NAVAL SINGH UIKE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 7.3.2007 passed by Additional Sessions Judge, Mandla in Session Trial No. 150/2006, whereby the appellant has been convicted for offence punishable under Section 302 of the IPC and sentenced him for life imprisonment with fine of Rs.1,000/- along with default sentence.

(2.) Prosecution story in brief is that deceased had gone to the shop of appellant to purchase pouch of Gutkha. There was previous enmity between deceased and appellant. In front of shop of appellant, appellant had inflicted blow on the head of deceased by a wooden stick due to which, deceased fell down on the earth. Thereafter, appellant ran away from the spot. Shukla Yadav informed the incident to family members of the deceased. Thereafter, deceased was taken to the Medical College, where he died i.e. on 13.8.2006. Report of incident was lodged at Police Station, Tikariya by mother of the deceased. On information, police conducted investigation and filed the charge sheet.

(3.) Appellant abjured his guilt during trial and pleaded innocence. Trial Court held the appellant guilty for commission of offence under Section 302 of the IPC and awarded sentence of life.