BHUPINDER SINGH Vs. STATE

JUDGEMENT

(1.) The appellant Bhupinder Singh was tried byShri D.C. Aggarwal, Additional Sessions Judge, on the charge of murderingManjit Kaur, alias Billo, resident of A-308, Pandav Nagar, Delhi. TheAdditional Sessions Judge found the accused guilty of the offence charged withand sentenced him to imprisonment for lile. Against his conviction andsentence the accused has filed this appeal.

(2.) The case for the prosecution is this. Gian Kaur (PW 1) with herfamily including the daughter Manjit Kaur resided at A-308, Pandav Nagar,Manjit Kaur was married to Amrik Singh of Bharatpur. She left Amrik Singhsome years back and started living with the mother. Manjit Kaur marriedTilak Raj of West Patel Nagar and lived with him for some years. Manjit Kauralso left Tilak Raj and again returned to the house of her mother. AccusedBhupinder Singh was a friend of Kuldip Singh (brother of Manjit KaurBhupinder Singh used to visit Kuldip Singh and during his visits he came toknow Manjit Kaur. They developed intimacy with each other and about22 months before the occurrence they married and started living as husbandand wife in the upper room of house A-308, Pandav Nagar.

(3.) The case for the prosecution further is that on 11/08/1980 therewas a quarrel between Manjit and Bhupinder over money and Manjit said toBhupinder that if he could not bear her expenses she would go to Tilak Raj.Manjit left on 11/08/1980 and returned to 12/08/1980 at about1.30 p.m. On the asking of the mother as to where she had gone thereafterwent upstairs. After about half-an-hour both Bhupicder and Manjit camedown and talked to each other outside the house. Bhupinder asked Manjit notto visit other men in future but she did not obey him and left. Bhupinderwent back to his room. Manjit returned the next day, i.e. 13/08/1980at about 9.30 p.m. and went upstairs.