- (1.) The appellant in this case has made a clean breast of the crime by the following statement in answer to the last question put to him, under S. 313. Cr. P. C. ...[VERNACULAR TEXT OMITTED]...
(2.) In view of the above, Shri Vimal Chaudhary, the learned Amicus Curiae, appearing for the appellant, has not challenged the finding of the trial Court that, the appellant is responsible for the death of his own wifeKailashi. Even then we have examined the record of the case and gone through the statements of Srinarain (PW 1), Ramhet Lal (PW 2), Mst. Bhonri (PW 3), Veerpal (PW 4), Badrilal (PW 5), Sripal (PW 6), Babukhan (PW 7), Lilaram, ASI (PW 8), Kailash Chand (PW 9), Dr. P. C. Sethi (PW 10).
(3.) We are convinced that the finding of the trial court that the accused-Prabhualal S/o Sanwalia is responsible for the death of his wife Kailashi is well founded on the evidence and no interference is required. So now, the finding arrived at by the learned trial Court, that the act of the accused cannot be covered by S. 304, IPC and the accused is guilty of the offence under S. 302, IPC requires consideration.;