RADHA KRISHAN NAIR Vs. STATE

JUDGEMENT

(1.) WITH reference to the eye witness account deposed to by Sanjay Kumar PW-1, the son of the appellant and finding corroboration to what he said and saw through the testimony of Neetu PW-3, vide impugned judgment and order dated 16.11.2004, the appellant has been convicted for the offence of having murdered his wife. The learned Trial Judge has also noted that as per the report Ex.PW-19/C of the serologist, the blood group of the deceased was O and that blood of the same group was detected on the lungi and the underwear of the appellant which were seized at the spot where the crime was committed; for the reason the appellant was apprehended in the house when he committed the crime.

(2.) THAT Sunita, the wife of the appellant died a homicidal death is not in dispute. The post-mortem of Sunitas dead body was conducted by Dr.Gaurav Vinod Jain PW-5 and as per the post-mortem report Ex.PW-5/A as many as 7 injuries were noted on her body. The same are as under:-

(3.) IT may be noted that all injuries were opined to be ante-mortem.