MANGU Vs. STATE OF M P

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 14-8-1993 of Turd Additional Sessions Judge, Ratlam, passed in S.T. No. 278/92, whereby the accused appellant has been convicted under Section 302 I.P.C. for having committed murder of his wife Sajnibai on 24-7-1992 at about 9 p.m. in village Malwasa, P.S. Raoti and sentenced to imprisonment for life.

(2.) The prosecution story in brief is that the accused was living alongwith his wife Sajnibai. On the date of incident there was some altercation between both of them near the Railway Station. Accused assaulted and caused injuries to his wife on the Railway Station and brought her to his house by almost continuously beating her on way. Chowkidar Tela (P.W. 1) received information who then went to the house of accused and found Sajnibai dead inside the house. He, therefore, lodged F.I.R. in the Police Station Raoti whereby Crime No. 56/92 was registered by Baichandra (P. W. 8). He visited the spot, prepared site map Ex. P/8. He further prepared inquest report vide Ex. P/9 and the body was sent for post-mortem examination with a letter of request Ex. P /10. Accused was arrested on 22-7-1992 vide Ex. P/II. He gave information about the stick vide Ex. P/12. The same was seized vide Ex. P/13.

(3.) Dr. B.L. Mangriya (P.W. 2) conducted autopsy on the body of deceased on 25-7-1992 and found following injuries: