JAMIL KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant is aggrieved by the judgment of conviction and order of sentence dated 28.05.2007 handed down by the Sessions Judge, Seoni in S.T. No.50/2006.

(2.) Appellant was put to trial on the charge of having committed murder of his wife Parveen on 25.2.2006 at about 8:00 p.m. in the night at Seoni.

(3.) It is not disputed that Parveen was wife of the appellant and their relations were estranged. They were living separately; appellant with his second wife at Chindwara and Parveen with her daughters born out of the wed-lock along with their grandmother (nani) Aaishabi (P.W.-7) at Seoni.