PRADEEP NANDRAJOG, J. - (1.) Charged for the offence of having murdered his wife Padma, but proved to be appellant's live-in partner, Raju has been convicted for the offence punishable under Section 304-II IPC. The decision is dated November 12, 2014. He has been sentenced to undergo RI for 5 years and pay fine in sum of Rs.10,000/-, in default to undergo SI for 6 months as per order on sentence dated November 19, 2014.
(2.) There is an eye witness to the incident. He is the uncle (fufa) of the deceased. His name is Prem Kumar. He has deposed as PW-2.
(3.) Though in his examination-in-chief he has said that the appellant was the husband of his niece Padma but during cross-examination admitted that the two were not formally wedded but they were having a live-in relationship.;