MAHESH CHANDER Vs. STATE

JUDGEMENT

(1.) Mahesh Chander, the appellant berein, challenges his conviction under Section 302 of the Indian Penal Code. He has also appealed against the order sentencing him to undergo imprisonment for life and to pay a fine of Rs. 2000.00 , indefault of payment of fine, to undergo further R.I. for 2 years, for the offence of murdering his mother-in- law on 26th of September, 1983,

(2.) Mr. Bawa, learned counsel for the appellant made a statement before us on 26th July, 1988, that the appellant is confining the appeal to the offence made out and not challenging the finding of facts. The pica is that the prosecution has been able to make out the offence under Section 324 of the Indian Penal Code against the appellant herein and not the offence under Section 302 Indian Penal Code . for which he has been found guilty and sentenced.

(3.) The facts of the case have been noticed fully by the learned Sessions Judge in his impugned Judgment dated 27th May, 1987. We do not propose to notice the facts all over again in view of the statement of Mr. Bawa. The finding that Smt. Raj Khanna the mother-in-law of the appellant received the following injuries at the hand of the appellant herein is to be upheld: