SUGREEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant stands convicted for having committed offence punishable under Section 302 of IPC by the learned Sessions Judge.

(2.) By the impugned judgment, learned Sessions Judge has convicted appellant for the murder of Panaua his sister-in-law in the night intervening 15th and 16th of January, 1994 at village Dhirouli, District Sidhi.

(3.) The learned trial Court has noticed the facts in detailed, therefore, it is not necessary for this Court to repeat them. Suffice is to say, the incident took place in the night intervening 15 th and 16th of January, 1994 and next morning Punaua (since deceased) was found lying dead at her residence. The FIR was lodged by the appellant claiming that unknown person had made a small thing of Punaua. FIR is Ex-P/11. This set the investigation rolling and after completing the investigation, charge-sheet was filed against the appellant.