SANJAY BECK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the impugned judgment and order dated 19.09.2012, passed by the learned First Additional Sessions Judge, Ambikapur, District Surguja, Chhattisgarh, in Sessions Trial No. 321/2010, convicting the appellant under Section 302 of I.P.C. sentencing him to undergo imprisonment for life and a fine of Rs.1000/-, in default of payment of fine further rigorous imprisonment for four months.

(2.) As per the prosecution case, on 03.03.2010, the appellant committed murder of his mother-Moharmati by causing ex-injury on her neck. The Dehati Merg (Exhibit P/13) was recorded on 03.03.2010 and thereafter Dehati Nalsy (Exhibit P/11) was registered. Thereafter, the Merg (Exhibit P/21) was also recorded and an F.I.R. (Exhibit P/22) was registered against the appellant under Section 302 of I.P.C. Inquest on the dead body was conducted vide Exhibit P/18, the body was sent for the postmortem which was conducted on 03.03.2010 by PW/7-Dr. Shailendra Gupta, who noticed following injuries :-

(3.) So as to hold the conviction of the appellant, prosecution has examined 12 witnesses. The statement of the accused/appellant was also recorded under Section 313 of Cr.P.C. in which he pleaded innocent to false implication. Vide the impugned judgment the trial Judge has convicted the appellant. Hence this appeal.