LALLU PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this appeal, the accused has challenged his conviction being aggrieved by the judgment dated 09.02.1995 passed by 3rd Additional Sessions Judge, Chhatarpur in S.T. No.86/93, whereby he has been convicted for offence punishable under Section 302 of the IPC and sentenced to imprisonment for life.

(2.) It is not in dispute that the appellant is father-in-law of the deceased.

(3.) Brief facts of the prosecution case are that the appellant and the deceased were resided along with other family members at village Sarwai in the same house. Appellant is father-in-law of the deceased Prabha. Ram Milan Pandey (PW-1) is the son of the appellant and husband of the deceased Prabha. On 18.04.1993 at about 05:00 pm, Ram Milan Pandey has informed to police station about the sudden and unnatural death of his wife Prabha. Police came to the spot and found the burnt dead body of the deceased in the room of appellant. Dead body of the deceased was sent for postmortem by R.K. Rai (PW-13). Dr. M.K. Prajapati (PW-16) conducted autopsy of the deceased. He found that the deceased was killed by throttling and thereafter, her body was ablaze.