SONELAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is against the judgment dated 12.08.2009 passed in Sessions Trial No.12/2009 by the Court of Sessions Judge, Dindori (M.P.). The trial Court held the appellant guilty for commission of offence punishable under Section 302 of Indian Penal Code and sentenced him to undergo life imprisonment alongwith fine of Rs.1000/-. The trial Court also held the appellant guilty for commission of offence punishable under Section 201 of Indian Penal Code and sentenced him to undergo rigorous imprisonment for three years alongwith fine of Rs.500/-. The trial Court ordered both the sentences to run concurrently. It is further ordered that in default of payment of fine, the appellant shall undergo rigorous imprisonment for six months for each sentence.

(2.) Admitted fact of the case is that appellant-Sonelal is the son of deceased-Puswa Baiga, who died due to injuries suffered by him.

(3.) Prosecution story in brief is that on 01.08.2008, accused- appellant asked his father (deceased) to bring his wife from her parental house and when the deceased told the appellant to bring his wife by his own, he asked the deceased to expel his mother first. On this issue, accused-appellant gave an axe blow on the temple (kanpati) of his father, due to which he died. When the mother of the accused-appellant tried to intervene, she was threatened to be killed, so she ran away. Thereafter, the accused- appellant buried the body of the deceased in his house. On the next day, the mother of the accused-appellant filed complaint at Police Chowki Amarpur, Police Station Samnapur, District Dindori.