RAMNARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appeal is of the year 2006. Since no one appeared on behalf of the appellant, hence, Shri Manoj Kushwaha, Advocate, who is also Panel Lawyer of Legal Service committee, is appointed as amicus-curie to assist the Court.

(2.) The prosecution story, in brief, is that the deceased had demanded money from the appellant and there was a quarrel between the appellant and the deceased. Appellant had two wives who were residing along with the appellant. The appellant had beaten the deceased thereafter, he ablaze her. He locked the deceased inside a room and came out from the room from roof which was covered by roof tiles. The report of the incident was lodged at the police station. The police registered the case and conducted investigation. The appellant abjured the guilt during trial and pleaded innocent.

(3.) The trial court held the appellant guilty for commission of offence punishable under Sections 302 and 201 of the IPC and awarded sentence for life and RI for one year and fine amount of Rs. 500/- and Rs. 100/-. The trial court further ordered that in default of fine amount, the appellant shall be liable to undergo SI for two months.