AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment dated 1-4-1995, passed by the Sessions Judge, Hoshiarpur, in Sessions case No. 20 of 14-6-1994. By this judgment, learned Sessions Judge has convicted appellant Ajit Singh under S. 302, IPC for having committed the murder of his wife Satwinder Kaur and has sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1000/-; in the default of payment of amount of fine, the appellant shall undergo rigorous imprisonment for two months.

(2.) Facts of the case as unfolded in the prosecution story, are that deceased Satwinder Kaur was married to appellant Ajit Singh somewhere in March, 1993. After the marriage, the deceased and the appellant started living at the house of the appellant at village Attowal. No child was born out of this marriage. The appellant and his mother used to tell the deceased that they could not keep her in their house. About 5/6 days prior to the date of the occurrence (22-1-1994) the maternal uncle of the deceased named Nirmal Singh took her to her village and again brought her back to village Attowal on 22-1-1994.

(3.) Further case of the prosecution is that on that day at about 6 p.m. appellant Ajit Singh poured diesel upon her from the Pipi (tin) and set her on fire. Satwinder Kaur was admitted in the civil Hospital, Hoshiarpur at 7-45 p.m. on 22-1-1994.