MINGU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 16/07/2008 passed in Sessions Trial No. 80/2007.

(2.) Appellant was tried for commission of offence punishable under Section 302 of the IPC. The trial court has held appellant guilty for commission of offence and awarded sentence of RI for life and fine amount of Rs. 1000/-.

(3.) Deceased Shyamlal was resident of Village-Ghughri. He had to return back Rs. 10/- to appellant which he had taken on 8.2007. Appellant was abusing the deceased when the deceased went to pacify the appellant he had inflicted number of blows on the body of the person of the deceased. Wife of the deceased was there. She had taken the deceased to Bhaisdehi hospital, thereafter he was admitted in the hospital. Dehati-Nalsi was registered on the basis of information given by the deceased. Dying declaration of the deceased was recorded. He was referred to District hospital Betul. He was died at District Hospital. Police conducted investigation and filed charge-sheet. During trial appellant abjured his guilt and pleaded innocence. Trial court held appellant guilty for commission of offence and awarded sentence.