JALALSAB SHAIKH Vs. STATE OF GOA

JUDGEMENT

(1.) The appellant has been convicted for the offence punishable under Section 302, I.P.C., by the Court of Session Judge, South Goa, Margao, His conviction has been confirmed by the High Court. What has been held against him is that during the night between 26th and 27th December, 1995, he killed his wife with a pick axe.

(2.) The trial Court recorded his conviction on the basis of circumstantial evidence and the High Court after reappreciating the evidence has confirmed it. The trial Court has also relied upon the evidence of eye-witness PW-6, Ismail, son of the appellant, who was then eight years old. But the High Court did not think it fit to rely on his evidence as he had not stated before the police that he had seen his father killing his mother.

(3.) The evidence of PW-2, Ganesh Karma and PW-8 Sunita, does not suffer from any infirmity and establishes that the appellant, his wife and child PW-6 Ismail were residing in the room belonging to PW-2 Ganesh Karma since about 12 days before the date of the incident. The evidence further establishes that it was reported to PW-2 Ganesh Karma that the appellant was consuming alcohol, assaulting his wife and creating nuisance almost every day. It was for that reason that PW-2 Ganesh Karma had met the appellant on 26-12-1995 in the morning and told him not to consume alcohol and create nuisance there otherwise he will have to vacate the room. His further evidence is that on that very day at about 2.00 p.m. accused had met him and sought 8 days' time to vacate the room. In order to confirm whether really the appellant used to return home drunk, PW-2 Ganesh Karma had gone to the room of the appellant at about 7.00 p.m. and found that he was in a drunken condition at that time. He again advised the appellant not to create any trouble and then left that place. The evidence of PW-8 Sunita proves that sometime in late evening there was a quarrel between the appellant and his wife. The evidence of these two witnesses further proves that on the next date, in the morning at about 7 a.m. the child of the appellant was found weeping outside the room and when they had gone there to inquire what had happened, they found that the wife of the appellant was lying dead on a cot with a pick axe stuck in her head. PW-4 Mariano Rebellow had also come to know about the death of the appellant's wife and after confirming the same after going to that room had gone to the police station to lodge a complaint. His evidence corroborates the evidence of P.W.-2 Ganesh Karma and P.W.-8 Sunita. Relying upon the evidence of these witnesses, the courts below have held that the following circumstances clearly stand established: