GANESH Vs. STATE OF M P

JUDGEMENT

(1.) Appellant Ganesh stands convicted under Section 302IPC with sentence of imprisonment for life, vide impugned Judgment dated 4-12-1992, passed by First Additional Sessions Judge, Betul in Sessions Trial No. 72/92.

(2.) Appellant Ganesh has been found guilty of causing multiple injuries on deceased Pundlik, by means of a piece of stone, in the morning of 8-4-1992, resulting in his death.

(3.) Appellant's conviction is founded on the eye-witness account of PW-2 Nathu, PW-3 Bhimrao, PW-4 Ramdas and PW-5 Lallu, who have categorically deposed that appellant Ganesh, during the course of a sudden quarrel between him and deceased Pundlik, caused multiple injuries on him by means of a piece of stone.