PARASRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On this appeal from Jail, the appellant challenges his conviction for the murder of his wife and the sentence of imprisonment for life as has been awarded by the First Additional Sessions Judge, Bastar at Jagdalpur, in Sessions Trial No. 129 of 1980.

(2.) The deceased, Supti Bai was the write of the appellant. Sona Deyi (PW. 3): then aged about 20 years, is the sister of the appellant. Sonadhar (PW. 4) is the father of the appellant. Chittu (PW. 5) is the uncle of the appellant.

(3.) The prosecution story is that on 22-4-1980 at about 12 noon, the appellant returned back from the field to his house and told the deceased to serve the meals to him. The deceased, however, told the appellant that he should better cook the food for himself. This resulted in some hot talks between the deceased and the appellant. Thereafter, the deceased went to the tank to take her bath. When she did not return for some time, the appellant went to the tank with an axe. The deceased was at the tank. The appellant inflicted tangia blow on SuptiBai as a result of which she fdl down. Even thereafter, the appellant inflicted further blows on her by that tangia. The appellant then lifted the dead body of his wife and took her up to knee-deep water in the tank and placed her there.