- (1.) Appellant has filed the appeal challenging the judgement/order dated 11.04.2019 passed by the Trial Court, whereby, appellant was convicted and sentenced qua offence punishable under Sections 341 , 323 and 302 Indian Penal Code, 1860 (hereinafter referred to as ' IPC ').
(2.) Prosecution story, in brief, is that on 30.06.2017, complainant was sleeping at his residence. Son of Prajapat came and informed the complainant that appellant had inflicted injuries to his wife and she was lying unconscious in the fields. He reached the spot and found that Manisha @ Mangli wife of the appellant was lying dead at the spot. Appellant had inflicted injuries to the deceased on her head with the help of fawada. At that time, Khushiram and Balram sons of the appellant were present at the spot.
(3.) On the basis of the statement of the complainant, formal FIR bearing No.147 dated 30.06.2017 was registered at police station Sapotra, District Karauli under Sections 341 , 323 and 302 IPC.;