VINIT KUMAR MATHUR,J. - (1.) The present jail appeal was admitted by this Court on 24.09.2012 and an Amicus Curiae was appointed to assist the Court on behalf of the accused appellant.
(2.) The aforesaid criminal jail appeal has been preferred by the accused-appellant against the judgment and order of conviction dated 06.07.2012 passed by the learned Additional Sessions Judge, Sujangarh, District Churu in Sessions Case No. 10/2010 whereby the accused-appellant has been convicted for the offence under Section 302 of I.P.C. and sentenced to undergo life imprisonment with fine of Rs. 10,000/- and in default of payment of fine to further undergo six months additional rigorous imprisonment.
(3.) The prosecution case emanates from the complaint (Ex.P/1) dated 03.07.2010 lodged by Khinvaram (P.W. 1) who was brother of the deceased Smt. Jaita wherein it was stated that his sister was married to Lichman Ram 20 years ago. His sister was having one daughter, namely, Indra aged 20 years and one son, namely, Munna aged 04 years. His sister was staying with her children in the Dhani built in their agricultural field. On 03.07.2010 at around 7.00 A.M., his niece Indra telephoned him that her mother was assaulted by her father resulting into her death. On getting this information, he along with other villagers went to the Dhani of his sister where they found that Jaita was lying in a pool of blood with injuries having sustained on her neck and head. His niece Indra informed them that her father inflicted injuries to her mother by "Chosangi" resulting into her death on the spot.;