AIROnline 2018 Raj 1518

Rajasthan High Court

Hon'ble Judge(s): Mohammad Rafiq, Goverdhan Bardhar , JJ

Penal Code (45 of 1860) , S.302— Evidence Act (1 of 1872) , S.3, S.154— Murder - Hostile witness - Accused wife inflicted blows by iron sabbal on head and face of deceased husband - In earlier occasion, accused tried to kill deceased by pouring kerosene over his body and lit fire and criminal case registered in that regard - At time of cross examination witness daughter wavered - Weapon of offence recovered at instance of accused contained human blood-13 year old son of accused supported prosecution and blamed mother for murdering his father - Injuries unnoticed during visual examination of deceased, cannot cause any serious dent to case of prosecution - Sufficient evidence against accused - Conviction, proper. (Para 7 8 10) .....