MOHAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT Mohan Singh stands convicted under Section 302, IPC with sentence of imprisonment for life, vide impugned judgment dated 11-9-90, passed by Sessions Judge, Shahdol in Sessions Trial No. 47/90.

(2.) APPELLANT Mohan Singh has been found guilty of causing four external injuries on his wife Mst. Subhiya Bai by means of a sickle in the noon of 22-11-89, in his field situated in village Karpa, Distt. Shahdol.

(3.) APPELLANT's conviction is founded on the incriminating circumstances that deceased Subhiya Bai was last seen alive in the company of the appellant a few hours before her death; immediately after the incident the appellant came back to his house and left his minor daughter in the custody of his father; and body of Subhiya Bai was found next morning lying in the appellant's field. Though the prosecution also relied upon the alleged seizure of the weapon of offence 'sickle' at the instance of the appellant, but as no blood stains much less of human origin were detected on the sickle, the Trial Court did not rely upon this incriminating circumstance against the appellant.