HAGROO IKARU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant Hagroo son of Ikaru, resident of Mujbi, was convicted by the Additional Sessions Judge, Bhandara, under Section 302 Penal Code, for the murder of his wife Mst. Baru on 17. 1. 1952, and sentenced to transportation for life.

(2.) THE accused is an old resident of village Mujbi. The deceased was his wife. They were married when they were quite young, and since their marriage they lived amicably together in this village.

(3.) THE prosecution case is that on the night of 17. 1. 1952 the accused killed his wife inside his house with the scythe (Article A ). When he was assaulting his wife she raised an alarm. Her cries were heard by the neighbours who went to her rescue. When they came to the house of the accused they found the door chained from inside. They called the accused but he did not come out. Hence they locked the door from outside. Watu (P. W. 4) and Motiram (P. W. 5) went to the Bhandara Police Station where a report was made by Watu. The head constable Sitaram (P. W. 7) rushed to the spot. He got the door of the house of the accused opened. Mst. Barn was found lying dead inside the house. Dr. Rajurkar (P. W. 13) who held the 'post mortem' examination found as many as 11 injuries on the dead body. These injuries were all 'ante mortem'. In his opinion, the death was due to haemorrhage from the injuries in the neck. There was no doubt that the death of Mst. Baru was homicidal.