SITA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant questions her conviction and consequent sentence awarded to her by the learned Sessions Judge, Ludhiana vide judgment and order dated 15.1.2005.

(2.) The FIR was registered on the basis of the statement made by one Gurdev Singh, apprising the police that in the morning at 7.00 a.m. on 23.1.2003, he noticed a dead body lying in his fields, whereupon, he informed the fact to few of his neighbours and then the police, resulting in the registration of FIR, broadly containing this version with accusation and suspicion at none.

(3.) The dead body was established to be that of Rajesh Bahadurhusband of the appellant, who was then tried for murder of her husband to result in conviction largely on two aspects taken into consideration by the learned trial Court i.e. (i) recovery of blood stained "thapi" (wooden bat like structure used for washing clothes);(ii)extra judicial confession made before one Harpal Singh.