GAJENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal assails the judgment dated 21/11/2012 passed by Additional Session Judge, Pichhore, District Shivpuri in Sessions Trial No. 136/2012, whereby, the appellant has been convicted for the offence punishable under Section 302 of IPC and sentenced to undergo Life imprisonment with fine of Rs. 1,000/- and under section 498-A of IPC sentenced to undergo three (3) years rigorous imprisonment with fine of Rs. 1,000/- with default stipulation.

(2.) Prosecution story, found to be proved against the appellant, in short, is that on 21/01/2012, a complaint was lodged by brother of the appellant stating that the appellant lived along with his family in front of his house and at about 8.00 in the morning, the appellant came to his house and informed that he has killed his six years daughter Shaksi. Thereafter, he immediately rushed to the spot and found that Shaksi was dead and her neck was chopped and blood was spread in the room.

(3.) On Marg Intimation of the complainant, criminal law was triggered and set in motion, investigation agency arrived at spot, prepared Dehati Nalishi (Ex. P/1), Safina Form (Ex. P/2), Naksha Panchayatnama (Ex. P/3) of the dead body and sent it for postmortem. Thereafter, postmortem of the dead body was conducted. The postmortem report (Ex. P/12) reveals as under :-