PAPPI @ JAGDISH TAMBE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 31-3-2017 passed by the 2nd Additional Sessions Judge, Bilaspur (CG) in Sessions Trial No. 142 of 2016 wherein the said Court has convicted the appellant for commission of offence under Section 307 of IPC and sentenced him to undergo rigorous imprisonment for ten years and to pay fine of Rs.5000/- with default stipulations.

(2.) In the present case, name of the victim is Smt. Pooja Tambe (PW/2) who was wife of the appellant. The marriage between the parties took place ten years ago. They are blessed with two children. Appellant was suspecting about the character of the victim and on the date of incident i.e., on 16-8-2016 appellant assaulted multiple knife injuries on the body of the victim including vital part. The victim was admitted to hospital in Incentive Care Unit and as per version of medical expert, if instant treatment would not have been provided to the victim, she would have succumbed to the injuries. The matter was reported and investigated. After completion of trial, the appellant was charge- sheeted and convicted as aforementioned.

(3.) Learned counsel for the appellant would submit as under: