AMIT @ RAJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 31.01.2007 passed by 6th Additional Sessions Judge, Jabalpur in S.T. No. 67/2006, whereby he has been convicted for offence punishable under Section 302 of the IPC and sentenced imprisonment for life with fine of Rs. 2,000/- with default sentence.

(2.) Allegation against the appellant is that he had killed his wife and son.

(3.) Prosecution story in brief is that appellant was living along with his son and wife in a rented house. At 10 o'clock in the morning, Rajaram Soni received a telephone call from elder brother of appellant Santosh, he informed him that present appellant told me that he had killed his wife and son. He went to the house of appellant after taking keys of house, because house was locked from outside. When door was opened, he noticed that wife of appellant and his son were lying dead. A report of the incident was lodged at police station. Police conducted investigation and filed charge sheet against the appellant.