TULSI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tulsi Singh, the appelant before us, was arraigned before the Special Court, Ferozepur for the murder of his wife Chhinder Kaur. The trial ended in an order of conviction and sentence recorded against the appellant under Section 302, IPC and aggrieved thereby he has filed the instant appeal.

(2.) In absence of any eye-witness to the murder, the prosecution rested its case upon the confession made by the appellant before a Judicial Magistrate and the evidence of the doctor who held post-mortem examination upon the deceased and opined that her death was homicidal.

(3.) From the impugned judgment we find that the appellant did not dispute the fact that his wife met with an homicidal death. He, however, contended that he was not responsible for the murder, nor did he make any voluntary confession in respect thereof as alleged by the prosecution. The Special Court, however, found the confession made by the appellant to be voluntary and true and relying solely thereupon convicted the appellant.