BASIR Vs. STATE

JUDGEMENT

(1.) Noting that the incriminating circumstances emerging against the appellant through the testimony of PW-1, PW-4, PW-5, PW-6 and PW-7 were not put to the appellant, we had summoned the appellant and further examined him under Section 313 Cr.P.C.

(2.) We reproduce the incriminating circumstances additionally put to the appellant by us and his answers thereto. The same are as under:-

(3.) The appellant has not denied that the deceased Lal Bano was his wife and that he was residing with his wife and children at Municipal No.A-361, Transit Camp, Govindpuri, Kalkaji. The appellant has also not denied that Julfikar Khan was his landlord. The appellant has admitted that on the night of 17th July, 2003, he slept with his wife Lal Bano in a room forming part of his tenanted premises. He has denied that a quarrel took place between him and his wife in the night of 17th July,2003.