KARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant Karan preferred this appeal under Section 374(2) of the Code of Criminal Procedure being aggrieved by the judgment dated 8.6.2002 passed by 2nd Additional Sessions Judge, Betul in Sessions Trial No.31/02, whereby he had been convicted and sentenced with the direction to run all the sentences concurrently as under:- <FRM>JUDGEMENT_239_TLMPH0_2013_1.html</FRM>

(2.) Allegation against appellant/accused Karan is that on 27.11.2001 at about 6 pm, he intentionally committed murder of Kalabai, wife of Ashok Dubey in the field of Ganesh Chawla, caused disappearance of evidence by hanging her dead body on a tree and dishonestly misappropriated her property i.e. can of kerosene oil and Rs.500/-, which were in her possession at the time of her death.

(3.) Brief facts of the case are that complainant Kunjbihari Nandulkar submitted a marg intimation on 28.11.2001 at Police Chowki Ghodadongri that yesterday (27.11.2001) in the evening, his sister Kalabai was returning from market alongwith his son Durgesh. On the way, she saw a man carrying her can and she started going towards him. When she did not turn up in the night, a search was made and her dead body was found hanging on a tree with her own SARI, tied around her neck.