SURJIT KAUR (SMT.) Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) PRESENT ap­peal has been filed against the judg­ment and order dated 11.9.1997 passed by Sri Rama Kant Sharma, the then Additional Sessions Judge, Nainital, convicting the accused-appel­lant Smt. Surjit Kaur for the offence punishable under section 302 read with 34 I.PC. and sentencing her to undergo imprisonment for life.

(2.) BRIEFLY stated, the prosecution story is that deceased Inder Singh was chaukidar in Sood Farm at village Chandanpura, PS. Bajpur, District Udham Singh Nagar. On 9.8.1996 at 1.00 AM at PS. Bajpur his wife Smt. Surjit Kaur lodged written report to the effect that she along with her husband and paramour Gurmukh Singh were sleeping at the roof of the house. A dis­pute took place between her and her husband Inder Singh regarding birth of the children. She found at 11 PM. that her husband committed suicide by strangulation.

(3.) DURING pendency of the trial ac­cused Gurumukh Singh died and case against him stand abated.