STATE Vs. ATBIR

JUDGEMENT

(1.) Lust for two 'Z's i.e. Zar (wealth) and Zameen (Land) by the appellants led to the commission of this ghastly crime. The genesis lay in the second marriage of one of the appellant's father. Thus the third proverbial 'Z' i.e. Zun (Woman) too played its own part.

(2.) This judgment would decide Crl.A.805/2004 preferred by Appellant-Atbir as also Murder Reference No.3/2004 moved by the State. Atbir challenges his conviction under Section 302 IPC by judgment dated 10th September, 2004 and order of sentence of death dated 27th September, 2004 Appellant-Ashok has preferred Crl.A.876/2004, against his conviction under Section 302 IPC and the sentence of life imprisonment awarded to him.

(3.) Appellant-Atbir son of Jaswant Singh, Ashok Kumar @ Ashok son of Nanhu Singh, Arvind son of Rajbir and Chandra, first wife of Jaswant Singh, all were charged for offences under Section 302 read with Section 34 IPC for the murder of Smt.Sheela Devi current wife of Jaswant Singh, Sonu @ Savita daughter of Jaswant Singh and Manish S/o Jaswant Singh from Smt. Sheela Devi. Chandra could not be arrested and brought to trial. She was declared a proclaimed offender.