NAROTTAM KASHYAP Vs. STATE OF C.G.

JUDGEMENT

(1.) Criminal Appeal No. 834/2004 and Acquittal Appeal No. 324/2010 filed against the common judgment dated 28.08.2004 are being disposed of by this common judgment. By filing criminal appeal No. 834/2004 the convicted appellant, Narottam Kashyap has challenged the legality, validity and propriety of the judgment of conviction and order of sentence dated 28.08.2004 passed by the Second Additional Session Judge (FTC), Mungeli, District Bilaspur in Sessions Trial No. 95/2004, whereby and whereunder after holding the appellant guilty for causing homicidal death amounting to murder of his own wife Mandakini Bai by strangulation, the Court below convicted the appellant - Narottam under Section 302 of the IPC sentenced him to life imprisonment.

(2.) By filing acquittal appeal, the State Government has also challenged the legality and propriety of the judgment dated 28.08.2004 by virtue of which co-accused persons namely Mongra Bai and Mehtareen Bai are acquitted of charge under Sections 302/34 of the IPC.

(3.) The facts, briefly stated as under:--