PARAM LAL Vs. STATE M.P.

JUDGEMENT

(1.) LITERATURE created by the great human minds reflect the social scenario and fresco the picture in such a manner that sometimes one wonders whether life has borrowed from the world of literature or is it the literature that has been richly endowed by multifaceted and manifold experiences of life. The war of Troy was fought for Helen and the entire gamut of human mind was portrayed as if the summum bonum of life centered around the lady. Othello, the obsessive and possessive lover paved the path of murderous proclivity solely due to suspicion, and got Desdemona done to death. That is why it has been said that passion and jealousy are the dictates of frenzy. They ride the reason out. Thus, wherever jealousy penetrates into the mind of a person, be it a male or female, the emotions wake up crossing all the barricades and bounds of reason and the protagonists do not hesitate to commit any heinous crime.

(2.) IN the case at hand, as is discernible from the factual matrix, the accused -appellant (hereinafter referred to as 'the accused') Paramlal, being impassioned and enraged witnessing the deceased, Imarti, his wife, having sexual intercourse with one Teliram on the date of occurrence i.e., 3.1.1990, almost a 'Yuga' back, murdered her losing all control over himself. The hem1 of the matter is whether he did the act in a state of passion and fun or was it totally a calculated one?

(3.) IT is apposite to mention here that in the statement recorded under section 313 of the Code, the accused, on a query being made by the learned trial Judge, has unequivocally stated as under: ...[VERNACULAR TEXT COMITTED]...