SHIVJI SINGH Vs. STATE

JUDGEMENT

(1.) SHIVJI Singh impugns the judgment dated April 29, 2014 by which he is convicted for the offence of murder of Ms.Neha and the order on sentence dated May 02, 2014 by which he has been directed to undergo imprisonment for life and to pay a fine of Rs. 50,000/ - and in default of payment of fine to further undergo simple imprisonment for one year.

(2.) LEARNED counsel for the appellant contends that the husband/fiancà ((THELAW))e of the deceased Amar Singh who was a material witness has not been examined. No date has been mentioned in the seizure memo of the pant and shirt allegedly seized from the appellant. Despite the house being four -storied no public witness was associated while opening the door of the house and the entire case is based on the testimony of Police witnesses who have not witnessed the incident. There being no eye -witness to the incident the appellant having been falsely implicated he is entitled to be acquitted.

(3.) DR .Vinay Kumar PW -5 conducted the post -mortem of Neha Sharma and noticed the following injuries: