MEHTAB SINGH @ MUNNA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 20.11.2009 passed by the 1st Additional Sessions Judge, Raipur in S.T.No.63/2009 convicting the accused/appellants under Section 302/34 of IPC and sentencing them to undergo imprisonment for life and fine of Rs.1000/- with default stipulation and appellants No. 1 & 2 have also been convicted under Section 201 of IPC and sentenced to undergo RI for three years and fine of Rs.500/- with default stipulation.

(2.) As per prosecution case, accused/appellant No.1 Mehtab Singh had two wives, first was the deceased Baby @ Rajeshwari whereas appellant No.2 Munnibai @ Salma was his second wife.

(3.) So as to hold the accused/appellants guilty, the prosecution examined as many as 12 witnesses. Statements of the accused were also recorded under Section 313 of Cr.P.C. in which they denied the circumstances appearing against them in the prosecution case, pleaded innocence and false implication.