members and in the light of the testimony of the children of the accused and the deceased and PW.7, the mother of the deceased that the CIS­SC­6572­2016 Page ...59 of 64 accused was prone to assaulting his wife, the absence of any response from the brothers and their family members cannot lead to any inference that no   murder  took  place  at E­227,  Sanjay Colony.    Even  if some shouts had been heard by them, they could have assumed it to be another bout of violence of the accused on his wife without apprehending that this   time,   it   was   fatal.     Thus,   nothing   much   can   be   pegged   on   the absence of any witness telling the Investigating Officer that they had not heard any sound from the room.

Once it is clear that the murder took place at E­227, Sanjay Colony, the other important fact to be noticed as deposed to by PW.5 and   PW.7   and   the   other   police   witnesses   namely   PW.16   Ct.   Subey Singh,   PW.18   Ct.   Anil,   PW.21   ASI   Sanjay   Kumar   and   PW.28   SI Surender Singh who responded to the cry for help of PW.7 Smt. Sheela that when they had reached at E­227, Sanjay Colony immediately on discovery of the offence by PW.7, the room was locked from outside. The perpetrator of the crime locked the premises and left.  The fact that the same evening the accused was found going away rapidly by PW.8 Maharani and PW.9 Ali Chand are the circumstances which lead to the conclusion that after the commission of the crime, the accused locked the room and fled from Delhi.  

PW.3 Laddu Dass has deposed that the accused had come to his Math at District Vaishali, Village Manua Moth, PS Hajipur, Bihar. In his statement U/s 313 Cr.PC, the accused claimed that he had heard the name of Laddu Dass (PW.3) only that day.  While it is no doubt true that the denial by the accused in his statement U/s 313 Cr.PC cannot substitute   for   proof   by   the   prosecution,   the   denial   is   nevertheless significant in as much as the police were put on notice of the existence of   PW.3   Laddu   Dass   only   through   the   disclosure   statement   of   the CIS­SC­6572­2016 Page ...60 of 64 accused that since 13.08.2015 and prior to the date of his apprehension i.e. 17.08.2015, he had gone to Bihar to the Math of Laddu Dass.  

Upon   his   apprehension,   a   bunch   of   keys   was   recovered from   the   possession   of   the   accused,   one   of   which   opened   the   lock. PW.2 Sh. Sri Chand no doubt gave a vague statement about the recovery and the unlocking of the lock with the key recovered from the accused but his testimony cannot be rejected completely. PW.2 claimed that he had   come   after   the   accused   was   apprehended   which   is   what   the Investigating   Officer   has   also   deposed   to.     The   bunch   of   keys   was recovered from the pocket of the accused as testified by PW.2 in his examination in chief.  He identified the bunch of keys produced  before him in the Court as Ex.P1 (1 to 4).   He identified the lock as Ex.P2. From the testimony of PW.2, it is clear that the accused was not arrested from   the   bus   stand   as   he   claimed   but   from   near  Mangar   Village, Jaunapur at Faridabad Road from the jungle  near Jheel Khurd, Border on 17.08.2015. The witness PW.2 testified that from the police station, he had been taken along with the accused by the police to E­227, Sanjay Colony, Bhati Mines and in his presence the lock was opened.  Though he claimed that he had not noticed which key was used because it was dark, subsequently in his deposition, the witness has admitted that the bunch of keys out of which one had opened the lock had infact been recovered from the possession of the accused.  This is another link in the chain of circumstantial evidence that pins the accused.

PW.3 Laddu Dass had deposed to extra judicial confession made by the accused to him that the accused had murdered his wife as she was characterless.  There is no reason why the witness would come from Bihar being a Mahant to depose against the accused.  No fact has been highlighted by the defence to establish PW.3 as a stock witness of CIS­SC­6572­2016 Page ...61 of 64 the police to discredit him.  It may be true that the Mahant had not seen the   accused   except   when   the   accused   had   gone   to   his   Math   but   the capacity   of   a   Mahant   to   remember   the   face   in   extra   ordinary circumstances   need   not   be   doubted.     The   Investigating   Officer   had claimed that he had phoned to call the witness to Delhi.  PW.3 initially stated in his cross­examination that he had never come to Delhi but he also deposed thereafter that the police had called him once to Delhi in relation to this case but he could not recall the date  and it was perhaps one or two months after the visit of the accused Billu Ram to his Math. He has also stated that the police had recorded his statement at Delhi. These facts have been corroborated by the Investigating Officer.  Thus, some minor discrepancies would not render the testimony of PW.3 as false.  No doubt, PW.3 had not informed the local police about such a confession.  That fact also, given the background of the PW.3 would not tantamount to extra ordinary behaviour rather to discredit the witness.  

Finally, the testimony of the FSL experts would show that the clothes of the accused were stained with the blood of the deceased. The presence of the cap in the room which was admittedly in the house of the accused and his deceased wife Chando, may not by itself be extra ordinary, but the accused was found to be in blood stained clothes when he   was   arrested   and   his   clothes   seized.     The   force   with   which   the deceased was struck splattered her blood on the almirah and the other articles in the room and it is but natural that some of it splashed on the clothes of the accused.   Even going by the claim of the accused, if he had been out of Delhi from before the incident and was apprehended on his return to Delhi, it is indeed strange that the blood of his wife would have been found on his clothes.   The only explanation is that he had killed his wife and in the process his clothes were blood stained having CIS­SC­6572­2016 Page ...62 of 64 left the house without any change of clothes and again  probably since he was living in his mother in law's house, in the absence of the clothes being readily available to change, the accused left Delhi in blood stained clothes   and   on   his   return   on  17.08.2015  was   found   in   blood   stained clothes   upon   his   apprehension,   having   had   no   opportunity   to   change them with any fresh clothes for that many days.

Thus, all the links in the chain have been proved by the prosecution   inexorably   pointing   to   the   guilt   of   the   accused   and   the accused alone.  The character of the deceased was excellent according to the   defence's   own   witnesses.   Yet   the   prosecution   witnesses   have deposed to the  accused quarrelling with his  wife may be for various reasons   such   as   being   addicted   to   alcohol   and   drugs,   because   of unemployment, because of a desire to dispose of property and primarily because  the   accused  suspected  the  character and  fidelity  of his   wife, which led him to commit the abhorant act. The accused clearly intended to result of his action.  The brutal force used chipped of a portion of the skull of the deceased exposing her brain matter.  The weapon of offence whether described as charpai or leg and on which again, blood of the deceased was found through the scientific analysis, had broken into two pieces.   The deceased had other antemortem injuries on her shoulder, arms and leg.   The confectioneries were strewn around.   The deceased died pulling out her own hair, disclosing that she died in great agony.  It would   also   show   that   the   accused   showed   no   mercy   in   repeatedly beating the deceased with great force. An ordinary mind understands that such forcible blows on the head would lead to death.

Thus   the   prosecution   has   proved   the   charge   against   the accused   that   the   accused   Billu   Ram   had   inflicted   injuries   on   the deceased   with   the   intent   to   cause   her   death   and   thereby   committed CIS­SC­6572­2016 Page ...63 of 64 culpable   homicide   amounting   to   murder.     The   accused   is,   therefore, found guilty of the offence punishable U/s 302 IPC and is, accordingly convicted thereunder.

Announced in open Court                               (ASHA MENON )      
today on 28.11.2018                        District & Sessions Judge (South)
                                                       Saket/New Delhi. 



                               Digitally
                               signed by
                               ASHA
             ASHA              MENON
             MENON             Date:
                               2018.11.30
                               16:01:29
                               +0530




CIS­SC­6572­2016                                                   Page ...64 of 64