GULU SINGH Vs. STATE

JUDGEMENT

(1.) GOLU Singh, the appellant herein, was tried in the court of Shri P. L. Singla, Additional Sessions Judge, on the charges under Sections 302 and 201 of the Indian Penal Code. The learned Addition of Sessions Judge found the accused guilty of the offences charged with and sentenced him to imprisonment for life on the first charge and to rigorous imprisonment for 5 years on the second charge. Both, the sentences were ordered to run concurrently. Against his convictions and sentences the accused has come in appeal.

(2.) ZUMRA Singh (P.W. 8), a resident of village Hailakh, District Bharat Pur, Rajasthan, had three daughters, namely, Sumatbai, Popribai and Ishwaribai. Pobribai is married to Asodha Singh residing in block S. Vishnu Garden and Ishwaribai was married to Golu Singh accused who resided in house No. 23 Vishnu Garden. The first daughter is also married in Delhi. The deceased Ishwaribai was married to Golu Singh about 12 to 13 years back and she had two sons and a daughter from Golu Singh.

(3.) ZUMRA Singh enquired from his son -in -law as to what had happened. Golu Singh said to his father -in -law that he had committed a blunder and he should pardon him for that. The mother of Golu Singh also asked for pardon from Zumra Singh. The actual words said to have been used by the mother of Golu Singh were: "JO HONA THA WOH HO GAYA SHOR NA KARNA, IN KO MAAF KARNA. IN SE KHATA HO GAI HAI BACHON KA BURA HAAL HO JAIGA." She further told Zumra Singh that Ishwaribai had wrapped herself in a quilt in the room and burnt herself. Zumra Singh got suspicious and he went to the house of his other daughter Popribai who told the father that Ishwaribai was murdered in the night and was cremated in the early hours of the morning and she was not informed her death.