- (1.) Appellant, husband of the deceased, has preferred this appeal challenging his conviction and sentence for commission of an offence under Sections 302 of the Indian Penal Code, 1860 (IPC for short) and 27 of the Arms Act, 1959 (the Arms Act for short), as ordered by the trial Court vide judgment/ order dated 23.4.2008/ 24.4.2008.
(2.) On 12.9.2004, Amar Lal along with Satbir had gone to look after his fields. He saw a dead body of an unknown lady lying with her face downwards in the fields of his brother Shiv Lal. There were signs of injury on her neck and pellet marks on her back. One empty cartridge of .12 bore was lying near the dead body. One blood stained gandasi and one pair of laies slippers of pink colour, stained with blood, were also lying nearby. On his information to Assistant Sub Inspector Mukesh Chander, Police Station Barwala, FIR No.281 dated 12.9.2004 was registered at police station Barwala under Sections 302/ 201 IPC and 25 of the Arms Act.
(3.) Thereafter, Assistant Sub Inspector Mukesh Chander visited the spot and lifted one empty, one gandasi, pair of chappals, one dupatta, blood stained earth in which pellets were lying and one tabeez of gold from the spot. The spot as well as the dead body were got photographed. He prepared inquest report qua the unidentified female dead body and sent the same for postmortem examination.;