MAHESH DAS Vs. STATE OF M.P.

JUDGEMENT

(1.) 1. Appellant Mahesh Das stands convicted under sections 302 and 307 of the IPC with sentences of imprisonment for life and rigorous imprisonment for 7 years, vide impugned judgment dated 30.8.1991 passed by VIIIth Additional Sessions Judge, Bhopal in Sessions Trial No. 145/90.

(2.) Appellant Mahesh Das has been found guilty of causing death of his father -in -law Sarju Prasad by causing solitary injury by means of a knife on his thigh and of attempting at the life of his sister -in -law Ku, Savita by causing solitary injury on her abdominal region by means of a knife in the night of 14.1.1990.

(3.) Appellant's conviction is founded mainly on the eye witness account of PW 1 Ramesh and PW 2 Savita, whose evidence was found corroborated by the other ocular and medical evidence led by the prosecution at the trial.