SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner in this case was convicted under Section 302 IPC for committing murder of his wife Daljit Kaur and sentenced to life imprisonment. On appeal that sentence has been upheld by the Punjab and Haryana High Court by the impugned order dated 21-7-2010. Now, this special leave petition has been filed under Article 136 of the Constitution of India challenging the aforesaid decision dated 21-7-2010.

(2.) In our opinion, this is a clear case of brutal and barbaric murder of Daljit Kaur. According to the evidence of the doctor, Dr. Ranjit Singh, PW 1, the deceased Daljit Kaur was first strangulated and thereafter burnt. The doctor's report shows that some of the bones of her neck have been fractured and there is bleeding on the neck. In our prima facie opinion, these could clearly not be self-inflicted injuries. Also, there are burns all over the body.

(3.) The depositions of the witnesses show that it was the petitioner, the husband of Daljit Kaur, who was present in the house when she died. There is evidence that Daljit Kaur was being ill-treated by her husband and was often beaten by him.