MOHD. GULAB Vs. STATE

JUDGEMENT

(1.) THE song sung by the appellant, when incriminating circumstances were put to him under Section 313 Cr.P.C. is a two -lined couplet. He sang 'It is incorrect' and 'I do not know'.

(2.) I am innocent and falsely implicated in this case. I was married to Nasreen about 8 years back. From this wedlock, I am having two children aged 5 and 4 years. We were living happily. There was no quarrel between me and my wife. I used to work with Ikram. After getting information about unconsciousness of my wife, I along with Ikram went to my room. There I found that my wife had already died. I informed police. Later on I was falsely implicated in this case.

(3.) WITH reference to the defence taken by the appellant that he was on work and on getting information about his wife being unconscious he went along with Ikram to his house where he found his wife dead and he informed the police, we note that the investigating officer Insp. Ramesh Kumar PW -15 has deposed that the appellant was apprehended the next day of the crime i.e. on 11.3.2006 when he was on the street.