UDAI BHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall dispose of both the appeals, Cr. Appeal No. 179 of 1989 and Crl. Appeal No. 205 of 1989 filed by the convict from jail.

(2.) The sole appellant stands convicted under S. 302, IPC and sentenced to life imprisonment by the judgement dated 31st March 1989 of the Court of Sessions Judge, Datia.

(3.) The case against the accused is that at 2.00 hours in the night intervening 8th and 9th March 1985 while the deceased Phoolsingh was sleeping with his wife P.W. 19, Maya, in his house in village Neemdanda, Police station Diloripar, district Datia, the appellant entered the house and fired with a country made pistol in his hand, by which he shot at the deceased causing instantaneous death of Phoolsingh.