- (1.) The appellant-Dayal has preferred these criminal appeals challenging the correctness of the common judgment rendered by the High Court of Madhya Pradesh, at Jabalpur in Criminal Appeal Nos. 1044/77 and 272/78 dismissing the earlier one and allowing the latter appeal; both arising out of the same incident. The facts of the case briefly stated are as follows : The appellant, his brother Sonelal and his uncle's son, Dhooman Singh took their trial on an indictment that on 1-3-77 at 7-00 p.m. they all in furtherance of their common intentions caused the death of the deceased Bhikam by attacking him with lethal weapons by the appellant. According to the prosecution, one Bhura, and Sonelal and by kicking and fisting by Dhooman Singh the brother of the Appellant-Dayal came to the house of PW 6 in a drunken mood. PW 6 reported this matter to Emanlal, father of the accused Dhooman. Thereafter, Bhikam was brought to the house of Emanlal. Within few hours, Bhura died. PW 6 on hearing that Bhura had died came to PW 6's house. All the three accused persons inclusive of the appellant and some others who had gathered suspected that PW 6 had administered liquor to Bhura. They questioned PW 6 who replied that he and Bhura took liquor and that it was the deceased Bhikam Singh who gave money to him for purchasing the liquor. Then the appellant and others asked PW 6 to bring Bhikam. Thereupon, Bhikam was brought by PW 6 to the house of Emanlal. When Dayal questioned Bhikam why he administered liquor to Bhura, Bhikam denied and asked the appellant and others as to why they assaulted PW 6. The case of the prosecution is that the appellant stabbed the deceased Bhikam on being provoked on such challenge made by Bhikam.
(2.) The defence case is that when the appellant took strong objection to the conduct of Bhikam for supplying liquor to his brother Bhura, the deceased threw a challenge saying that the appellant could do whatever he could do which resulted in exchange of gross insult by words. It was only under such piquant and provocative situation, the appellant (who had already become imbalanced with a broken heart on seeing the dead body of his brother, Bhura who suddenly passed away due to the consumption of liquor, administered by Bhikam) on being deprived of self-control by grave and sudden provocation, took a knife which was lying nearby and stabbed Bhikam. According to the prosecution, the other two acquitted accused also attacked the deceased.
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