CHAITURAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against judgment dated 25-4-2008 passed by Session Judge, Jashpur in Session Trial No. 39/2007. By the impugned judgment, accused/appellant Chaituram has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life.

(2.) Case of the prosecution, in brief, is as under:-

(3.) Plain soil and blood stained soil were also seized from the place of occurrence vide Ex. P-4. Spot Map was prepared vide Ex. P-5. The seized axe and stone were sent to Community Health Centre, Duldula for examination vide Ex. P-8A. Dr. Vipin Kumar Idwar (PW-4) gave his report (Ex. P-8). Assistant Sub-Inspector L. R. Kuldeep (PW-9) also prepared Spot Map vide Ex. P-l2.