MATHURA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 9.4.2008 passed by Sessions Judge, Chhatarpur in S.T. No.220/2007, whereby he was tried for commission of offence punishable under Section 302 of IPC and sentenced to rigorous imprisonment for life with fine of Rs.500/-.

(2.) Prosecution story in brief is that deceased was sitting on Chabutra in front of his house. At that time, appellant came there, he had a Baka in his hand. He had inflicted injuries on the neck and other parts of body of the deceased. He fell down. Incident was witnessed by his daughter and other persons. Thereafter, report of the incident was lodged at police station. Police registered merg and conducted investigation. After investigation, charge sheet was filed.

(3.) The appellant abjured his guilt and pleaded innocence. The trial Court held the appellant guilty and awarded sentence.