RAMPRASAD ALIAS CHOTELAL Vs. STATE OF C G

JUDGEMENT

(1.) THE Appellants namely, Ramprasad and Dilraj Kumari, father and stepmother of Miss Sonu Kumari (since deceased) faced trial before the 6th Additional Sessions Judge, Fast Track Court, Surajpur in Sessions Trial No. 119/2001 for commission of offence under Section 302 read with Section 34 of the I.P.C. for committing the murder of their daughter Miss Sonu Kumari. Learned trial Court vide its judgment dated 22-7-2002 held that based on the circumstantial evidence and facts and circumstances, it is established that the Appellants committed the murder of their daughter Miss Sonu Kumari in the intervening night of 7-1-2001 and 8-1-2001 in their room and sentenced each of the accused to undergo imprisonment for life.

(2.) CASE of the prosecution, in brief, is that in the intervening night of 7-1-2001 and 8-1-2001 the accused/Appellants along with their daughter Miss Sonu Kumari, aged about 13 years, were sleeping in their room. In the morning of 8-1-2001 when door was not opened by the accused persons, Jagatram, owner of the house, knocked the door and called the accused persons, but the accused persons did not responded to the call of Jagatram, therefore, Jagatram called neighbours and they advised him to inform the Police. Jagatram gave report Ex.P-5 in Police Outpost: Balangi of Police Station: Chandni, District: Sarguja. Receiving the report, R.B. Pandey (P.W.-7), Assistant Sub Inspector of Police, came on the spot and knocked the door. The accused inquired from inside as to who is knocking the door, R.B. Pandey said that he is Sarpanch of the Village, whereupon the door was opened. They saw that the accused persons were present inside the room and dead body of Miss Sonu Kumari was lying on the cot.

(3.) THE accused persons were arrested and after completion of investigation charge sheet was filed against the accused persons in the Court of Judicial Magistrate, First Class, Surajpur, who in turn committed the case to the Sessions Judge, Sarguja, from where Learned 6th Additional Sessions Judge, Fast Track Court, Surajpur, received the case on transfer for trial.