OMPRAKASH Vs. STATE OF MAH.

JUDGEMENT

(1.) Heard Shri Kadu, learned Counsel for the applicant and Shri Tiwari, learned Additional Public Prosecutor for the State, through Video conferencing.

(2.) The applicant is said to be arrested in Crime No. 65/2019 registered at Police Station Shantinagar, Nagpur, District - Nagpur for the offence punishable under Section 302 and 34 of the Indian Penal Code.

(3.) It is the case of the Prosecution that the informant in her First Information Report stated that on 17/02/2019 one Liladhar Nagpure had caught hold of her husband, whereas his son Kundan Nagpure was assaulting the informant with fists and kick blows and second son Omprakash Nagpure was assaulting her husband by means of stick on the issue of gambling. The assailants thereafter ran away from the spot. Her husband succumbed to the injuries sustained by him on the same day. The applicant along with co-accused came to be arrested.