MUKHTIAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein stands convicted for the offence under Section 302 IPC and sentenced to undergo Life Term Imprisonment alongwith a fine of Rs.1000/- and in default of payment of fine to further undergo 3 months simple imprisonment vide judgment dated 24.07.2012 passed by learned Special Judge (Woman Atrocities and Dowry Cases), Sri Ganganagar in Sessions Case No.47/2012.

(2.) Being aggrieved of his conviction and sentence awarded to him, the appellant has preferred the instant appeal under Section 374 (2) CrPC.

(3.) The prosecution case emanates from the written report (Ex.P1) submitted by the complainant Dalbeer Singh, resident of 500 L.N.P. II, to the Station House Officer, Police Station Hindumalkot on 24.04.2010 at 6.30 a.m. at the place of occurrence. It was alleged inter alia in the report that on 24.04.2010 at 5.30 a.m., Mukhtiar Singh @ Falku approached him and confessed that he had killed his wife Darsho Bai, daughter Manjeet Bai and Son Khushpreet Singh in the night at about 12.30 by an axe and that their dead bodies were lying in the room. Thereafter Mukhtiar went away. The complainant went to the house of Mukhtiar Singh and saw the three dead bodies lying in the room and blood was splayed all around. On the basis of this report, an FIR No.79/2010 was registered at the Police Station Hindumalkot for the offence under Section 302 IPC and investigation commenced. The dead bodies were subjected to postmortem and as per the medical opinion, all the three family members of the accused had been hacked to death by multiple injuries caused by a sharp weapon.