RAGHU ALIAS RAGHUNATH Vs. STATE OF M P

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 5.4.2003, passed by Sessions Judge, Betul, in Sessions Trial No.170/2002 convicting him under Sections 302 of the Indian Penal Code and sentencing him to imprisonment for life.

(2.) According to prosecution, on 8.7.2002, at about 10.30 am, when Suribai, the deceased was going to her field taking food for her husband, accused Raghu came with an axe and assaulted her with it on her neck twice, as a result of which she fell down and died. Accused ran away from the spot. Her daughter Sunita went to the field and informed her father Ramji about the occurrence. Ramji went to the spot and then lodged first information report (Ex.P/2) at Police Station, Ranipur. It is said that Sunita (PW-2), Santobai (PW-3), Ramlal (PW-4), Buddhu (PW-5) and Santu (PW-6) were present at the time of occurrence. Police registered the offence under Section 302 of the Indian Penal Code and proceeded for investigation.

(3.) After inquest, the dead body of deceased was sent to Community Health Centre, Ghoda Dongri for postmortem examination. Dr. Mohit Tawar (PW-13) conducted postmortem examination on the same day and found six incised wounds on the neck, head and back of the deceased.