NURJIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) The first application was dismissed as withdrawn vide order dtd. 20/10/2023 passed in MCRC No.47277/2023.

(3.) Prosecution story in brief is that on 30/5/2023, at around 11:30 PM, the complainant Givliya Bai and her husband Devram were sleeping in courtyard of their house, at that time, the co-accused Ija and applicant Nurjiya@Nura came over there with an axe to give blow on the deceased. The co-accused Ija abetted the applicant Nurjiya@Nura. On which applicant Nurjiya @ Nura gave an axe blow on the left thigh of the deceased. Complainant Givliya Bai raised an alarm to rescue her husband. Thereafter, some villagers came over there. On seeing them, the applicant and co-accused fled away from the incident. Next day, at morning the deceased was taken to the hospital and during the treatment the husband (deceased ) of the complainant expired.