TEJLAL AND ANOTHER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been filed against the judgment dated 29.7.1994 passed in S. T. No.45/1993. Two persons father and son-in-law were prosecuted for commission of murder. Trial Court convicted appellant No.1 Tejlal for commission of offence punishable under Section 302 of IPC and awarded the sentence of life imprisonment with fine of Rs.500/- while appellant No.2 Parashram has been convicted for commission of offence punishable under 304-II of IPC and sentenced RI for five years with fine of Rs.2,000/-.

(2.) During pendency of this appeal appellant No.1 Tejlal has been died. Hence, present appeal is on behalf of appellant No.2 Parasram.

(3.) Prosecution story in brief is that there was a quarrel between appellant Parasram and deceased and in that quarrel another co-accused Tejlal has pressed the neck of the deceased and inflicted blows on the testicle of the deceased. Thereafter, the deceased became unconscious and he was died. Report of the incident was lodged at the Police Station and Police registered the offence. After investigation Police filed the charge sheet. During trial both the appellants abjured their guilt and pleaded innocence. Trial court held both the appellants guilty and awarded sentence as mentioned above.