1993 CRI. L. J. 2826 ::(1993) 3 Bom CR 4

Bombay High Court

Hon'ble Judge(s): H. H. Kantharia, N. P. Chapalgaonkar , JJ

Penal Code (45 of 1860) , S.302, S.304 Part II— Murder or culpable homicide - Accused causing multiple injuries with hard and blunt object like 'dengaras' - Two injuries individually and collectively all the injuries were likely to cause death in the ordinary course of nature though no injury was caused on the vital part of the body - Held it would be a case of murder and not one of culpable homicide not amounting to murder u/S. 304, Part II. 1977 Cri LJ 1 (SC), Rel. on. (Para 10)