(1.) AMAR Singh, appellant, seeks setting aside of judgment and order dated 09.12.2000 of learned Additional Sessions Judge, Reasi, whereby he has been convicted under Section 302 RPC and sentenced to imprisonment for life and fine of Rs. 1,000/ -.
(2.) LEARNED Sessions Judge has made reference under Section 374 of Code of Criminal Procedure for confirmation of sentence.
(3.) ONE Amar Singh, a resident of Delhi, arrived at Shn Dhar Sabha, Katra, with a woman. He booked their stay in Room No. 414. An amount of Rs. 100/ - was deposited by way of security. Rs. 21/ - were paid as donation to the Sabha. The duo, posing as husband and wife, lodged their luggage in the Cloakroom and left for Bhawan. On 14.6.1992, the couple returned and stayed in Room No. 104. On 17.6.1992, Room No. 104 was found locked Foul smell had started emanating from there. On peeping the rear window of the room, dead body of a woman was discovered in the room. An FIR being FIR No. 94/92, was lodged and a case under Section 302 RPC registered at Police Station, Katra. Besides the belongings of the two souls, a writing was found on the reverse side of the donation Receipt, which stood issued by Shn Dhar Sabha. This writing was in Hindi. It revealed the names of the deceased as Renu Bala W/o Vijay Kumar, R/o Delhi and the murderer was identified as Amar Singh S/o Phool singh R/o Delhi. Message was flashed by the Investigating Agency on the address found on the basis of this writing. Delhi Police arrested Amar Singh, appellant, on the basis of this writing.