BASHIR Vs. STATE

JUDGEMENT

(1.) After having suffered conviction for the charge of section 302 RPC for allegedly killing his wife Zeinab Bi and sentenced for rigorous imprisonment for life vide impugned judgment dated 28.12.2012 of learned Principal Sessions Judge Poonch, appellant-Mohd Bashir (for brevity 'accused') has preferred Cr. Appeal No. 02/2013. Since the sentence awarded to the accused is subject to confirmation of this Court in terms of Section 374 of Code of Criminal Procedure, Confirmation No. 01/2013 is also tagged with the main conviction appeal.

(2.) Prosecution case in brief:

(3.) The accused was arrested on 19.04.2007 and while in custody, he suffered a disclosure statement to the effect that he had concealed the dead body of the deceased in his land at Arikandi, beneath the fencing line of the field, pursuant thereto, it was recovered and identified by the family members of the deceased. The place of recovery of the dead body was photographed in the presence of certain witnesses. Recovery memos were prepared at the spot. Site plan of the occurrence was prepared by the Investigating Officer and during investigation, broken bangles, ear ring and one clip were seized.