STATE Vs. RUPINDER KUMAR

JUDGEMENT

(1.) VIDE impugned judgment and order dated 26.08.1997, respondent Rupinder Kumar has been acquitted of the charge of having committed an offence punishable under Section 302 IPC.

(2.) HE was charged of having murdered his wife Manju Bala in their matrimonial house at around 11:30 PM on 24.5.1996.

(3.) THE dead body of Manju Bala was seized and sent to the mortuary for post-mortem and as per post-mortem report Ex.PW-6/A following injuries were detected on her body:-