SANTOSH KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and order of sentence dated 13.04.2010 passed by learned Second Additional Sessions Judge, F.T.C. Mungeli (C.G.) in Sessions Trial No. 30 of 2009, whereby appellant- Santosh Kumar Yadav (A-1) stands convicted under Section 302 of IPC for committing murder of his father namely Lakhan Lal and sentenced to undergo life imprisonment and fine of Rs.2,000/-, in default of payment of fine to further undergo rigorous imprisonment for one year.

(2.) In Sessions Trial No. 30 of 2009, there are two accused persons namely present appellant/accused Santosh Kumar Yadav (A-1) and co-accused Sakhan Lal Yadav (A-2) before the trial Court. Co-accused Sakhan Lal Yadav (A-2) stands convicted under Section 201 of IPC for causing disappearance of evidence of offence as he suggested to Urmila as well as other villagers not to disclose this fact that Santosh Kumar Yadav (appellant herein) murdered his father and also suggested that the deceased died due to falling down from the stairs, and sentenced to undergo rigorous imprisonment for four years and fine of Rs.500/-, in default of payment of fine to further undergo rigorous imprisonment for six months.

(3.) In present appeal, we only consider the conviction and sentence of appellant/accused Santosh Kumar Yadav (A-1) awarded by the trial Court.