KAMMO Vs. STATE

JUDGEMENT

(1.) APPELLANT Kammo alias Katnruddin has been convicted by the Sessions Judge, Bharatpur, for offence under Section 302, I. P. C. , and has been sentenced to imprisonment for life.

(2.) THE prosecution case found proved against the accused relates to the murder of one woman Mst. Kanchan Bai who was more precisely known as Dhola. In village Chokhanda in Sub-Division, Bayana of Bharatpur District, PW 4 Dharampal lives with his family. After the death of his first wife, Dharampal married Mst. Kanchan Bai. Dharampal was a widower and Kanchan Bai was a widow, and, therefore, a Nata was per-formed. Dhola had manly manner and she used to do money lending and looked after the agricultural land. For this, she used to visit nearby villages.

(3.) ACCUSED Kammo is a resident of Bajoli village situated near Chokhanda village. Dhola used to treat Kammo as her son and accused Kammo used to call Dhola as aunti. On account, of affection, Dhola used to help the accused by giving loans etc. also.