(1.) This appeal by the sole appellant is directed against the judgment dated 19.01.2009, passed by Fourth Additional Sessions Judge (FTC), Satna in S.T. No. 159/2008, whereby the appellant has been found guilty for the offence punishable under Section 302 of the Indian Penal Code and has been sentenced to life imprisonment and fine of Rs. 1,000/- and in default of payment of fine, to further suffer rigorous imprisonment for two months.
(2.) The prosecution case, in brief is that on the intervening night of 18-19.04.2008, a quarrel ensued between the appellant and his deceased wife Arti for the reason that she had not prepared the food. The appellant in anger committed the murder of his wife. He dragged her by putting a white coloured rope around her neck and when she fell down, threw a 'mill stone' (chakki) on her head, as a result of which her skull got crushed and she died.
(3.) According to prosecution, the entire incident was witnessed by P.W.-1 Anoop, minor son of the deceased, who when tired to intervene was slapped by the appellant, who thereafter put his son and daughter inside a room and closed the door from outside. It is alleged that Anoop managed to come out of the room on the next day and thereafter informed the neighbours.