UMURU SANTA Vs. THE STATE

JUDGEMENT

(1.) THIS is a prisoner's appeal presented through the Superintendent of Jail against his conviction under Section 302, Indian Penal Code and the sentence of imprisonment for life.

(2.) THE prosecution case was that on 7th March. 1976 morning the accused left the house and proceeded towards village Mauli Jodi with the Dekchis (M.Os. I and II) and one crow -bar (M.O. III). Before proceeding he called his wife Tade Santani who, in her turn, called P.W. 1 Muni Golari to give her company. Near Mauli Jodi the accused threw away M.Os. I to III and when his wife wanted to pick them up, he pulled her wearing cloth as a result of which she fell down. Then the accused sat on her chest and twisted the neck thereby causing her instantaneous death.

(3.) THE accused denied the charge and contended that due to insanity he could not know what he did.