PAPPU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT has filed this criminal appeal assailing the impugned judgment of conviction and sentence dated 23/8/1999 delivered by the Court of Sessions Judge, Morena in Sessions Trial No. 325/1994 convicting him for an offence punishable under section 302 IPC and sentencing to undergo imprisonment for life.

(2.) APPELLANT alongwith acquitted co -accused one Kiran Nurse is tried for committing the murder of one Laxminarayan alias Laxman Singh in the night intervening 27th and 28th July, 1994

(3.) ON the basis of the information, a Marg was registered as Ex.P/15. The police reached on the spot, prepared the inquest report of the dead body Ex. P/17 and sent the dead body of deceased for post mortem. During investigation, spot map Ex.P/19 was prepared, blood -stained and plain tar was recovered vide Ex.P/20. The police also recovered an iron rod, two clothes, one Kohinoor watch HMT make, Biris and a currency note of Rs. 5/ -. One challan receipt of motorcycle was also seized vide Ex.P/21 on that basis, the police knew that the dead body is of Laxman Singh. The police got verification about the dead body from his relations at Koteshwar Colony. Police recorded statements of the witnesses and raided the house of the suspicious person, however he could not be found.