KESHULAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS Appeal has been preferred by the appellant Keshulal being aggrieved by the judgment dated 03/04/2001 passed by the Court of Shri N.S.Azad, Sessions Judge, Indore in S.T no. 744/2000, by which the appellant has been convicted under section 302 of the IPC and sentenced with life imprisonment.

(2.) ACCORDING to the prosecution story, on 26/07/2000, complainant Laxmibai lodged a report at police station -Aerodrome, Indore that in the morning at about 8 am, she went for labourship leaving her daughter Kavita aged 3 years and her husband Keshulal at home. At about 7 pm, when she returned to home, she found that her house was locked from the outside and her mother, father and maternal aunt were sitting at the outside of the house. They told her that they received news of the death of Kavita on telephone, hence they came there. Thereafter, complainant Laximabai took out a key of the lock from the usual place where it was kept by her husband and after opening the lock, she saw inside the house that Kavita was lying on the bed covered with blanket. After lefting the blanket, she found Kavita dead and she was having blackish marks at different places of the body. On inquiry, neighbour told that they saw at about 2 pm that Keshulal, after locking the room from the outside, was going and Kavita was not with him. Her husband Keshulal had murdered Kavita by assaulting and pressing her mouth. Earlier two times, he assaulted Kavita as she did not talk with him and after tiding her hands and legs, he also hanged her upside down. Hence on report, Crime no. 224/2000 was lodged at police station - Aerodrome, Indore and after investigation, challan was filed against the appellant Keshulal and after trial, he has been convicted and sentenced as mentioned herein above.

(3.) CONSIDERED the arguments and record of the Trial Court perused.