PARSADI RAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 6th May 2000 passed by Additional Sessions Judge, Balod, District Durg in S.T. No. 91/2000 whereby learned Additional Sessions Judge after holding the accused/Appellant guilty for commission of offence under Section 302 of the I.P.C. sentenced him to undergo imprisonment for life.

(2.) The case of the prosecution, in brief, is that P.W. 1 Banauram, father of the deceased and father-in-law of the accused lodged a report in the Police Station Dondi to the effect that today at about 4 p.m. he was at his residence. Son of the accused came and informed him that his father is attacking his mother with an axe, on this, he went to the house of the accused. He saw that his daughter Sushila was lying, blood was oozing out of the injuries of head, therefore, he took Sushila to the hospital.

(3.) Receiving this report Station House Officer, Police Station registered F.I.R. (Ex. P/1) for the commission of offence under Section 307 of the I.P.C., left for the scene of occurrence from where weapon of offence i.e. axe was taken into possession under Ex. P/3. Memorandum Ex. P/2 was given by the accused. Plain soil and blood stained soil was taken into possession under Ex. P/4. Postmortem on the body of the deceased was conducted by Dr. V.K. Sao, who prepared postmortem report Ex. P/6. The injuries on the body of Sushila were examined by Dr. L.L. Markande, who prepared injury report Ex. P/7. Inquest (Ex. P/11) of the body of Sushila was prepared by the Investigating Officer after giving notice (Ex. P/10) to the Panchas.