PUNITRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 26th of September, 2007 passed in Session Trial 4/2007 by the First Additional Session Judge, Balodabazar.

(2.) BY the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 500.00 with default sentence of R.I. for 2 months.

(3.) THE appellant took the plea of right of private defence. The learned Session Judge rejected the plea of right of private defence and held that the appellant caused above serious injuries to the deceased with an intention to commit his murder, therefore, he was liable for punishment under Section 302 IPC.