SUGANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant is convicted under Section 302 IPC on the evidence of PWs.1, 2, 3, 7 and 8. The fateful incident is of 08.04.1999. The victim is the real brother of the appellant.

(3.) Learned counsel for the appellant has taken a defence before us that the appellant was a person of unsound mind. Though such a contention was raised before the Trial Court, in the absence of any supporting evidence, the Court was not inclined to go into that aspect. The High Court has discussed their entire evidence and having regard to the nature of injuries and the evidence available on record, the Court was not inclined to take a different view from that of the Sessions Court.