MOHARSAI SUKHALAL Vs. STATE OF MADAYA PRADESH

JUDGEMENT

(1.) ACCUSED Moharsai has been convicted by the learned second Additional Sessions Judge, Bilaspur, for an offence Under Section 302 of the Penal Code and sentenced to undergo rigorous imprisonment for life. The accused has appealed to this Court against this conviction and sentence.

(2.) THE case for the prosecution is that the accused killed his wife by Inflicting blows with a Basula (a mason's sfttrp cutting tool for setting) at about 6. 30 a. m. on 27-9-1960 at his house. The motive for the offence is said to b that the accused suspected the character of his wife. The relations between the couple were not very cordial and there used to be frequent quarrels between them.

(3.) THE accused denied his guilt completely.