SUNIL ALIAS BULLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is instituted against judgment and order dtd. 30/5/2017, rendered by learned Sessions Judge, Bhiwani, in Sessions Trial No. 268 dtd. 10/10/2016. Appellant Sunil alias Bulli was charged with and tried for the offence punishable under Sec. 302 of the Indian Penal Code. He was convicted and sentenced thereunder to undergo imprisonment for life and to pay a fine of Rs.5,000.00, and in default of payment of fine, to further undergo rigorous imprisonment for six months.

(2.) The case of the prosecution, in a nutshell, is that ASI Prem Kumar (PW.9), Incharge, Police Post Adampur Dhndhi, was present in Bhiwani Court, on 6/8/2016. Ranbir Singh (PW.2) made a call on his mobile. He was informed that he had two children, namely Sunil alias Bulli and daughter Priya. On the intervening night of 05/6/8/2016, his son Sunil had murdered his daughter Priya. ASI Prem Kumar visited the spot. Bimla (DW.1) was present there. She refused to make any statement. ASI Prem Kumar noticed injuries on the head, forehead and legs of the deceased. Blood was oozing out from her nose. SHO Deshraj also reached the spot. The dead body was sent to General Hospital, Dadri, for autopsy. On 14/8/2016, SHO Deshraj arrested the accused. The accused made a disclosure statement, on the basis of which he got recovered the iron rod, used in the commission of the crime. The investigation was completed and challan was put up after completing all the codal formalities.

(3.) The prosecution examined a number of witnesses in support of its case. The appellant was also examined under Sec. 313 Cr.P.C. He denied the case of the prosecution. He also examined DW.1 Bimla.