NAGENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment dated 30.07.2014 passed by the First Addl. Sessions Judge, Seoni in Session Trial No. 69/2012 whereby the appellant has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment and fine of Rs. 5000/- with default stipulation.

(2.) The prosecution story in brief is that the appellant was living in a rented house along with his wife Leela Singh (since deceased). On the date of incident, one tenant told the landlord Thakur Ram Rai that a quarrel was going on between the appellant and his wife in the room. Then, the landlord Thakur Ram Rai went to the room of appellant. He witnessed that there was a quarrel between the appellant and his wife. Both were quarreling and abusing each other. He tried to pacify them. Thereafter, he went to his house. On the next day morning, he noticed that the motor bike of appellant was not in the house. When he went to the room of the appellant, it was open and the deceased-wife was lying dead. There was an injury on her stomach. He called the neighbour Mr. Jaiswal and informed the police on telephone. The Station House Officer Incharge reached at the place of incident and registered Dehati Nalishi (Ex. P/1) and report was registered on the basis of Dehati Nalishi. Police conducted investigation. The appellant was arrested. After investigation, charge-sheet was filed. The appellant abjured his guilt and pleaded innocence.

(3.) Learned trial Court held the appellant guilty for committing offence punishable under Section 302 of IPC and awarded sentence of life.