SITARAM Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 31-3-1995 passed by the 7th Additional Judge to the Court of Sessions Judge, Bilaspur in Sessions Thai No. 191/90. By the impugned judgment, the appellants have been convicted under Sections 302/34 of the Indian Penal Code and sentenced to undergo imprisonment for life.

(2.) The facts, briefly stated, are as under:

(3.) Shri Malay Shrivastava, learned counsel appearing on behalf of the appellants, has not disputed the homicidal death of the deceased. Moreover, it comes in the evidence of Dr. N.K. Soni (PW-15) that the deceased had sustained multiple serious injuries and there were fractures on the frontal, parietal and occipital bones, and the death was homicidal in nature. He has proved the post mortem report (Ex.P-14), in which also he opined that the cause of death was injuries on the vital organs and it was a homicidal death. Therefore, it was established that deceased Kartikram died homicidal death on 15-9-1989.