REGENT COMPUTRONICS PVT. LTD.

MURARI LAL Appellant

V/S

STATE Respondents

Referred Judgements :-

SURINDER KUMAR V. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA V. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
KHUSHAL RAO VS. STATE OF BOMBAY [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ISHWAR SINGH ILAM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
MEHARAJ SINGH L NK KALU VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM BIHARI YADAV VS. STATE OF BIHAR [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
PAPARAMBAKA ROSAMMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T K REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. SHARIFF [REFERRED TO]
BALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ATBIR VS. GOVT OF N C T OF DELHI [REFERRED TO]
JAGDISH LAL MALHOTRA VS. STATE [REFERRED TO]
STATE OF U P VS. RAJ BAHADUR S O RAGHUNANDAN [REFERRED TO]

JUDGEMENT

(1.) MURARI Lal in this appeal impugns his conviction under Section 302 of the Indian Penal Code, 1860 (IPC, for short) for murder of his wife Sansarwati on 27th September, 2004. He has been sentenced to Life Imprisonment and to pay a fine of Rs.10, 000/-. In default of payment of fine, he will undergo Rigorous Imprisonment for three months.

(2.) IT is not disputed that Sansarwati was the wife of the appellant and they have five children. They were married for thirteen years.

(3.) ON the question of dying declaration, statement of PW-2, Soudan Singh, brother of the deceased, PW-13, Dr. Ritu Saxena, who had recorded the Medico Legal Report (MLC), and SI Praveen Kumar, PW-18 are relevant. We may notice that the trial court has disregarded the dying declaration recorded by PW-18, SI Praveen Kumar, and Exhibit PW-18/A. This aspect has been examined in the paragraphs below.

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MURARI LAL Vs. STATE

Referred Judgements :-

JUDGEMENT

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