SURAJPALSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE judgment in this appeal shall also govern the disposal of criminal appeal No. 636 of 1968.

(2.) THE accused-appellant Surajpalsingh has been convicted by the Third additional Sessions Judge, Jabalpur, under section 302 of the Indian Penal code for committing the murder of his wife Mst. Sushilabai on the night between the 1st and 2nd of February 1968 in his quarters, 5/4 Madrasi Line, ghamapur, Jabalpur, and sentenced to imprisonment for life. In the same trial, his younger brother, the accused-appellant Brijendrapalsingh has been convicted under section 201 of the Indian Penal Code and sentenced to rigorous imprisonment for a period of two years together with a fine of Rs. 200 or, in default of payment of the fine, rigorous imprisonment for a period of six months more.

(3.) THE deceased Sushilabai was the wife of the accused-appellant Surajpalsingh who was a fitter in the Gun Carriage Factory, Jabalpur. They both resided together in Quarter No. 5/4, Madrasi Line, Ghamapur, Jabalpur. The accused-appellant Brijendrapalsingh is a younger brother of the accused-appellant Surajpalsingh, He was employed as a tracer in the Public Health Department and resided with his elder brother and sister-in-law in their quarter in madrasi Line. At the time of the incident, the deceased was in an advanced state of pregnancy, about 34 weeks old.