SHIV SHANKAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The charge against the appellant (accused) was for offences under Sections 302 and 201 of the Indian Penal Code ( for brevity " IPC" ).

(2.) The facts of the case are briefly narrated:

(3.) The complainant had gone to attend his duty on 13.4.2006 at about 6.00 p.m. and returned at 9.00 a.m. The accused told the complainant that his wife Babita had gone somewhere during the night and could not find her out despite search. The complainant then went to Atul Company, Faridabad for purchasing clothes. At about 2.30 pm, the accused went to the shop of Parmeshwar Dass father of the complainant and confessed that he has kept the dead body of his wife in the room after killing her and left his son with Naresh Dass, his younger brother. Thereafter, the accused fled from there. Parmeshwar Dass gave this information to Anil Dass on his mobile phone.