AIROnline 2018 Bom 369

Bombay High Court

Hon'ble Judge(s): A. S. Oka, Sarang V. Kotwal , JJ

Penal Code (45 of 1860) , S.302, S.498A— Evidence Act (1 of 1872) , S.3— Murder - Cruelty - Appreciation of evidence - Allegation that accused, husband assaulted his daughter and because deceased intervened he murder his wife by throttling her and by pushing her head on wall and floor of room - Witness, neighbour deposing that when he entered house he found deceased lying on floor - Medical evidence proving homicidal death - Witness, son deposing that earlier also accused had assaulted deceased - Seizure of blood stained clothes of accused, no   explanation   for   those   blood   stains - Said incident occur in privacy between accused and deceased and after noticing his wife lying on floor he did not inform his mother in same house neither call doctor or take  his wife to hospital - Guilt of accused proved beyond reasonable doubt - Conviction proper