RAMESH AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SINCE both the above appeals arise out of the common impugned judgment, this judgment shall govern the disposal of both the appeals.

(2.) APPELLANT Ramesh Ahirwar has filed this appeal against the judgment dated 8th August, 2001, passed by Special Judge/Additional Sessions Judge, Sagar in Sessions Trial No. 187/2000, convicting him under Section 302 of the Indian Penal Code and sentencing him to imprisonment for life with fine of Rs. 1000/-, whereas State has challenged the same judgment for acquitting accused Smt. Ramdulari. (Respondent Ramesh has wrongly been impleaded as respondent no.2.)

(3.) ON 28.2.2000, A.S.I. Satish Singh (PW11) went at the spot, prepared spot map Ex. P/17, seized half burnt clothes, plastic cane and a stove vide seizure memo Ex. P/10. ON 10.3.2000, Inspector Bhagwan Singh (PW8) registered the case under Sections 498-A and 307 of the Indian Penal Code against the accused persons.