LAWS(MPH)-2018-7-217

BHAN SINGH Vs. STATE OF M.P.

Decided On July 03, 2018
BHAN SINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 26.12.2008 passed by IIIrd Additional Sessions Judge, Chhindwara in Session Trial No. 133/2007. Appellant was prosecuted for commission of murder of two persons Punno Bai and Mishra Mavasi for offence punishable under Section 302( two counts) of the I.P.C. The Trial court held the appellant guilty for aforesaid and awarded sentence of life with fine of Rs. 500/- in default of fine one months rigorous imprisonment.

(2.) Prosecution story in brief is that neighbours noticed that the deceased persons were lying dead in their house. Sanjay informed the aforesaid fact to Chhotelal and Gyan Singh. The report was lodged at Police Station. Dead body of Punno Bai was recovered. Police registered the report and conducted investigation. Appellant was arrested in Nagpur. From his memorandum stone was seized.

(3.) Appellant pleaded innocence during trial and abjured guilt. The trial Court held the appellant guilty and awarded sentence as mentioned in the impugned judgment.