- (1.) The appellant (to be described hereinafter as the accused faced the trial of the charge under section 302 of the Indian Penal Code for having committed murder of his wife Meena on 07.03.2005 in the area of Village Lohchabka and was convicted of the said offence vide judgment of the learned Additional Sessions Judge, Gurgaon and sentenced for life imprisonment and to pay a fine of Rs. 1,000/-; in default of payment of fine, to further undergo imprisonment of one month.
(2.) The facts of the case are briefly narrated:- Rajender Parkash son of Matadeen is a resident of village Lohchabka. His 'baithak' (drawing room) adjoins the house of the accused. He made the statement before the police on 07.03.2005 itself, about the occurrence, on the basis of which, FIR was registered. According to him, there used to be a constant quarrel between the accused and his wife Meena and on that account she went to her parental house in village Rasiyawas, Rewari about six months before the occurrence. On assurance given by the accused to Mahipal, Ex-Sarpanch and Suresh, residents of village Rasiyawas, his wife was brought back, about three months ago. The accused, however, did not improve his behaviour and kept quarrelling with his wife. About 20/22 days before the occurrence, Pappi @ Rakesh, brother of the deceased had come to his sister's house and requested the accused not to maltreat his wife. From that day onwards, the accused started having more ill-will towards his wife Meena. Even on the day of occurrence Rajender Parkash, complainant gave counselling to the accused and his wife Meena, and sent them back to their house. At about 2.00 p. m. on that day, he heard the noise of quarrel from the house of the accused, and went there alongwith the neighbourers. They saw the accused running away from there after inflicting the 'kulhari' (Axe) blow on the neck of his wife. They entered the house and saw Meena having succumbed to the injuries on her person. Rajender Parkash informed about the incident telephonically to Rakesh Kumar, the brother of the deceased at Delhi and also the local Police.
(3.) According to the prosecution version, PW-14, Sunil Kumar, Sub Inspector/SHO, Police Station, Pataudi accompanied by other police officials, was present in Pataudi City in connection with Examination duty, and reached village Lohchabka, on receiving telephonic information. He recorded the statement, Ex. PC of Rajender Parkash, on the basis of which the FIR Ex. PC/2 was registered. He prepared the inquest report Ex. PA and also recovered the blood stained earth from near the dead body. There were pieces of the broken bangles and black coloured head wear of the victim, stained with the blood, which were converted into parcels and taken into possession vide memo Ex. PD/1. The photographs of the scene of occurrence were also taken. He sent two police officials to the Civil Hospital for getting the postmortem examination of the dead body conducted.;