PRADEEP Vs. STATE OF M P

JUDGEMENT

(1.) SOLE appellant, being aggrieved by his conviction for offence under Section 306 of the Indian Penal Code and sentence of rigorous imprisonment for five years, passed by the Second Addl. Sessions Judge, Chhindwara, in Sessions Trial No. 110/87 by judgment dated 5-9-1989, has preferred this appeal.

(2.) ACCORDING to the prosecution, deceased Parwati Bai was married to the appellant and they were tenant in the house of P W. 4 Komal Yadav. According to the prosecution, appellant suspected that Parwati Bai had illicit relationship with P. W. 4 Komal Yadav, who was their landlord and the appellant used to beat and harass her for that. Prosecution story further is that in the night of 2-2-1986 he severely assaulted Parwati Bai and as such, she left the place. On 6-2-1986 her dead body was found in a Well. Dead body of Parwati Bai was recovered from the Well and was senl for post-mortem examination.

(3.) POLICE after usual investigation, submitted charge-sheet against the appellant and he was ultimately committed to the Court of Sessions to face the trial. Appellant denied to have committed any offence and his plea was that he had been falsely implicated in the case.