JAGBIR SIGH Vs. STATE

JUDGEMENT

(1.) The appellant is aggrieved by the impugned judgment dated 06.04.2010 vide which he had been convicted under Section 302 of the IPC for having committed the murder of his deceased wife Santosh by burning her to death. Vide order of sentence dated 09.04.2010, he had been sentenced to undergo life imprisonment and to pay a fine of Rs.5,000/- and in default of payment of fine to undergo SI for six months. He had separately been convicted for the offence punishable under Section 506 of the IPC as well for which he had been awarded RI for a period of two years.

(2.) Record shows that the accused Jagbir was employed as sweeper in the CRPF. He was married to the deceased (Santosh) in the year 1999; at that time, he was unemployed but thereafter he got employment in the CRPF. In the eight years of their married life, they did not share cordial relations; it was only about four years prior to the date of the incident that a panchayat was held and on the intervention of the said panchayat, Santosh had gone back to reside with her husband. The parties were living in their matrimonial home at RZ-40, Netaji Line, Gopal Nagar-II, Najafgarh.

(3.) On 24.01.2008, information was received in the local police station Najafgarh that a husband and wife had been burnt at the aforenoted residence. This information was documented vide DD No. 50-A (Ex.PW-29/D)