ASHOK DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant/accused Ashok Dewangan was tried by the Additional Sessions Judge, Bhatapara, District Raipur, Chhattisgarh in Sessions Trial No. 10/2008 for the offence punishable under Section 302 of the Indian Penal Code and after full-fledged trial, convicted for said offence vide judgment dated 13.01.2009 and sentenced to undergo imprisonment for life and was also imposed a fine of Rs.500/-, in default of payment of fine, the appellant has to suffer rigorous imprisonment for six months.

(2.) The facts and circumstances giving rise to the instant appeal are summarized as under :-

(3.) In convicting the accused/appellant for offence under Section 302 of the Indian Penal Code for murder of his wife Smt. Yogita Dewangan, the trial Court has concurrently relied upon, those circumstances which according to it had been established by the prosecution, which are as under:-