LACCHURAM NETAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) of Cr.P.C. questioning the impugned judgment dtd. 10/12/2021 passed in Sessions Trial No.22/2020, by which the learned Additional Sessions Judge, Kondagaon, District Kondagaon has convicted the appellant under Sec. 302 of the Indian Penal Code (for short, the IPC) and sentenced him to undergo life imprisonment with fine of Rs.10,000.00 and in default of payment of fine, to undergo further rigorous imprisonment for six months for murder of his brother namely Balsingh.

(2.) Case of the prosecution, in short, is that on 20/6/2020 the appellant committed murder of his younger brother namely Balsingh (hereinafter referred to as 'the deceased') inside his own house with an axe.

(3.) Merg intimation (Exhibit P/14) bearing No. 36/2020 was recorded by Vinod Kumar Sahu, Police Inspector (PW-10) on the information given by mother of the deceased and the appellant, namely Fundi Bai Netam (PW-1) on 20/6/2020 at about 19:30 hours and thereafter, FIR was lodged on the same day at about 19:45 hours at Police Station, Farasgaon, District Kondagaon.