AMMU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 22.01.2008 passed by the Sessions Judge, Damoh in Session Trial No. 201/2007 whereby the appellant has been convicted under Sections 302 of the Indian Penal Code and sentenced to undergo RI for life and fine of Rs. 500/- with default stipulation.

(2.) The prosecution story in brief is that the complainant was living in his house along with his mother (deceased Munni Bai), younger mother Longabai, grandmother Kesharbai, two sisters and father Aman (appellant). There used to be quarrel between the appellant and his wife Munni Bai because the deceased used to visit her relatives without informing the appellant. On 01.08.2007, the deceased came to the house after visiting her relatives. Her son came to the house along with his sisters and he heard the cry of his mother. Thereafter, he witnessed that the appellant had been beating the deceased with bamboo stick and inflicted injury by knife. He and his chhoti-ma Longibai tried to save the deceased. The appellant had inflicted 2-3 blows by wooden bamboo stick to Longabai. The deceased died on the spot. The appellant went to the riverside. Due to fear, complaint (son of the appellant) reported the incident to Kotwar next day and the report was lodged report on the next day at 3:40 pm. The police conducted investigation and filed charge-sheet. Appellant abjured guilty and pleaded innocence during the trial.

(3.) The Trial Court held the appellant guilty for commission of offence of murder and awarded sentence of life along with fine of Rs. 500/-.