TILAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this appeal, the appellant Tilak has challenged his convictions under Ss.302 and 392 of the I.P.C. for which he was sentenced to suffer imprisonment for life and seven years' rigorous imprisonment respectively. The sentences have been ordered to run concurrently.

(2.) THE prosecution case is this : The appellant lives in front of the house of the deceased Ramu, his relation. Deceased Ramu started with money for village Bahegaon. At 2 p. m. Mooratpuri (P.W.3) saw his dead body lying in a field. Constable Ramsunder (P.W.4), on learning of this, went to the place of incident with village (?) and sent a written report Ex.P -1 with Bastaram Kotwar (P.W.5), the police station being at a distance of five miles. On receipt of this report, Sub Inspector Kashiprasad Tiwari (P.W.17) reached the place of occurrence and held an inquest over the dead body of Ramu as per inquest report Ex.P -8.

(3.) AS per report Ex.P -20, Dr. K.M. Upadhyaya (P.W.11) examined the appellant and found six injuries on his person. The injuries could be caused by hard and blunt object.