Surinder Singh Nijjar, J. - (1.) This appeal is against the final Judgment and order of the High Court of Madhya Pradesh, Bench at Indore, in Criminal Appeal No: 469/2000 wherein the order of conviction of the appellant for the offences punishable under Section 302 IPC, passed by the Special Judge (S.C & S.T Prevention of Atrocities) and Additional Sessions Judge, Indore has been confirmed.
(2.) The deceased Jayawati was the second wife of Machi Singh. The prosecution version of the tragic episode, leading to the death (murder) of Jayawati (hereinafter referred to as the deceased) has been primarily narrated by Hukum Singh (PW 11). He is the son of Machi Singh and the deceased. The first wife of Machi Singh, Kaushalya Devi had given birth to 13 children. She had produced 8 sons, namely, Surendra Singh, Narendra Singh, Balwant Singh, Nanak Singh, Ranjit Singh @ Dara (hereinafter referred to as the appellant), Jasbir Singh, Santosh Singh, Trilochan Singh (PW 12), and five daughters.
(3.) The deceased Jayawati used to reside with her son Hukam Singh (PW 11) at A.H. Sukalya Road on the first floor. Trilochan Singh @ Lucky (PW 12) used to reside on the ground floor with his wife Surendra Kaur @ Poli (PW 1). The appellant was a regular visitor at the house situated at Sukalya. On the morning of 6/9/97, the appellant had gone to Indore from Bhopal by car and reached the house at around 11:30 am. He came in to visit, after parking the car outside. On the same day Jayawati was found dead in the same house around 2 to 3 pm.;