CHINTU @ SHIVAM Vs. STATE OF C.G.

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) of CrPC has been preferred by the appellant against impugned judgment dtd. 16/08/2013 passed by learned Sessions Judge, Raipur in Sessions Trial No. 141/2012 whereby he has been convicted for offence punishable under Ss. 302 (two times) and 450 of IPC and sentenced to undergo life imprisonment with fine of Rs.5000.00 (twice) and in default of payment of fine, further R.I. for 2 months; and R.I. for 5 years with fine of Rs.2000.00 and in default of payment of fine, further R.I. for 2 months, respectively.

(2.) Case of the prosecution, in brief, is that on 17/02/2012, the appellant herein murdered Smt. Seema Rajput, wife of Krishna Singh (P.W.-2) at her house and also caused the death of her minor son Shivam alias Chintu and thereby, committed the aforesaid offences.

(3.) It is admitted position on record that Sahdev Singh (P.W.-1), father of deceased Smt. Seema Rajput as well as her husband Krishna Singh (P.W.-2), both worked as Labour and Driver at S.K.S. Company, Siltara and stayed at a house that the company provided to its employees in labour colony wherein deceased Smt. Seema Rajput and Shivam also stayed with them. It is also admitted position on record that deceased Smt. Seema Rajput used to run a kirana shop from her house.