Delhi High Court: A Division Bench comprising of Vipin Sanghi and P.S. Teji, JJ, upheld the conviction and sentence passed by the trial court under Sections 498-A and 302 while acquitting him from charges under Section 304-B IPC.

The appellant had been convicted by the trial court based on circumstantial evidence, where the prosecution had linked all the circumstances by presenting evidence which pointed towards the guilt of the accused. Based on the testimonies of various witnesses, who were cross-examined by the defense but remained unshaken in their stand, the accused was held guilty under Section 498-A IPC. The High Court upheld the conviction and sentence on this count.

On the question of conviction under Section 302/304-B, the Court found enough circumstantial evidence on record for conviction under Section 302 but not for conviction under Section 304-B. Evidences on record were the murder weapon, the fact that the accused and deceased were home alone at the time of death, the fact that the crime took place in the dead of the night along and the post-mortem reports. Moreover, the appellant had alleged that some unknown trespassers had killed his wife, however, he failed to substantiate his allegations. Section 106 of the Evidence Act puts the onus of proof on the person having special knowledge surrounding the circumstances of an occurrence, and since, on that night, the only person besides the deceased in the house was the accused, he is the master of such knowledge. Therefore, the appellant has failed to discharge the onus put upon him.

Consequently, the conviction and sentence under Sections 302 and 498-A IPC were upheld and conviction under Section 304-B was reversed. The appeal was disposed of with modifications. [Dilip @ Deepak v. State,   2017 SCC OnLine Del 11854, decided on 13.11.2017]

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