PYARILAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant stands convicted under Section 302 of the I.P.C. and sentenced to life imprisonment with fine of Rs. 200/-, failing which, he was required to undergo two months further rigorous imprisonment, as ordered by the Additional Sessions Judge, Sakti, in Sessions Trial No. 154 of 2009, dated 19th November, 2009.

(2.) As per case of the prosecution, the deceased Smt. Kenwrabai was the wife of the appellant; the appellant and his wife were residing in a house situated in village Kanwaljhar; on 17.05.2009 at about 6.00 pm, brother-in-law of the deceased lodged a merg report (Ex. P.1) in Dabra Police Station stating that some unknown person has assaulted the deceased with a sharp and hard object on her head, on the basis of which, F.I.R. (Ex. P.2) was registered against unknown person.

(3.) Investigating Officer rushed to the place of occurrences and after summoning the witnesses vide Ex. P.3, inquest over the dead body of the deceased was prepared vide Ex. P.4. Spot map was prepared vide Ex. P.5. Dead body of the deceased was sent for autopsy to Community Health Center, Dabra, vide Ex. P.16. Dr. N.P. Mishra (P.W.15) conducted autopsy on the dead body of the deceased vide Ex. P.17 and found the following injuries: