CHHOTELAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present appeal has been filed against the judgment of conviction dated 08.12.2004 passed in Session Trial No.117/04 by the Additional Sessions Judge, Narsinghgarh.

(2.) The appellant has been convicted for an offence under Section 302 of IPC and sentenced to undergo life imprisonment alongwith fine of Rs.2,000/-.

(3.) Facts of the case reveal that on 11.06.2004 at about 10:00 a.m., the present appellant killed his own daughter, who was 20 days old and an F.I.R. was lodged at Crime No.118/2004. Wife of the appellant informed the police that she was residing with her husband and her husband had locked the room from inside and when the door was forced open, the 20 days old daughter was lying dead with a slit throat.