Shree Chandrashekhar, J. - (1.) The sole appellant has faced the trial on the charge under section 302 of the Indian Penal Code for causing death of Sangita Devi, his wife.
(2.) In Sessions Trial No. 52 of 2009, he has been convicted and sentenced to R.I for life and fine of Rs. 10,000/- under section 302 of the Indian Penal Code.
(3.) The informant of this case is mother of Sangita Devi. On the basis of her fardbeyan which was recorded on 06.02.2009 at about 10:00 a.m, Mahgama P.S. Case No. 10 of 2009 was lodged against the appellant under section 302 of the Indian Penal Code. In her fardbeyan, the informant has stated that in the morning of 06.02.2009, at about 9:15 a.m, her daughter had gone to serve breakfast to her husband who was sitting on the roof top. She heard cries of her daughter and when she had gone to the top floor she found that her son-in-law was assaulting her daughter with garasi indiscriminately. She raised hulla and tried to snatch garasi from her son-in-law. In the meantime, several villagers came on the roof top and apprehended the appellant. She has stated that her daughter had suffered garasi injuries on her face, neck, forehead and hand. On seeing her daughter writhing in pain due to the injuries the villagers became angry and started assaulting her son-in-law who has thus suffered injuries. The choukidar of the village gave information to the police, but before police arrived there with ambulance her daughter had died.;