PHOOL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Being aggrieved by the judgment dated 27.09.2006 passed by

(2.) nd Additional Sessions Judge (Fast Track Court), Astha in S.T. No.144/06, this appeal has been filed by the appellant, whereby he was convicted for offence punishable under Section 302 of the IPC and sentenced for life imprisonment along with fine of Rs.1000/- with default stipulation. 2. Brief facts of the prosecution case are that on 2.8.2006 at about 8:00 p.m. in village Bamuliya Raymal, the appellant assaulted Kripal Singh by a knife. He was lying at the spot. His father Phool Singh lodged FIR against the appellant at Police Station, Jawar District Sehore for offence punishable under Section 307 of the IPC. Kripal Singh died on the same day. Hence, the offence under Section 307 of the IPC was converted into the offence under Section 302 of the IPC. After investigation, charge sheet was filed against the appellant before the concerned Court.

(3.) Learned trial Court framed the charge under Section 302 of the IPC against the appellant. He abjured his guilt and pleaded innocence. The defence witnesses has also been examined by him.