MOTILAL RAJWADE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appellant stands convicted for the offence under Section 302 of IPC and sentenced to undergo rigorous imprisonment for life with fine of Rs.1,000/-, in default of payment of fine to further undergo RI for 3 months vide judgment dated 08.05.2012 passed by the Sessions Judge, Koria (Baikunthpur) in Sessions Trial No. 74/2011.

(2.) The case of the prosecution in brief is that the appellant is said to have assaulted deceased Ramlal on 26.05.2011 at around 8.30 a.m. with a Tangi (small axe) causing grievous injury on his neck which resulted in his death. An FIR in this regard was lodged on the same day at Police Station Baikunthpur, District Koria vide Crime No.114/11 for the offence under Section 302 of IPC. Subsequently, the matter was put to trial before the Sessions Judge, Koria.

(3.) During the course of trial, the prosecution examined as many as 12 witnesses and there was no witnesses examined on behalf of the defence.