RAJINDER KUMAR Vs. STATE

JUDGEMENT

(1.) Vide judgment and order dated 17.2.2006 the appellant has been convicted for the offence of having murdered his wife as also for the offence of attempting to commit suicide.

(2.) For the offence of murder, the appellant has been sentenced to undergo imprisonment for life and for the offence of attempting to commit suicide he has been sentenced to undergo simple imprisonment for one year.

(3.) That the wife of the appellant was fatally stabbed; stab wounds being 13 in number, and that the place where she died was the two room tenement on the first floor of the house taken on rent by the appellant is not in dispute and learned counsel for the appellant concedes the said position.