MAYARAM YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 26.12.2001 passed in Sessions Trial No. 318/2001 by the First Additional Sessions Judge, Mahasamund, whereby, the said Court after holding the appellant guilty of the offence punishable under 307 of IPC, sentenced him to undergo R.I. for 10 years and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo R.I. for 3 months.

(3.) The brief facts are that the victim namely Smt. Bhagwatin Bai, a lady aged about 65 years, is the mother of the appellant. On 15/5/2001 at about 7:00 a.m, the appellant demanded some money from his mother. The mother denied to give him money and tried to run away, on which, the appellant chased her and thereafter, he assaulted her with an iron equipment known as Suma (a nail about 24 cm in length pointed at one end and rectangular on the other end), due to which, she received the following injuries: