LOKENDRASINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE appeal is directed against the judgment and order dated 18.8.1986 passed in S.T. No. 58/86 whereby accused appellant have been convicted Under Section 302 I.P.C. for having committed murder of Lalita (wife of appellant No. 1 Lokendrasingh) on 13.12.1985 at about 1.30 p.m. at Indore and sentenced to imprisonment for life each.

(2.) THE undisputed facts of the case are that the accused appellant No. 1 Lokendrasingh was married to Lalita (deceased) on 4.6.1985. Accused appellant No. 2 Bharatsingh is the younger brother of Lokendrasingh; accused appellant No. 3 Rajkumaribai is mother of accused appellant Lokendrasingh and accused appellant No. 4 Kamlabai is sister of accused appellant Lokendrasingh, who was married prior to the marriage of Lokendrasingh and Lalita. Prosecution witnesses Laxmansingh and Shantabai are father and mother of deceased Lalita; Bhavanisingh and Bahadursingh are brothers of Lalita.

(3.) ON 11.9.1985, accused appellant Lokendrasingh took house on rent and started living in Ambedkar Nagar with Lalita. While living in that house also a demand of Rs. 10,000/ - was made. As such, Lalita complained this fact to her father. Accused persons tried to take away the ornaments but Lalita refused. It is also alleged that Rajkumari used to beat her on the pretext that she is under the spell of Goddess.