RAM BAKSHA PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 26/10/2005 passed in Sessions Trial No. 245/2003.

(2.) Appellant was prosecuted for commission of offence punishable under Sections 302 and 307 of the IPC. The trial court has convicted the appellant for commission of offence punishable under Sections 302 and 325 of IPC and awarded sentence as mentioned in the impugned judgment.

(3.) Prosecution story in brief is that Bitol Bai along with her mother Pan Bai was travelling in the tractor of Kashiprasad. When the tractor was started moving, appellant chased them. He had lathi with him. Both the persons Bitol Bai and Pan Bai alighted from the tractor and ran away from the place. Appellant chased them and inflicted injuries on the head of Pan Bai. He had also inflicted injuries to Bitol Bai. Other persons reached there. They had tried to pacify the quarrel. Deceased Pan Bai was died on the spot. Appellant had enmity with the deceased because he had belief that Bitol Bai and Pan Bai both had implicated his son-in-law. Bitol Bai lodged report at the police station-Nagoud. Police conducted investigation and filed charge-sheet. Appellant abjured his guilt and pleaded innocence. The trial court held appellant guilty and awarded sentence.