NARSU @ NARSRAM PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 20.12.2006 passed by IV Additional Sessions Judge, Sagar in S. T. No.227/2006. Appellant was prosecuted for commission of offence punishable under Sections 302, 323 and 325 of IPC.

(2.) Allegation against the appellant is that on 3.5.2007 at around 7.00 O'clock in the evening deceased was sitting in the Court yard of the house, at that time appellant entered the house, he was armed with Katarna and abused him and inflicted injuries on his body. Appellant was having ill-will in regard to Hakbandi and partition. He had also inflicted injuries to the wife of the deceased and his son. The deceased was died while he was taking to hospital. Report of the incident was lodged by the wife of the deceased P. W. 2 at P. S. Rehli at 20.45 O'clck in the night. Police conducted investigation and filed charge sheet. During trial the appellant abjured guilt and pleaded innocence.

(3.) Chandra Bhan P. W. 1 is child-eyewitness, he deposed that appellant entered the house and he had inflicted injuries to my father by Katarna on his neck and head. He had also beaten my brother Gulshan and my mother, at that time I was behind the bad.