AMRITA @ AMRITLAL Vs. STATE OF M. P.

JUDGEMENT

(1.) THIS appeal arises out of the judgment and order dated 13 -7 -1989 in Sessions Trial No. 47/1986 of 3rd Additional Judge to the Sessions Judge, Morena convicting appellant under sections 302 and 307 of Indian Penal Code and sentencing him for life and for four years RI respectively.

(2.) THE facts leading to the incident as alleged by the prosecution are as under:

(3.) DECEASED Udal and Lakhpat died on the spot and injured Munshi (PW2) accompanied by his son Ramdayal (PW5) lodged first information report (Ex. P/7) at Police Station Jaura. A.S.I. PremNarayan Tripathi (PW8) immediately arrived on the spot and during inquest, recorded Panchnama of the dead bodies of the deceased Udal (Ex. P/9) and Lakhpat (Ex. P/10). He also prepared spot map (Ex. P/8) and collected blood stained soil and simple soil from the spot (Ex. P/11 and P/14). He also found broken bangles (Ex. P/19) near the dead body of deceased Udal and other pieces of broken bangles near the dead body of deceased Lakhpat (P/18). He also collected 5 empty cartridges of 12 bore gun from the top of Patore of acquitted co -accused Badri (P/20).