PALSHIKAR, J. - (1.) This appeal is directed against the judgment of conviction and the order of sentence passed on 6th March, 1995 by the Additional Sessions Judge, Raisingh Nagar in sessions case No. 82/93 convicting the accused Mahendra Singh under S. 302 of the Indian Penal Code for causing a homicidal death of his wife Surjeet Kaur.
(2.) The prosecution case giving rise to the present appeal stated briefly is as under.
(3.) The first information report was lodged on 27-6-93 in Police Station Gharsana by one Baldev Singh s/o Darshan Singh at about 11-30 a.m. that at 8-00 in the morning, he was informed that Surjeet Kaur has been killed by Mahendra Singh and he has therefore, come to lodge the report. It was alleged in the first information report that in the night at about 1-00 O'clock. Mahendra Singh stabbed his wife resulting in her death. The motive for assaulting was alleged to be the misconduct of Surjeet Kaur. Investigation was undertaken on the basis of this first information report and ultimately, the accused was prosecuted for murder of his wife. To prove the guilt of the accused, the prosecution has examined as many as 11 witnesses and on appreciation of this evidence, the learned Additional Sessions Judge came to the conclusion of guilt and sentenced the accused for imprisonment for life as aforesaid.;