JAI SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has challenged his conviction and sentence passed by Additional Sessions Judge, Sohagpur in S.T. No. 138/1995 decided on 1.10.1996.

(2.) Appellant has been convicted under section 302 of IPC for committing murder of his wife Rameti Bai and sentenced to imprisonment for life with fine of Rs. 1,000/-, in default rigorous imprisonment for one year by the impugned judgment.

(3.) According to prosecution, deceased Rameti Bai (hereinafter to be referred as 'deceased') was married to appellant about ten-fifteen years prior to the incident, but she did not have any children, which was the cause of frequent quarrel between the appellant and his wife. On 28.8.1994 at about 8 'O'clock in the morning at village Singanama, District Hoshangabad appellant at his house again picked up a quarrel with his wife Rameti Bai and when she was doing her household work and cleaning the utensils, appellant abused her and assaulted her with an axe. Appellant gave three-four axe blows to the deceased on her neck and back with intent to kill her.