RAVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-accused Ravi has been convicted by both the courts below for the murder of his first wife Jamni by strangulation. Therefore, the present appeal.

(3.) The appellant was living in the village Madh, Amritsar by constructing a jhuggi in an open space, where he was working as a labourer. He used to live with his deceased wife Jamni, his second wife Soma and his two sons born from the first wedlock. They all had been living together as such for over 10-12 years.