DEBU ALIAS DEGU BAG ALIAS GOUD Vs. STATE

JUDGEMENT

(1.) In this appeal, the appellant assails his conviction under Section 302, Indian Penal Code, and sentence of imprisonment for life.

(2.) Prosecution case, shortly stated, is that on 16-8-1989, around 2 p.m. while deceased Gomati was husking paddy in her house, the appellant came from village side and there was a quarrel. Thereafter the appellant entered inside the house, brought out a spade and hit the deceased on the head causing fatal injury. Gomati died at the spot.

(3.) The defence plea is one of denial.