MUNNALAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been filed by the accused/appellant against the judgment dated 13.12.1993 passed by First Additional Sessions Judge, Chhindwara in Sessions Case No.127/1992, whereby the appellant was convicted for under Sections 302 and 392 read with Section 397 of IPC and sentenced to undergo life imprisonment and seven years rigorous imprisonment, respectively.

(2.) It is not in dispute that the appellant is related to the deceased Bhura.

(3.) As per prosecution story deceased Bhura R/o village Navegaon was found dead on 18.08.1991 at about 9.00 pm at his field. Pandri and Ghanshyam informed his brother Mangerya (PW/1) that Bhura was injured and lying unconscious in the field. Thereafter, Mangreya and others reached the spot. They were suspected that Bhura killed by appellant-Munnalal for demand of Rs.1000/-, which was kept with Bhura and same was also found missing. Hence, on the report of Mangerya (PW/1) at Police Station Mohkheda Police registered offence under Section 307 of IPC which was altered to 302 of IPC consequent to the death of Bhura.