ANUSUIYA SINGH Vs. STATE OF MP

JUDGEMENT

(1.) The Additional Sessions Judge, Rewa vide impugned judgment dated 12.02.2002, in ST No. 71/2000 recording conviction of appellants/accused under Section 302/34 of IPC and Under Section 323/34 of IPC(on four count), sentenced them to undergo life imprisonment and to pay fine of Rs. 1,000/- (to each) with default stipulation , and RI for 1 year (to each) respectively.

(2.) Being aggrieved, appellants/accused have preferred this appeal under Section 374(2) of the Code of Criminal Procedure.

(3.) The prosecution case, in short, is that on 7th December, 1999 at about 5.30 a.m. in village Narora, PS Chourhata, complainant, Ramashray(PW-5) went to call of nature, he saw that accused Vishwanath(acquitted) is watering the field ( which is disputed between complainant and his brother), from the pump, of sister-in-law of complainant. She is also sister-in-law of Vishwanath. Then complainant Ramashray (PW-5) asked to his sister-in-law that she is distributing the water to other persons of village, but why she is not giving the same water to him ,while he is ready to pay for the same. On this she replied that she will give him slipper.