RAJ BAHADUR Vs. STATE

JUDGEMENT

(1.) Raj Bahadur s/o Mehar Bahadur r/o House No. 16/71, Hardhian Singh Road, Delhi was convicted for the offence under Sec. 302 Indian Penal Code vide judgment dated 26th October, 1987 and sentenced to imprisonment for life vide order dated 29th October, 1987 by an Additional Sessions Judge, Delhi for having committed the murder of his wife Smt. Bimla @ Billo.

(2.) Being not satisfied with the judgment and order Raj Bahadur filed this appeal.

(3.) Before discussing the arguments advanced at the Bar it would be apppropriate to mention the necessary facts of the case.