AMRIK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE accused-appellant, above named, was tried by learned Additional Sessions Judge, Kaithal for the offence punishable under Section 302 of Indian Penal Code (for short 'the IPC'). He was convicted thereunder and sentenced to undergo imprisonment for life by judgment of conviction and order of sentence dated December 1st, 2000.

(2.) THE accused-appellant preferred the appeal.

(3.) ON January 30th, 1999, appellant made extra-judicial confession before Shankar Ram (PW-12) maternal uncle of the deceased to the effect that on the intervening night of January 11th/12th, 1999 at about 10.30 PM, he had a quarrel with his wife as she was of quarrelsome nature and he caused injuries to her with a kulhara at his house. Shankar Ram produced the appellant before Mange Ram (PW-14) Inspector C.I.A. Staff, Kaithal. Accused was arrested and interrogated. He made disclosure statement (Exhibit PK) that he murdered his wife with the kulhara and after committing the murder, he kept concealed the kulhara under the wheat chaff in his house and could get the same recovered. In pursuance thereto, he got recovered the same vide seizure memorandum (Exhibit PK). On completion of investigation and other formalities, the accused was arraigned for trial.