Kanwaljit Singh Ahluwalia, J. - (1.) IN the instant case, appellant, Mewa Singh, was married with Smt. Parmeshwari, twenty -years before the date of occurrence.
(2.) OCCURRENCE , in the present case, has taken place on the intervening night of 4th & 5th of October, 2004. Smt. Parmeshwari had died in her parental house. All the relatives of Smt. Parmeshwari have failed to establish that on the night of occurrence, appellant Mewa Singh and his wife Smt. Parmeshwari were sleeping together in one room. Though, the averment to this effect was made in the written -report (Exhibit -P/4) lodged by Omprakash (PW -7) that accused -appellant in the night had taken sister of witness i.e. his wife along, but in the trial Court this fact has not been stated by the witnesses.
(3.) THE Court of Additional Sessions Judge (Fast Track), No. 2, Jhunjhunu, vide its impugned judgment dated 31.01.2006, held the appellant guilty of offence punishable under Section 302 of Indian Penal Code, and vide a separate order of even date, sentenced him to undergo life imprisonment and to pay a fine of Rs. 100/ - In default thereof to further undergo one month simple imprisonment.;