LAXMIKANT SAHU @ GOLU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is directed against judgment dated 7-6-2019 passed by the Sessions Judge, Durg (CG) in Session Trial No. 153 of 2018 wherein the said Court convicted the appellant for commission of offence under Sections 450 and 307 of the Indian Penal Code, 1860 and sentenced him to undergo rigorous imprisonment for two years and to pay fine of Rs. 500/- and RI for five years and to pay fine of Rs.500/- with default stipulations.

(2.) In the present case name of the victim is Neha Sahu who is wife of the present appellant. As per the case of the prosecution, on 23-4-2018 at about 8.45 a.m., appellant entered into the parental house of Neha Sahu and asked her to go to her matrimonial house. When she refused, appellant strangulated her and caused multiple injuries on her abdomen and other parts of the body by sickle (sharp iron made object). The matter was reported and investigated and the appellant was charge sheeted and convicted as mentioned above.

(3.) Learned counsel for the appellant submits that the trial Court failed to appreciate that there is no intention on the part of the appellant and also failed to appreciate the deposition of the independent witnesses, therefore, finding of the trial Court may be set aside.