NARAYAN Vs. THE STATE OF M.P.

JUDGEMENT

(1.) This appeal has been filed by the appellant being aggrieved by the judgment dated 13.12.1993 passed by the Additional Sessions Judge, Gadarwara, District Narsinghpur in S.T. No.207/1992 whereby the appellant has been found guilty of an offence punishable under section 302 of the IPC and has been sentenced to life imprisonment.

(2.) The prosecution case, in brief, is that in the intervening night of 12-13th of July, 1992 at about 11.00 P.M. the appellant, who harbored suspicion in respect of the character of his wife deceased Sunni Bai, committed her murder by inflicting several injuries on her neck with an axe. According to the prosecution, Sukhram (PW.1) and Devka Bai (PW.2), who are the father and mother of the accused-appellant, alongwith the deceased and her three daughters were sleeping in the house when they heard their daughters shout for help and thereafter on raising a hue and cry, they found the appellant standing over the dead body of the deceased with an axe in his hand.

(3.) According to the prosecution, Harpa, who is the elder brother of Sukhram (PW.1), lodged an FIR pursuant to which the criminal law was set in motion.