MOHAR SAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the judgment delivered in Sessions Case No. 151/1991 by Shri M.P. Sahlam, Second Additional Sessions Judge, Raigarh, on 6.4.1992 whereby the appellant was convicted under section 302 of the Indian Penal Code for committing murder of his wife Amso Bai on 18.7.1991 in village Bankaruma. Charkhapara. Police Station Pathalgaon and was sentenced to undergo imprisonment for life and a fine of Rs. 200.00, in default of payment of fine to further undergo rigorous imprisonment for two months.

(3.) Admittedly deceased Amso Bai was the wife and Aganesu P.W. 2 is the son of the accused/appellant.