BRIJMOHAN Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT Brijmohan stands convicted under Section 302, IPC with sentence of imprisonment for life, vide impugned judgment dated 23-10-90 passed by Sessions Judge, Hoshangabad, in S. T. No. 90/90.

(2.) APPELLANT Brijmohan has been found guilty of causing death of his real elder brother Harishankar, by causing injuries on him by means of an axe in the noon of 1-1-90.

(3.) APPELLANT's conviction is founded on the solitary eye-witness account of Ramvilas (P. W. 2), whose evidence was found corroborated by the medical evidence of Dr. V. K. Jain (P. W. 4 ).