RAJENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT has preferred this appeal against the order of his conviction and sentence passed by Sessions Judge, chhindwara in S. T. No. 122/91 vide judgment dated 13. 5. 93.

(2.) APPELLANT has been convicted under section 302 of IPC for committing murder of Sudhakar Rundhe at village Baredi and sentenced to imprisonment for life by the impugned judgment.

(3.) ACCORDING to prosecution, appellant Rajendra and deceased Sudhakar (hereinafter to be referred as "deceased")resided at village Baredi in the adjacent houses. On 15. 4. 91 at about 7. 30 in the morning, appellant entered into an altercation and quarreled with the deceased alleging that deceased had lowered the watertap by digging a pit causing scarcity of water supply at the appellant"s house. Being enraged appellant caught hold of the deceased, pushed him and fell him into nearby empty well with intent to kill him. As a result deceased Sudhakar sustained head injury and went into coma. Deceased was taken out from the well in unconscious state; the doctor was called, but he was declared dead by the doctor.