VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) THE appellant Vinod Kumar has been convicted of offence under Section 302 IPC for the murder of his wife Meera and sentenced to imprisonment for life.

(2.) THERE are no eye witnesses of the incident. The case is based entirely on circumstantial evidence.

(3.) APART from the examination of police officials the prosecution examined PW -1 Girija Shanker Pandey, Supervisor working in M/s. Vikram Overseas Pvt. Ltd. where Meera was working, Dharam Singh, PW -2 being landlord of Vinod, Shiv Dayal,PW -3 in whose garment factory Vinod was working and PW -11 Sub -Inspector Ram Pal Singh Investigating Officer of the case. In defense the accused examined Santosh Kumar, DW -1, brother of the deceased Meera.