PREM CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been preferred by the accused-appellant Prem Chand against the judgment dtd. 17/4/2010 passed by learned Additional Sessions Judge (Fast Track) No.1 Bhilwara in Sessions Case No.22/2009 by which the appellant has been convicted for offence under Sec. 302 IPC and sentenced for life imprisonment with a fine of Rs.10,000.00, in default thereof to further undergo two years' rigorous imprisonment.

(2.) Brief facts of the case are that on 8/3/2009, a written report was submitted by Devi Lal before Station House Officer, Police Station Bijoliya stating therein that today i.e. 8/3/2009 at around 4.30 p.m. while he was sitting at the hotel of Shanker Lal Dhakad, Prem Chand came and told Devi Lal to make a phone call, he has killed his wife Dakha Bai. Immediately, thereafter, he went to the house of Prem Chand along with Ramswaroop, Gopal etc. In the courtyard of the house of Prem Chand the blood was scattered and the Dakha Bai wife of Prem Chand was lying dead in a pool of blood. Prem Chand told that he has given a iron rod (Tami) blow on the head of his wife which has caused her death. On this complaint, a formal FIR was registered and police investigated the matter.

(3.) After investigation, the police filed a challan under Sec. 302 IPC against the accused-appellant Prem Chand.