RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) Believing the testimony of Smt.Dhulli PW-1, Gaje Singh PW-2, Babita PW-3 and Kanta PW-4, the learned trial Judge has convicted the appellant for the offence of having murdered his wife as also for the offence punishable 498-A IPC. For the offence of murder, the appellant has been sentenced to undergo imprisonment for life and for the offence punishable under Section 498-A IPC, the appellant has been sentenced to undergo imprisonment for a period of two years.

(2.) When the incriminating circumstances were put to the appellant he sang the song "It is incorrect" or "It is wrong".

(3.) The only thing which was admitted by the appellant was that the deceased was his wife.