Homicidal strangulation in matrimonial home shifts the explanatory burden to the spouse under Section 106, Evidence Act.

The Appellant (Pareshbhai) was married to the deceased (Rekhaben) in May 2013

On 20/09/2014, following frequent domestic quarrels over trivial issues, the Appellant allegedly strangulated his wife with a cotton string (dori) at their Forest Quarters in Santrampur

To conceal the crime, the Appellant staged the scene to appear as a suicide by hanging and lodged a false Accidental Death report at the police station

The father of the deceased, a retired police officer, suspected foul play and lodged an FIR alleging homicidal death

The medical officer opined the cause of death was asphyxia due to strangulation

The Trial Court (4th Additional Sessions Judge, Godhra) convicted the Appellant under Section 302 and Section 182 of the IPC, sentencing him to life imprisonment

The Appellant challenged the conviction, contending the death was a suicide by "partial hanging" occurring during a heat-of-passion domestic dispute

The Court primarily applied Section 302 IPC regarding murder and Section 106 of the Indian Evidence Act, 1872, which dictates that when a fact is especially within the knowledge of any person, the burden of proving that fact is upon him

It relied on the distinction between hanging and strangulation as established in Modi’s Medical Jurisprudence and the precedent Javed Abdul Rajjaq Shaikh v. State of Maharashtra, which clarifies that horizontal, continuous ligature marks and thyroid cartilage fractures are indicators of homicidal strangulation

Furthermore, it considered Shambhunath Mehra v. State of Ajmer and Trimukh Maroti Kirkan v. State of Maharashtra regarding the "last seen together" doctrine and the limits of shifting the burden of proof to the accused

The Court determined the death was homicidal by scrutinizing medical and forensic evidence.

Dr. Nirala (PW-1) testified that the ligature marks were horizontal and situated above the thyroid cartilage, accompanied by a transverse fracture and petechial hemorrhages—all classical signs of strangulation rather than the oblique, "V"-shaped marks typical of suicidal hanging

The Court noted the absence of "salivary dribbling," a vital sign of hanging

Forensic (FSL) reports corroborated this, showing that the dori had been cut into three pieces with sharp, fresh ends, suggesting a staged scene, as the height of the beam (11.1 feet) and the layout of the room made self-hanging physically improbable

Regarding the burden of proof, the Court held that since the prosecution established the "foundational facts"—exclusive presence of the husband in the home and the homicidal nature of death—the burden shifted to the Appellant under Section 106 of the Evidence Act

The Appellant failed to provide a plausible explanation, and his conduct (lodging a false report and evasiveness at the hospital) served as an additional link in the chain of circumstances

The Court rejected the plea for a lesser charge under Section 304 IPC, finding that strangulation with a dori indicates sufficient intent or knowledge to cause death

Consequently, the Court dismissed the appeal and confirmed the conviction and life imprisonment sentence under Section 302 IPC

The acquittal under Section 182 IPC was not interfered with