INDER SINGH Vs. THE STATE OF PEPSU

JUDGEMENT

(1.) INDER Singh Appellant was tried for the murder of his brother Kehar Singh's wife, Mst. Indo, with a single stroke of gandasa on her neck when she lay on a cot at her house at village Rainwala, P.S. Sadar Faridkot. He was convicted by the Additional if Sessions Judge, Bhatinda District, at Faridkot under Section 302, I.P.C. and sentenced to transportation for life. The convict has appealed through jail.

(2.) THE evidence as regards motive is scanty. The suggestion is that Mst. Indo, the deceased, was carrying on a liaison with Sarwan Singh son of Sucha Singh (P.W. 2) and this was resented by the Appellant Sucha Singh deposed that five or seven days prior to the incident in question the accused expressed his resentment over the suspected intimacy of Sarwan Singh with Mst. Indo. The witness thereupon inquired from his son and the latter denying his intimacy with Mst. Indo professed that she was just like a mother to him.

(3.) POST mortem examination on the dead body of Mst. Indo conducted by Dr. P.L. Bedi, Civil Surgeon, Faridkot, revealed that it had an incised wound 5 1/2" x 2" on front of the neck above the clavicles. The wound went deep into the neck cutting through trachea and large vessels and resulted in instantaneous death., The injury, in the opinion of the doctor, was sufficient in the ordinary course of nature to cause death.