JEEVAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal appeal preferred by the appellant under Sec. 374(2) of CrPC is directed against the impugned judgment dtd. 11/12/2017 passed by learned 2nd Additional Sessions Judge, Manendragarh in Sessions Trial No. 103/12 whereby the appellant has been convicted for offence punishable under Sec. 302 of IPC and he has been sentenced to undergo life imprisonment with fine of Rs.5000.00 and in default of payment of fine, further R.I. for 6 months.

(2.) Case of the prosecution, in brief, is that on 04/07/2012 at about 5 PM at village Nevri, the appellant herein along with three co-accused persons namely Ramdayal (A-2), Samund Singh (A-3) and Arjun Singh (A-4) (now acquitted) assaulted appellant's father Awadh Singh with crowbar due to which he suffered grievous injuries and ultimately died while undergoing treatment on 05/07/2012 and they further assaulted Sahdev Singh (P.W.-2) and thereby, committed the offence in question.

(3.) It is admitted position on record that Bhagwanta Singh had three sons namely Awadh Singh (deceased), Ramdayal (A-2) and Samund Singh (A-3); and Awadh Singh had four sons namely Jeevan Singh (appellant herein), Arjun Singh (A-4) and injured witness Sahdev Singh (P.W.-2) and Bheem Singh.