BOLO Vs. STATE

JUDGEMENT

(1.) THE Additional Sessions Judge, Ambikapur, has convicted appellant Bolo of an offence under Section 304 (Part II), Indian Penal Code, and has sentenced him to two years' rigorous imprisonment. He has also convicted the appellant for offences under Sections 323 and 448, Indian Penal Code, and sentenced him, for these offences, to imprisonment till the rising of the Court. He has preferred this appeal to this Court.

(2.) SO far as the facts of the case are concerned, Shri P. Lobo, Learned Counsel for the appellant, does not challenge them.

(3.) THE body of the deceased infant was sent to Dr. G.P. Shukla (P.W. 11) at the hospital of Ambikapur. The doctor found a communited fracture of the right occipitoparietal bone, exposing the membranes, and the medical opinion given was that death was due to shock and haemorrhage as a result of the fracture of the skull bone.