VED PRAKASH Vs. STATE

JUDGEMENT

(1.) Accused appellant is convicted under Section 302, I.P.C. for life imprisonment and the fine of Rs. 500/- and in default RI for one month for causing murder of his wife Smt. Pushpa alias Banti.

(2.) On 27-1-1995 the written report was made by Ved Prakash accused at 1 a.m. in Police Station, Lalgarh Jatan. The report says that Ved Prakash was employed in a Cotton Complex as labourer and that he along with his wife and daughter aged about one year boarded Roadways bus at Sukhadia Circle for destination of his in-laws'-house at village 5 S.P.M. Around 8 p.m. he got down at Morjanda Stand and proceeding towards his father-in-law's house, when he reached near house of his father-in-law, 3 Sardars came in Jeep, stopped Jeep near him and asked him that where they are going and then asked him to sit in the Jeep, when he refused they came out of the Jeep and caught hold of him and gagged him with mufler, thereafter, one person tied his hand and legs with the rope. One person took his wife in the Mustard field. He removed the Mufler from his mouth and shouted for the help, his father-in-law came at the spot and he removed the rope and asked about his daughter Banti. His father-in-law and brother-in-law went in sercah of Banti in the direction shown by him and found that Banti was lying in the field dead. On this report police has started investigation. The dead body of the deceased was sent for post-mortem. Post-mortem was conducted by Medical Board. The Post-Mortem report is Ex. P/1. The Medical Board found following injuries :

(3.) As per the Medical Board cause of death was Asphyxia.