KUNJ RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against judgment dated 25th of July, 2011 passed by the Additional Sessions Judge, Jashpur (C.G.) in Sessions Trial No.44/2009 wherein the said Court convicted the appellant for commission of offence punishable under Section 324 of the Indian Penal Code, 1860 and sentenced him to undergo R.I. for 3 months and fine of Rs. 100/- with default stipulation.

(2.) In the present case, name of the victim is Sukhram Patel. As per version of the prosecution on 30th of May, 2009 at about 10.00 to 11.00 pm the complainant namely Sukhram had gone to construct the house of the accused Kunjram along with his brother. After repairing house, present appellant/accused had cooked some mutton, in the meantime, some quarrel took place between the victim and accused. In the meanwhile, the present appellant pored petrol upon the victim Sukharam and burned him. Thereafter, matter was reported, investigated, chargesheeted and Court convicted the accused/appellant as mentioned above.

(3.) Learned counsel for the appellant submits as under :-