STATE OF J&K Vs. RAJ SINGH

JUDGEMENT

(1.) Raj Singh, respondent-accused, was sentenced to, Imprisonment for life and fine of Rs.20,000/- with default sentence of one year under Section 302 RPC, Rigorous imprisonment for five years and fine of Rs.5000/- with default sentence of one year under Section 325 RPC, and Rigorous imprisonment of one year with fine of Rs.1000/- with default sentence of two months under Section 323 RPC, pursuant to his conviction for the above offences vide Judgment dated 05.11.2008 of the learned Sessions Judge, Udhampur, vide Order of November 07, 2008, referring the case to this Court for confirmation of the Life Imprisonment.

(2.) The facts leading to the Confirmation Reference are these:-

(3.) Finding that the prosecution had not produced any evidence to support the Charge that the accused had attempted to commit rape on PW-2 Pushpa Devi, his sister-in-law, the trial Court found him guilty only of committing the Murder of Rano Devi, his aunt, besides causing voluntary grievous hurt to Pushpa Devi, his sister-in-law, relying on the statements of PW-2 Pushpa Devi, PW-3 Shankar Singh, PW-5 Surjit Singh & PW-8 Dr. Suram Chand Chanotra.