BALKARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In both these appeals filed under Section 374(2) of Cr.P.C., the judgment dated 20th of June, 2011 passed by Additional Sessions Judge No. 2, Sri Ganganagar, in Session Case No. 20/2008 (68/2008), is under challenge, whereby both the appellants were convicted for the offence under Section 302 I.P.C. and sentence for life imprisonment with a fine of Rs. 1,000/- with the default stipulation of three months' simple imprisonment had been passed against the appellants.

(2.) As per brief facts of the case, an information was received by the S.H.O., Police Station - Jawahar Nagar, Sri Ganganagar, through telephonic call from Raghuveer Singh ASI of the Police Station that accused appellant, Balkaran Singh @ Chhinda Singh committed murder of his wife, namely, Smt. Jasveer Kaur, by causing fatal injuries and trying to run away from his home but caught by the neighbours. Upon the aforesaid information, the S.H.O. Bhomaram (PW-15) gave instructions to Raghuveer Singh to reach on the spot and SHO Bhomaram along with other police persons reached at the place of occurrence and found that body of deceased Smt. Jasveer Kaur was lying on the cot and there were injuries upon her body. At the place of occurrence, minor son of deceased, Rajveer Kaur informed to Bhoma Ram SHO (PW-15) that today at 11.30 AM, my mother was sleeping in the shadow of Neem tree in the open place in front of house; at that time, my father, Balkaran Singh @ Chhinda Singh and maternal uncle (Mausa) Kewal Singh were sitting in the room. In the room Kewal Singh made slander to his father about his mother, Jasveer Kaur, and my mother asked Kewal Singh not to do so, but Kewal Sigh but (sic. and) my father, came out of the room and inflicted injuries from the opposite of the axe ('Kulhari') upon her head. My father inflicted two injuries and due to these injuries blood came out from the head. After inflicting injuries my father and Kewal Singh ran away from the place of occurrence. Due to the injuries, my mother died.

(3.) Upon aforesaid fact narrated by the son Raj of the deceased, the body and place of occurrence was inspected, in which it was found that there were injuries on the head of Jasveer Kaur, who was lying on the cot.