SHEETAL RAM SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal arises out of the judgment and order dtd. 20/11/99 passed by the Eighth Additional Sessions Judge, Durg in Sessions Trial No. 62 of 1999 convicting the accused/appellant under Ss. 420, 467, 468 and 471 IPC and sentencing him to undergo RI for five years and fine of Rs.500.00 u/s. 420; to undergo RI for four years and fine of Rs.500.00 u/s. 467; to undergo RI for five years and fine of Rs.500.00 u/s. 468; to undergo RI for five years and fine of Rs.500.00 u/s. 471 with default stipulations.

(2.) As per prosecution case, complainant Dilip Kumar son of Jhumuk Lal lodged a report on 14/10/1998 at Police Station Arjunda alleging that the appellant has administered injection to his father as a result of which there was swelling in his hand and when he complained to the appellant, he administered another injection. It is further alleged that on account of which his father was admitted at district hospital Rajnandgaon, where he died. Merg intimation was given, thereafter panchnama was prepared and the body was sent for postmortem examination. After filing of the charge sheet, trial judge has framed charge under Ss. 304, 420, 467, 468 and 471 IPC.

(3.) So as to hold the accused persons guilty, the prosecution has examined 13 witnesses. Statement of the accused was also recorded under Sec. 313 of the Cr.P.C. in which he denied the charges leveled against him and pleaded his innocence and false implication in the case.