SANJAY SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This appeal is arises out of judgment of conviction and order of sentence dtd. 12/3/2015 passed by Additional Sessions Judge, Kondagaon in Sessions Trial No.85/2012 by which the appellant has been convicted under Sec. 302 IPC and sentenced to undergo Life Imprisonment with fine of Rs.1000.00, plus default stipulation.

(3.) A morgue intimation was given in Police Station Narayanpur on 17/3/2010 at 8:45 in the morning by one Manoj Chalki (PW-1) wherein it was informed regarding death of Smt. Asha Singh in the house. It followed registration of FIR vide Ex.P-2. The FIR informant PW-1 is said to have given information regarding commission of offence that the appellant had informed him that he has killed his wife and the dead body is lying in the courtyard of the house where-after neighbourers were informed and incident reported. Inquest over dead body was thereafter prepared by the I/O in the presence of witnesses vide Ex.P-3 and the dead body was sent for postmortem. Doctor (PW-3) conducted postmortem and found multiple stab injuries on the chest and the abdomen and opined that the cause of death was excessive bleeding because of the assault and according to him, death had taken place between 6 to 12 hours. Postmortem was conducted at 1:30 PM. The appellant being the suspect was taken into custody. His memorandum statement was recorded and it is said that on the basis of the said disclosure statement, the weapon and blood stained clothes were also seized. Upon completion of usual investigation, charge-sheet was filed before the Magistrate who, in turn, committed for trial to the Court of Sessions.