PANNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE appellant Panna Ram has been convicted for offence under Section 302 IPC and sentenced to imprisonment for life on the charge of murder of his wife Mst. Teeja by the judgment of the Sessions Judge, Jalore Camp Bhinmal dated 24.07.1996.

(2.) SON of the appellant, PW -7 Gopal lodged a First Information Report exhibit P -9 at about 9.30 PM at Police Station, Bhinmal stating inter alia that after taking dinner he his father and mother went to sleep. In the night at about 11.30 PM. he heard the out cry of his mother. He woke up and found his mother lying wounded. Injuries were inflicted by his father with intention to kill her. He requested his father to leave his mother but he was threatened to face the same consequence on coming close to him. He uttered

(3.) THE out cry attracted neighbours including PW -4 Kishnaram. They intervened and got his mother released. Thereafter, his father ran away with Kulhari. On this report, police registered a case for offence under, Sections 307, 324, 323 IPC and proceeded with the investigation. Mst. Teeja was taken to the hospital at Bhinmal where she was examined by PW -10 Dr. Pramod Kumar Saxena at about 9.30 AM. He prepared the injury report exhibit P -17. On the same day, PW -9 Ramlal, S.H.O., Police Station, Bhinmal recorded the statement of Mst. Teeja under Section 161(3) Cr.P.C. He also prepared the injury report exhibit P -10. On the next day i.e., on 16.04.1994 Smt., Teeja was referred to M.G. Hospital, Jodhpur. On 22.04.1994, Smt. Teeja died in the hospital at about 10.25 PM. On 23.04.1994, PW -18 Dr. V.K. Malhotra conducted the autopsy of dead body. On the death of Smt. Teeja, police added offence under Section 302 IPC. After usual investigation, police laid chargesheet against the appellant for offence under Section 302 IPC.