RAJESH KUMRE Vs. STATE OF M P

JUDGEMENT

(1.) This criminal appeal has been filed under section 374(2) of Cr.P.C. on 17.06.2008 by the appellant against the judgment dated 24.03.2008 passed by the Sessions Judge, Bhopal in Sessions Trial No.327/2007. The learned lower Court convicted the appellant for the offence under section 302 of IPC and sentenced to life imprisonment with fine of Rs. 1000/-.

(2.) It is admitted fact in this case that accused was residing at Gram Barkhedi, Police Station Ratibad, District Bhopal. Laxmi Bai was the wife of appellant Rajesh who found dead in the residence of the appellant on 26.08.2007.

(3.) As per prosecution case, Manohar (PW-1) lodged a Marg Intimation No. 0/2007 (Ex. P-1) in Police Station Ratibad on 26.08.2007 at about 07:15 a.m.. It is stated in the aforesaid report that some quarrel took place between accused Ramesh and his wife Laxmi Bai in the night. Laxmi Bai is lying dead in her house and accused Rajesh is absconded from the house. The complainant had gone to their house with Parvat Singh and thereafter, he came to lodge the FIR.