MAKHANLAL Vs. STATE OF M P

JUDGEMENT

(1.) BOTH the above appeals arise out of the judgment dated 31.3.2004 passed by Fourth Additional Session - Judge Vidisha in ST No. 179/03 and, therefore, they are disposed of by this common judgment. By the impugned judgment appellant Makhanlal and Radhabai have been convicted under section 302/34 of IPC and sentenced to undergo life imprisonment and to pay fine of Rs. 500/ - each, failing which appellants are further directed to suffer one month rigorous imprisonment.

(2.) APPELLANT Radhabai alias Munnibai is mother of appellant Makhanlal. Complainant Geetabai (PW 5) is daughter of the deceased Phoolabai.

(3.) GEETABAI (PW 5) lodged first information report (Ex P -2) at Police Station Kurwai. Station Officer of Police Station Kurwai Shri V.K. Dwivedi (PW 7) reached on the spot. He prepared inquest memo (Ex. P -4) and sent the dead body of the deceased for postmortem. He prepared spotmap (Ex. P -5). Dr. Nirmal Jatav (PW 4) conducted autopsy on the dead body of the deceased. He found following ante -mortem injuries on the dead body of the deceased, vide his postmortem report (Ex. P - 1) :