AMAR SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The appellant herein, Amar Singh, has been convicted and sentenced to life imprisonment under section 302 IPC for having committing the murder of his wife. Feeling aggrieved, he has approached this Court in appeal.

(2.) The appellant was tried on the charge that on or about 23rd124th January 1982, he had intentionally or knowingly caused the death of his wife Smt. Baisakhi Devi by administering poison to her.

(3.) The fact and circumstances leading to the trial of the appellant lie in a narrow compass and may be narrated thus: