KARNAIL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This jail appeal has been filed against the judgment of conviction and order of sentence dated 22nd Jan., 1998, passed by learned Additional Sessions Judge, No. 2, Hanumangarh, in Sessions Case No. 2/97 (4/97), convicting the accused appellant for offence under section 302 Penal Code and sentencing him to imprisonment for life as also to pay a fine of-Rs, 1000.00, in default of payment whereof to further undergo 6 months' simple imprisonment.

(2.) The prosecution story in short is that dead body of Kartar Kaur alias Nihal Kaur, aged about 32 years, was found on 27.10.1996 at about 11.00 AM in her locked room situated in Mohalla Sureshiya, Ward No. 40, Hanumangarh; She was allegedly done to death by inflicting sharp injuries on her neck in the night of 25.10.1996. Post-mortem on the dead body was conducted vide Ex. R 12 on 29.10.1996. It has come into evidence that PW. 2 Banso, who was cousine sister of the deceased residing in the same mohalla, was informed by PW. 4 Premi that she has heard while picking cottons in the filed that Nihal Kaur has been done to death. On this information, PW. 4 approached PW. 1 Sukhdeo Singh and both of them went to residential 'kotha' of the deceased but found it locked from out side. Upon peeping through creek of the closed door, they found dead body of Nihal Kaur lying in the pool of blood and thereafter lodged Ex. R 2 FIR 11.15AM on 27.10.1996.

(3.) After usual investigation, charged and challenged accused appellant, husband of the deceased. In the trial court 10 witnesses were examined and 22 documents were exhibited relying which the accused appellant is convicted as aforesaid.