GORELAL Vs. STATE OF MADHYA PRASDESH

JUDGEMENT

(1.) All these appeals arise out of the same judgment. They were heard together and are being decided by a common judgment.

(2.) Prosecution story was, that on 31-5-84, the complainant, Gendibai, was proceeding towards weekly bazar at village, Amlaya, alongwith her son, Khushilal, from village, Begamkhedi, District, Shajapur. It is alleged that the accused/respondents, who were armed with farsa, knife and lathis, waylaid the complainant and her son, Khushilal, just across the Salkhar Kheli Nalla and assaulted Khushilal, with these weapons. This incident tool a place around 10-12 a.m. Gendibai, intervened to save her son, and in doing so, she also suffered injuries on her back waist and legs. As a result of these injuries, she became unconscious. On regaining consciousness, she cried for help, but according to her, none-responded to her cries. After some time, Devi singh, Hemraj and others, from village, Padliya, appeared to whom she narrated the incident. Station Officer, Police Station, Hadodiya, happened to pass from that place. She reported the matter to him around 11-30 p.m. First-information-report, (Ex. P/I) was recorded. It was on this basis that a case under sections 302/149, I.P.C. was registered. Investigation proceeded in the matter. During the course of investigation, the dead body was sent for post-mortem-examination. As per report, (Ex. P/8) Khushilal died of shock due to head injury. The following injuries were found on his body:

(3.) Gendibai, was also examined, her injury report is Ex. P17. The following injuries have been noted therein.