SOHANRAM UIKEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellant has called in question his conviction under Section 302 of IPC and sentence of life imprisonment and fine of Rs.500/-, in default of payment of fine to further undergo SI for one month, for committing murder of deceased Kamla Bai at about 10.00 p.m. on 27.4.2013.

(3.) As per the prosecution case, a merg intimation was lodged by Johanram, brother of the appellant, at about 10:00 am on 28.4.2013 informing that in the late evening of 27.4.2013, he was sleeping in his house and at that time, he heard screams raised by deceased Kamla, on which, he woke up and went toward his brother's house to witness that his younger brother Sohanram was carrying a Tangi in his hand and was coming to the informant's house. The informant went to the village and informed the elders i.e. Sarpanch Jairam, Up Sarpanch Fattesingh, Dukhuram and Faguram, who came over the place and they too witnessed deceased Kamla lying dead. She had suffered deep cut injuries over her neck caused by sharp edged weapon.