ZILA SINGH Vs. STATE

JUDGEMENT

(1.) The appellant Zila Singh was tried by the learned Additional sessions Judge of Rohtak upon a charge of murder under Section 302, Penal Code. The learned Sessions Judge found him guilty and sentenced him to death. He has appealed to this Court and the case is also before us for the confirmation of the death penalty.

(2.) The charge against the appellant was that he murdered his wife Bhani toy cutting off her throat with a knife early on the morning of 7-5-1953.

(3.) The story for the prosecution briefly is that the relations between the appellant and his wife, Bhani, had become strained because the latter was suspected of infidelity. Some weeks before this occurrence the appellant took Bhani's ornaments and sent her away to her parents. Two or three days later he returned the ornaments to her and a few days later he went to fetch her. He brought her back to his house bub apparently there was no reconciliation between the spouses. The appellant wrote a letter in which he announced his intention of punishing his wife for her evil conduct. This letter was addressed to the Sub-Inspector of Police but was never sent. It was recovered from the appellant's house during the course of the investigation.