RAJESH PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 17.12.2008 passed by Second Additional Sessions Judge (Fast Track Court), Mauganj in Session Trial No. 139/2007. Appellant was prosecuted for commission of offence punishable under Section 302 of the I.P.C. The Trial court held the appellant guilty for commission of offence punishable under Sections 302 of IPC and awarded sentence of life with fine of Rs. 1,000/- in default of fine three months rigorous imprisonment.

(2.) Prosecution story in brief is that deceased was wife of appellant. Appellant had kept an other lady. Deceased was living along with her father and mother at village Pahadi. On 13.05.2007, deceased was in the courtyard of the house at around 8-9 O,clock in the night. Appellant entered the house and he had strangulated the neck of the deceased. The incident was witnessed by the sisters of the deceased. He had thrown the deceased at the floor and ran away from the house. After sometime, deceased was died on the spot. The incident was informed to the family members, thereafter, Premlal informed the police about the death of deceased on 15.05.2007, the marg was registered. Police conducted the investigation and filed charge sheet.

(3.) Appellant adjured guilt during trial. The trial Court held the appellant guilty and awarded the sentence as mentioned in the impugned judgment.