SHYAM SINGH Vs. STATE

JUDGEMENT

(1.) THE appellant has been convicted for the offence of murdering his wife.

(2.) LEARNED Trial Judge has believed the testimony of Acharaya Rahul Dev PW -9 and Rajnish PW -10 to sustain a finding of guilt against the appellant. Learned Trial Judge has found that the statement Ex.PW -15/A recorded before Sh. Bishan Chand SDM, Pahar Ganj, in which the appellant gave an account of the circumstance under which his wife died was found to be unbelievable and inconsistent with the medical evidence of the cause of the death of the wife of the appellant.

(3.) THE answers given to question No. 23 to 25 are as under: