LOCHAN RAM Vs. STATE

JUDGEMENT

(1.) SESSIONS Judge, Rajouri has sentenced the appellant to imprisonment for life and fine of Rs. 5000/-, convicting him under Section 302 RPC for committing the murder of Neelam kumari alias Nima, his daughter-in-law after injuring her with an axe on February 10, 2001 at Village Lamberi, Tehsil Nowsheara of district Rajouri in the State of Jammu and kashmir.

(2.) THE appellant has filed this appeal praying for his acquittal of the charge besides seeking setting aside of the judgment dated January 30,2009 of learned Sessions Judge, Rajouri. ACTS:

(3.) FACTS giving rise to this Appeal and confirmation Reference No. 02/2009 made by learned Sessions Judge, Rajouri may be stated thus:-Jai Kumar, PW-1, was informed by the appellant on 10. 02. 2001 at about 3. 00 p. m of having killed his daughter-in- law by hitting her with an axe, called "tabar".