OM PRAKASH Vs. STATE

JUDGEMENT

(1.) THE appellant was charged for having murdered his wife Kaushalya and 2 minor children; Vikram and Vickey and for having caused simple hurt to 2 women; Usha and Asha.

(2.) THE motive attributed for the crime pertaining to the murder of Kaushalya was that the appellant suspected Kaushalya of having illicit relation with a neighbour named Jogi.

(3.) IN view of the evidence led at the trial the learned Court of Sessions, vide impugned judgment and order dated 18.9.1997 has convicted the appellant for the offence of having murdered Kaushalya, Vikram and Vickey and for having caused simple hurt to Usha and Asha. Needless to state, for the offence of murder the appellant has been sentenced to undergo imprisonment for life and for the offence of causing simple hurt to Usha and Asha has been sentenced to under rigorous imprisonment for 1 year.