RAMU Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and Order on Sentence, both dated 19th March 1997, whereby the appellant was convicted under Section 302 of IPC and was sentenced to imprisonment for life and to pay a fine of Rs 1000/- or to undergo R.I. for six months in default.

(2.) In the morning of 20th September 1994 the dead body of Bhola, wife of the appellant was found lying between railway track near his Jhuggi. The postmortem conducted on the dead body revealed that cause of death was asphyxia. The case of the prosecution is that since there used to be quarrels between the appellant and the deceased, one such quarrel between them having taken place in the night of 19th September 1994, the deceased was strangulated by the appellant during that night.

(3.) The prosecution examined 24 witnesses in support of its case. No witness was examined in defence.