SHIV KUMAR SHARMA, J. - (1.) ANTAR Devi (deceased) got married to Man Singh (appellant herein) on the fateful night when she persuaded appellant to allow her to go to her Peehar (parental house) she was axed and killed. On the charge of killing his wife the appellant was put to trial before learned Additional Sessions Judge Kotputli District Jaipur, who vide judgment dated January 16, 2003 convicted and sentenced him under Section 302 IPC to suffer imprisonment for life and fine of Rs. 1000/ -, in default to further suffer simple imprisonment for six months.
(2.) IT is the prosecution case that on May 12, 2001 Bajrang Singh (PW. 7), the brother of deceased Antar Devi submitted a written report (Ex.P1) at Police Station Kotputli stating therein that on the preceding day informant and Ganesh Singh (Jeeja) had gone to Sasural of Antar Devi for taking her with them to her Peehar but the appellant negatived her visit. Although the informant got frustrated after having heard 'big no' of the appellant, he could not instantly return to his village in the odd hour of night and he along with his Jeeja had to sleep in the house of appellant. Having noticed the scarcity of food and the drinking habit of appellant, the informant got perturbed. In the intervening night informant woke up on hearing shrieks. When the informant and his Jeeja reached to the room of his sister, he saw appellant inflicting axe blows on the person of his sister. He was also threatened by the appellant therefore he awoke the neighbours. On that report a case under Section 302 IPC was registered and investigation commenced. Necessary memos were drawn, statements of witnesses were recorded and after completion of investigation charge sheet was filed. In due course the case came up for trial before the learned Additional Sessions Judge Kotputli District Jaipur. Charge under Section 302 IPC were framed against the appellant, who denied the charge and claimed trial. The prosecution in support of its case examined as may as 14 witnesses. In the explanation under Section 313 Cr.P.C, the appellant claimed innocence. No witness in support of his defence was however examined. Learned trial Judge on hearing final submissions convicted and sentenced the appellant as indicated herein above. We have heard learned Amicus Curiae and learned Public Prosecutor and with their assistance scanned the material on record.
(3.) DEATH of Antar Kanwar was undeniably homicidal in nature. As per Post Mortem Report (Ex.P -28) following ante mortem injuries were found on the dead body: 1. Incised wound Rt. infra orbital region inner cantus to Rt. eye to mid 3y90 mastoid region 6cm x 1cm x Bone deep with fracture of Rt. maxilla 2. Incised wound transangle of Rt. mandible to parotid region with lower end of Rt. ear lobule 6cm x 1cm x Bone deep with fracture of Rt. mastoid bone. 3. Incised wound from back of Rt. ear to occipital region posteriorly bone deep, fracture of Rt. occipital bone. 4. Incised wound from 4PP part of Rt. Pinna extending posteriorly in occipital region 6cm x 1cm x Bone deep 5. Fracture of Rt. Parietal region bone Incised wound brain deep. Brain matter comes out from wound. In the opinion of Dr. Girvar Singh Meena (PW. 11) the cause of death was neurogenic shock due to head injury. ;