KISHORE KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 06.6.2007 passed by the Sessions Judge, Mahasamund in Sessions Trial No.21/2007. By the impugned judgment, accused/appellant Kishore Kumar has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.2000/-, in default of payment of fine, to further undergo rigorous imprisonment for six months.

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

(3.) In support of its case, the prosecution has examined Gop Bandhu (PW-1), Devendra Kumar (PW-2), Rishabh Kumar (PW-3), Ganpati Chand (PW-4), Dr. NK Naik (PW-5), Patwari Sushil Kumar Sahu (PW-6), Rojina Nand (PW-7), Kotwar Thakur Ram (PW-8), Ku. Reeta (PW-9), Safed Kumar father of the deceased (PW-10) and Station House Officer Pranesh Dubey (PW-11). The appellant did not examine any witness in his defence.