KAILASH RAM ALIAS KAILASH MINJ SON OF BUDHNATH RAM GOND Vs. STATE OF MADHYA PRADESH (NOW CHHATTISGARH) AND ORS

JUDGEMENT

(1.) The Appellant stands convicted under Section 302 IPC to life imprisonment with fine of Rs.5,000/-, in the event of failure to pay which he was required to undergo five years further simple imprisonment ordered by the Additional Sessions Judge, Jashpurnagar on 11.1.2000 in Sessions Trial No.120 of 1999.

(2.) The deceased, aged approximately 52 years was the mother of the Appellant. She is alleged to have been assaulted inside the house at night between 22/23.2.1999 leading to her death. Merg, Exhibit P-9 was lodged by PW-6, Muneshwar Ram Gangeshri on 23.2.1999 at about 10:45 A.M on basis of information given by the Appellant himself.

(3.) The Appellant was arrested on 3.3.1999 and bailed out on 30.3.2006. Due to non-representation on a single date, i.e., 8.8.2014 bail was cancelled and he was taken into custody again on 26.9.2014. Since then he is in custody. The Appellant, on his request has been provided legal assistance by the High Court Legal Services Committee. Shri Vikash Shrivastava, Advocate nominated by the High Court Legal Services Committee along with the State Counsel has assisted us in final adjudication of the appeal.