STATE DELHI ADMINISTRATION Vs. ZILE SINGH

JUDGEMENT

(1.) Zile Singh accused was tried by an Additional Sessions Judge for the charge of having murdered his father, Lakhi, on the night between 27th and 28th September, 1971. The Additional Sessions Judge found the accused guilty. He convicted the accused under section 302 1. P. C. and sentenced him to death by his order dated the 8th September, 1972. A reference has been made for confirmation of his sentence. The accused has challenged the correctness of the order passed by the Additional Sessions Judge in Criminal Appeal No. 175 of 1972.

(2.) The prosecution story is that the accused had previously been working in Karachi in the office of Indian High Commission and during the period he was working there his family lived sometimes in the house of the deceased and sometimes in the house of the accused's in-laws in village Mehrauli. The accused suspected illicit intimacy between his wife and the deceased. A quarrel had taken place on this account between him and the deceased. The accused is alleged to have lodged a report with the police. However, the matter was subsequently compromised between them.

(3.) The accused was employed as a peon in Naval Headquarters and was posted to Directorate of Stores, R. K. Puram, New Delhi. On September 27, 1971, he absented himself from the office after lunch.