- (1.) This appeal has been preferred by the State of Jammu and Kashmir against the six accused-respondents, namely: 1. Vijay Kumar S/O Khoju Ram R/o Patrara Panchgrain Tehsil Rajouri, Distt. Rajouri. 2. Mukesh Kumar S/o Khoju Ram 3. Shamlal S/o Khoju Ram 4. Mst.Bhijji Devi alias Poli W/o Khoju Ram 5. Mst. Babli Devi W/o Mukesh Kumar 6. Mst. Padma Devi W/o Tirath Ram
(2.) All the six respondents were accused of murder of Kamala Devi and were tried for offence of murder before the Court of Session Judge, Rajouri, J and K.
(3.) The prosecution case commenced on the complaint of PW-1 viz. Rajinder Kumar, father of the deceased on 14.05.1995 to the effect that the deceased Kamala Devi was married to Vijay Kumar two years prior to the incident. Due to her medical problem, she was unable to conceive, on account of which Vijay Kumar was planning to do away with her in order to solemnize second marriage. On 14.05.1995 PW-1 Rajinder Kumar got information that Vijay Kumar with his two brothers Mukesh Kumar and Shyam Lal, mother-Bhijji Devi, Sister-in-laws: Babli Devi and Padma Devi killed Kamala Devi on the intervening night of 13/14th May, 1995.;