GEND LAL Vs. STATE

JUDGEMENT

(1.) Appellant Gend Lal stands convicted under S. 302, IPC with sentence of imprisonment for life. vide impugned judgment dated 4-1-89 passed by Sessions Judge, Balaghat in Sessions Trial No. 115/88.

(2.) Appellant Gend Lal has been found guilty of causing five bruises and one contusion on his wife Kamla Bai (since deceased) by means of a small bamboo stick during the course of an altercation between them in the evening of 6-5-1988, resulting in the corresponding fractures of her 9th and 10th ribs leading to the laceration of her liver and spleen. Deceased Kamla Bai, in the opinion of the Autopsy Surgeon, died on account of excessive bleeding from the above mentioned external injuries.

(3.) The appellant's conviction is founded on the solitary eye-witness account of PW-1 Chetram, the village Kotwar, who has categorically deposed that on the fateful day appellant Gend Lal during the course of an altercation with his wife Kamla Bai, over some domestic matter picket up a bamboo-stick lying there and dealt 5-6 blows on her, resulting in her death.