- (1.) Appellant before us is the husband of the deceased Leelabai. They were married on 31.5.2002. She was found dead at her matrimonial home on 3.4.2003.
(2.) On a post-mortem examination having been conducted, PW-9 Dr. Ravindra -the Medical Officer, Civil Hospital, Jaina found the following ante-mortem injuries on her person: 1) contusions over R High laterally upper part Reddish chest 3 cm x 2 cm. 2) Bluish disclotrant present over R leg beaten knife 2 cm x 2 cm 3) Bluish discoloration present over R leg near ankle joint 2 cm x 2 cm. 4) Bruise over neck below L Mandible 1 inch x 1.5 cm each noxis present beneath. 5) Bruise over neck ant below above injury 2 cm x 1 cm Ecchymonies present. 6) Bruise over neck and above thyroid cartilage 1.5 cm x 1 cm Ecchymonies scen. 7) Bruise over neck ant below R to above injury 2 cm x 1 cm Eccly main slan. 8) Bruise over neck and below above ignore and R. side 1 stab x 1 cm Echaminc ccc According to PW.9- Doctor Ravindra, who conducted the post-mortem examination, the cause of death was due to asphyxia (throttling).
(3.) Appellant before us as also his parents were prosecuted for commission of an offence of murder of Leelabai. The prosecution case proceeded on the basis that after the marriage; the appellant and his parents have all along been demanding a sum of Rs. 50,000/- from the parents of the deceased and was also being subjected to harassment and ill treatment.;