MUNNA Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT is convicted for an offence under section 302, Indian Penal Code, and sentenced to life imprisonment by the Court of Addl. Sessions Judge, Pichhore in Sessions Trial No. 185/92.

(2.) ON 30.9.1992 a complaint was lodged by Kishan that the wife of his son Munna, aged about 16 to 18 years is found dead in suspicious circumstances. Merg was registered and during enquiry over the Merg it was found that the appellant used to beat his wife and she died on account of beating by appellant.

(3.) PW 1 Kishan was declared hostile but he admitted in his deposition that the appellant and deceased used to fight amongst themselves and both were in the habit of beating each other.