ANAND SOLANKI Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the appellant being aggrieved by the judgment dated 14.7.2006 passed by the Sessions Judge, Bhopal in S.T.No. 49/06 whereby the appellant has been found guilty of an offence punishable under section 302 of the IPC and has been sentenced to life imprisonment for life.

(2.) The prosecution case in brief is that the appellant had committed the murder of his wife on 22.10.2005 by strangulating her on account of the fact that she had insulted his mother. The prosecution case is that on 22.10.2005 the appellant along with his 11 months old child Sumit, lodged a report at police station Nishatpura Bhopal Ex.P.13, wherein he had stated that on account of the fact that his wife has insulted his mother, he had strangulated and murdered her. On the basis of the first information report, the criminal law was set in motion.

(3.) The police authorities alongwith the appellant went to his rented accommodation whereupon in the presence of PW.1 Hari Prasad and PW.2 Radha Bai who are the owners of the rented accommodation where the appellant used to reside, the appellant who was in possession of the key to the room himself opened the lock and the body of his deceased wife Shakti Singh alias Sonu was discovered. The Panchnama in this regard which was signed and proved by PW.1 Hari Prasad and PW.2 Radha Bai is Ex.P.1.