MAHENDER PAL SETHI Vs. STATE

JUDGEMENT

(1.) BELIEVING the testimony of the two major sons of the appellant i. e Mohit sethi and Chetan Sethi, as per whom the appellant, their father, had murdered their mother, the learned trial judge has convicted the appellant for the offence of having murdered his wife.

(2.) THE learned trial Judge has found additional sustenance to the incriminating evidence against the appellant with reference to a handle of generator which was got recovered after the appellant was apprehended; as per the FSL report ex. PW-21/g human blood was detected on the handle of the generator.

(3.) IGNORING the recovery of the generator handle which possibly could be the weapon of offence for the reason the post-mortem report of the deceased shows that she was repeatedly struck on the scalp with a blunt object, we consider the testimony of the two sons of the appellant, who were present in the house when their mother was murdered.