SUNDERLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE sole appellant Sunderlal has been convicted for an offence under section 302 of the Indian Penal Code and sentenced to imprisonment for life and a fine of Rs.200/- or, in default of payment of fine, three months rigorous imprisonment.

(2.) VICTIM Baisakhi Bai, aged 75 years, was mother-in-law of the appellant.

(3.) JHANKI Bai is an eyewitness to the incident and she has categorically testified against the appellant. The post-mortem examination report, Ex.P8, prepared by Dr. I. S. Thakur (P.W.10) also confirms the death of Baisakhi Bai due to solitary head injury.