CHATURBHUJ Vs. STATE OF M P

JUDGEMENT

(1.) FEELING aggrieved by the judgment of conviction and order sentence dated 9.9.1993 passed by learned Sessions Judge, Narsinghpur in Sessions Trial No. 76/93, convicting the appellant under section 302 IPC and sentencing him to suffer life imprisonment and fine of Rs. 100/ -, in default of payment of fine, further rigorous imprisonment of one month, the appellant has knocked the door of this Court by preferring this appeal under section 374 (2) of the Code of Criminal Procedure, 1973.

(2.) IN brief the case of prosecution is that Shobharam (hereinafter referred to as 'the deceased') and his wife Phullibai were residing in a Tapariya (hut). Nearby the hut of the deceased, there is hut of the appellant, who is son -in -law of the deceased. In the said hut, appellant and his wife Ghasitibai, who is the daughter of the deceased were residing. It is admitted position that the fields of the deceased and appellant are adjoining to each other.

(3.) ON receiving injury by the deceased, blood started oozing from the wound. On hearing hue and cry Gorelal and Dulichand also arrived at the spot and they have also seen the incident.