LOKNATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT Loknath stands convicted under Section 302 of the Indian Penal Code with sentence of imprisonment for life vide impugned judgment dated 26-4-1993, passed by the First Additional Sessions Judge, Bastar, at Jagdalpur in Sessions Trial No. 11/1989.

(2.) APPELLANT Loknath has been found guilty by the Trial Court for the commission of murder of deceased Sukhdev by causing injuries on him by means of an axe in the evening of 23-5-1988.

(3.) ON a close scrutiny of the evidence of Chamari Bai (P.W. 1), solitary eye-witness, we are satisfied that her presence at the time of the incident is quite natural. Nothing could be elicited by the defense in her cross- examination, which may render her evidence unworthy of credence. Her evidence is fully corroborated by her own First Information Report (Exh. P-1). The medical evidence of Dr. K.V. Sharma (P.W. 7) also corroborates the eye-witness account of Chamari Bai (P.W. 1) as the two injuries found on the right hand of deceased Sukhdev, according to the doctor, could have been caused by means of a sharp edged weapon like axe.