LAKHWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Lakhwinder Kaur (36) of Badshahpur Kaleki was tried by the learned Sessions Judge, Patiala, for the murder of her husband. The learned trial Judge found Lakhwinder Kaur guilty on March 2, 2004 and sentenced her to rigorous imprisonment for life under Section 302 IPC and also to pay fine of Rs. 10,000/ , in default of payment to further undergo rigorous imprisonment for one year.

(2.) It was on September 3, 2001 that Lakhwinder Kaur had presented herself at Police Station Samana at 10 a.m. before ASI Deva Singh (PW-8) and handed over a blood stained takua. Swaran Singh-I (son of Ajit Singh), who was to appear at the trial as PW-6, was sitting with ASI Deva Singh. Swaran Singh-I heard Lakhwinder Kaur confess to ASI Deva Singh that she had murdered her husband Balwinder Singh at about 3 a.m., while he was asleep on a cot in the courtyard of their house, by inflicting takua blows on his forehead, eyes and neck.

(3.) ASI Deva Singh recorded Swaran Singh-I's statement in respect of what he heard and on its basis a case under Section 302 IPC was registered against Lakhwinder Kaur. Swaran Singh-I was married to Balwinder Singh's sister and had known that Lakhwinder Kaur used to quarrel with her husband Balwinder Singh. She had twice or thrice also threatened to cut him into pieces.