KASHIRAM Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved by judgment and order of conviction dt. 23-3-2001 passed in Sessions Trial No. 207/95 of Additional Judge to Sessions Judge, Bhind at Gohad thereby convicting appellant under S. 304, Part I, I.P.C. and sentenced him to 7 years rigorous imprisonment with fine of Rs. 1000/-, appellant has come up in appeal seeking redress praying for setting aside the aforesaid sentence and conviction against him.

(2.) The brief facts leading to the prosecution of the appellant lie in a narrow compass:

(3.) Matadin (P.W. 5) lodged First Information Report (P.W. 5) at Police Station, Guhisar. Deceased was brought in Primary Health Centre Gohad in unconscious stage where after examination of his injuries he was referred to J.A. Groups of Hospital, Gwalior, where next day he succumed to his injuries. In his medical examination injury No. 1 was a lacerated wound on left parietal region of skull while injury No. 2 was also lacerated wound from occipital to parietal region of the skull. Two other injuries were simple abrasions caused on right hand and both the knees. A fracture was present anterior to right parietal emmience. The cause of death was head injuries.