STATE OF MADHYA PRADESH Vs. MURARILAL

JUDGEMENT

(1.) THIS judgment shall also govern the cross appeal, i. e. , Criminal Appeal No. 489 of 1971, (Murarilal v. The State of Madhya Pradesh), filed by the present respondents against their conviction under Section 411, I. P. C, and the consequent sentence of rigorous imprisonment for two years to each of them. The present appeal by the State is against the acquittal of both these persons for the alleged offences punishable under Section 302 read with Section 34 and Sections 201 and 394, IPC

(2.) THE deceased Mst. Laltibai, mother of P. W. 6 Dwarka Prasad and mother-in-law of P. W. 11 Sudamabai, lived in village Hirdayanagar, district Mandla, with the aforesaid witnesses. The village is at a distance of about nine kilometers from Mandla. Nearabout mid-day on 28-1-1971, the deceas-sed, an old woman aged about 65 years, whose mobility had been considerably impaired on account of a paralytic attack, left her house and soon thereafter was seen standing near the house of accused Murarilal. That was the last time she was seen alive. Apparently, the deceased was quite affluent and When she left the house that day, she was as usual bedecked with several ornaments. She was also fond of chewing pan and it appears that she had left home at that time to get pan. Admittedly, the accused Murarilal is a Chaurasia and he carried on business of selling pans; and the other accused Darbarilal was his servant at the relevant time. The house of accused Murarilal is located at a short distance from the house in which the deceased lived along with her son and his family.

(3.) THE deceased not having returned till late at night on 28-1-1971, a search was made for her by her sons P. W. 6 Dwarka Prasad and Badri Prasad along Vith others, but to no avail. On failing to find his mother in the village or near about, P. W. 6 Dwarka Prasad considered the only remaining possibility that she might have gone to his sister's place in Jabalpur and so he, along with his elder brother Badri Prasad, went to look for her in Jabalpur. However, on failing to find her there also, P. W. 6 Dwarka Prasad, immediately on return from Jabalpur, lodged on 30-1-1971 a report (Ex. P-2) in Police Station Mandla, In that report it was stated that Mst. Laltibai was missing since noon of 28-1-1971; that on a search being made she could not be found; that having had an attack of paralysis she had become lame so that she was incapable of walking much and going to another village; and that she was wearing ornaments as detailed in Ex. P-2. The ornaments detailed in Ex. P-2 included a gold hasli (Article 1), weighing about 14 tolas; three gold mohars each weighing one tola, (one of which is Article 8); a silver todar (Article 9), weighing about one kilogram; and a gold nose-ring (Article 10 ). Article 1 gold hasli, Article 8 gold mohar, Article 9 silver todar and Article 10 gold nose-ring in this case have been identified as belonging to the deceased which were worn by her when she last left her house, some time after which she was, admittedly, done to death.