- (1.) IN the instant case, Janki Lal (PW -1) had four sons, out of which elder son Satyanarayan @ Bachhu had died. Younger to him Sitaram was residing separately. Rajkumar @ Chhuttan, present appellant, being third son was doing work of tailoring. Younger son Bahadur Singh (PW -3) was working as Beldar. Bahadur Singh (PW -3) was married with Pushpa about eight/nine years before the occurrence.
(2.) THE case of the prosecution is that Smt. Pushpa was mopping the floor with wet cloth. Her nephew, namely Manish walked over the floor and spoiled the cleaned floor. Due to this, an altercation had ensued and the appellant being elder brother of the husband of deceased had caused her injuries with a scissors.
(3.) A peculiar feature of the present case is that Janki Lal (PW -1), the father -in -law of deceased, Smt. Suganbai (PW -2), the mother -in -law of deceased, Dilip (PW -4), the nephew of deceased have not supported the prosecution case. Bahadur Singh (PW -3) has also stated that he was not present at the place of occurrence, but later -on, he learnt that his brother has caused injury with the scissors to his wife.;