GOPAL Vs. STATE

JUDGEMENT

(1.) THIS is an appeal from the judgment and order of Sri I. N. Misra, Sessions Judge, Mainpuri by which he convicted the appellant under Section 302, I. P. C. and sentenced him to imprisonment for life.

(2.) THE person who lost her life in this case was one Smt. Rewati. She was the wife of the appellant. It is said that the appellant suspected the fidelity of his wife and, he, therefore, on 4-10-70 at about 10 A. M. took her to his field on the pretext of scraping grass and there inflicted Khurpi blows on her as a result of which she, died. This incident was said to have been witnessed by Saifulli and Sannu. After killing his wife the appellant was alleged to have made an extra-judicial confession in regard to his guilt before Hemendra Singh and Sukhram. It is further alleged that after making that confession he went to P. S. Kuraoli and lodged a report (Ex. Ka-5) there at 11-30 A. M. In that report he admitted to have killed his wife with a Khurpi. He was arrested and put up in the thana lock-up. As no Sub-Inspector was present at the police station, Head Constable Zor Singh (P. W. 4) himself went to the place of occurrence reaching there at about noontime. Subsequently, the investigation of the case was entrusted to S. I. B. S. Sirohi (P. W. 7 ). He reached the spot at about 2-30 P. M. There he first held an inquest on the dead body of Smt. Rewati and prepared the inquest report Ex. Ka

(3.) THE post-mortem examination on the dead body of Smt. Rewati was conducted by Dr. O. P. Batra on 5-10-71 at 11 A. M. He found four incised wounds, two contusions and three linear abrasions on different parts of the dead 'body.