(1.) This appeal is directed against the judgment dated 2.12.2014 passed in Sessions Trial No.41 of 2014 by the Sessions Judge, Kawardha (Kabirdham) convicting and sentencing the Appellant as under:
(2.) According to the case of prosecution, Rehana Begum (deceased) was wife of the Appellant. Their marriage was solemnised about 20 years back from the incident. Reshma Parveen (PW3) and Salman Shah (PW4) are their daughter and son, respectively. The Appellant was suffering from mental disorder and, therefore, he was unemployed. Therefore, his wife/deceased Rehana Beguam was earning livelihood for the family by doing sewing work. Due to not being in a position to earn money, the Appellant used to make demand for money from his wife and, therefore, disputes had been taking place between them frequently. Allegedly, on the date of incident also, i.e., 22.6.2014, the Appellant badly assaulted the deceased as a result of which she committed suicide by hanging herself inside the house. Her son Salman Shah (PW4) reported the matter. Offence was registered. Statements of witnesses were recorded. On completion of the investigation, a charge-sheet was filed. The Trial Court framed charge against the Appellant.
(3.) To bring home the offence, the prosecution examined as many as 10 witnesses. Statement of the Appellant was also recorded under Section 313 of the Cr.P.C. in which he denied the guilt, pleaded innocence and false implication. No witness has been examined in his defence.