VISHNU PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT has challenged his conviction and sentence passed by Sessions judge, Sagar, in S. T. No. 189/1992, decided on 2-6-1994.

(2.) APPELLANT has been convicted under Section 302 of IPC for committing murder of his wife Asha Bai and sentenced to imprisonment for life by the impugned judgment.

(3.) ACCORDING to prosecution, deceased Asha Bai (hereinafter to be referred as the 'deceased') was married to the appellant about seven years prior to the incident and had two children from the appellant. Appellant did not do any work and used to quarrel with his wife after consuming liquor. Deceased asha Bai used to make 'bidi' and cook food at others' place to earn livelihood. On 15-3-1992 at about 10 O'clock in the night appellant after consuming liquor picked up quarrel with her and closed her in a room on account of her working at others' place. When deceased resisted, appellant abused her and beat her and poured kerosene oil over her body and burnt her. Asha was rushed to the hospital in burnt condition.