PARAS RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an appeal by Paras Ram. son of Mangal Ram, aged 30 years, resident of village Manakpur, against his conviction under Section 302 and sentence of imprisonment for life, passed by the Sessions Judge, Simla, on 6th January, 1971 for having caused the murder of his wife, Sito, aged 22 years on the 21st May, 1970 at 10 A.M. at his house in village Manakpur. Tehsil Nalagarh.

(2.) THE facts as have appeared In the evidence are briefly as under:

(3.) THE prosecution relied for the proof of the case on: