RAMESHWAR SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THIS Criminal Revision has been filed against the order of learned Additional Sessions Judge, Jammu, dated 31 -08 -2005, settling charge under section 201 of the Ranbir Penal Code against the petitioner.

(2.) THE case of the prosecution is that the accused -Kulwant Singh, husband of deceased -Indu Devi, was having illicit relations with one Reshmi Devi and he wanted to marry with her. This fact was known to the deceased. On that account on 09 -05 -2005, there were verbal altercations between the accused -Kulwant Singh (husband) and the deceased -Indu Devi (wife), Kulwant Singh fired upon Indu Devi with his licensed revolver and killed her on the spot so that he may marry with Reshmi Devi.

(3.) THE case of the prosecution against the petitioner is that he fully knowingly well that accused -Kulwant Singh had intentionally killed the deceased -Indu Devi so in order to mis -lead the Police and for screening the accused -Kulwant Singh from the legal punishment, he lodged a false report with the Police that Indu Devi has killed herself by shooting with a revolver. After the completion of investigation of the case, the challan was presented before the trial Court.