PARDESHIRAM Vs. STATE OF M.P.(NOW CHHATTISGARH)

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the High Court of Chhattisgarh at Bilaspur on 4.8.2010 whereby an appeal against the judgment of conviction and the order of sentence dated 4.3.2003 was dismissed.

(2.) The appellant stands convicted for an offence under Section 302 of the Indian Penal Code, 1860[1] for causing the death of Kartik Ram in an incident which occurred on 30.5.2002 at Village Bhardao Para, PS Aurang, District Raipur, Chhattisgarh. The deceased was the Uncle of the accused. The accused and the deceased had a dispute on agricultural land before the incident. The cause of the dispute was the raising of the wall which infuriated the appellant on the refusal of the deceased to raise the wall. An FIR was lodged based on the statement of Arjun (PW-1), son of the deceased. As per the statement, on the date of the incident, the deceased returned from his field after delivering fertiliser on his Bullock Cart. The deceased was to take another round to deliver fertiliser but in the meantime, the accused quarrelled with the deceased on the issue of construction of the wall. The dispute was pacified by jagdish. However, after Jagdish left, the accused climbed over the Bullock Cart of Kartik Ram and assaulted him with a spade. The accused hit the deceased with a stone on his head and as a result, the deceased died.

(3.) The prosecution examined Arjun (PW-1), son of the deceased, Sukhbati Bai (PW-2), wife of the deceased, and Budhram (PW-3), an acquaintance of the deceased. PW 3 turned hostile. The prosecution also examined Shankar Lal (PW-4), the nephew of the deceased and the accused. He also turned hostile. The postmortem of the dead body was conducted by Dr G.P. Chandrakar (PW-5). Ne-tan (PW-6) is the Investigating Officer.