RAMADHAR @ DADDI KACHHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Section 374(2) of the Cr.P.C. has been filed by the appellant being aggrieved by the judgment and sentenced dated 29.12.1994 passed by 1st Additional Sessions Judge, Sidhi in S.T. No.108/93, whereby the appellant was convicted for offence punishable under Section 302 of the IPC and sentenced for life imprisonment.

(2.) It is not in dispute that the appellant and the deceased (Rani) are husband and wife. On 27.7.1993, Rani died in the house of appellant due to fatal injuries sustained on her neck.

(3.) In brief the prosecution case is that on 27.7.1993 at about 10:00 a.m., dead body of Rani @ Munni was found in the appellant's house, which is situated at village Jamua, Police Station Majholi, District Sidhi. Her neck was half cut. The appellant himself went to the Police Station, Majhauli and lodged the FIR Ex.P/13. Merg report was registered at Police Station. During investigation, involvement of the appellant was found by the police. Hence, charge sheet has filed against the appellant for offence punishable under Section 302 of the IPC.