JETHURAM SUKHRA NAGBANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant (accused) Jcthuram has been convicted by the Second Additional Sessions Judge, Bilaspur, under Section 302 of the Indian Penal Code for committing the murder of Mst. Bundkunwar on 11th May, 1958, and sentenced to imprisonment for life.

(2.) It is not disputed that Mst. Bundkunwar is dead and that she died of homicidal violence. Dr. Dube (P.W. 7), who performed the post-mortem examination, found the following injuries on the person of the deceased:

(3.) The assault was witnessed by Sidhia (P.W. 2), Bidhia (P.W. 3) and Goverdhan (P.W. 4). Their evidence, which has been accepted by the learned Additional Sessions Judge and which we find no reason to discard, establishes that it was the appellant who was responsible for inflicting the injuries found on the person of the deceased.