JANAKLAL Vs. STATE OF M P

JUDGEMENT

(1.) The Appellant in the present appeal has challenged the judgement dated 15.4.2000 passed by the Fourth Additional Sessions Judge, Durg in Sessions Trial no. 305 of 1999. Vide the impugned judgement, the Court below finding the Appellant to be guilty of offence punishable under Section 302 IPC has sentenced him to undergo rigorous imprisonment for life with fine of Rs.5000/- and in default to pay which he was further required to undergo two years rigorous imprisonment.

(2.) The case of the prosecution in brief is that on 7.2.1999 at around 1:30 pm, PW-6, Manrakhan, gave a Merg intimation at Police Outpost Jevra Sirsa under Police Station Pulgaon, District Durg, intimating that his daughter-in-law, Shashibai, was found dead on the bed and the cause of death is not known. He had also submitted that the deceased was working in the kitchen in the morning when she complained of uneasiness and went inside the room and subsequently when his daughter, Panchbai had gone to call upon her she found her dead on the bed.

(3.) After recording of the Merg, investigation started, the body of the deceased was sent for post-mortem and an FIR was lodged against unknown on 8.2.1999 at the instance of the Police Constable, Chhotelal. Vide Exhibit P-6, a team of Doctors conducting the postmortem found the following injuries on the person of the deceased:-