SUKRU @ SAMPAT Vs. STATE OF M.P

JUDGEMENT

(1.) APPELLANT- Sukru @ Sampat stands convicted under Section 302 I.P.C. and sentenced to undergo imprisonment for life by the Special Judge, Bastar, Jagdalpur in Sessions Trial No. 198/98 on 11.1.1999.

(2.) THE allegations are that on 20.2.98 at about 14.15 hours, Appellant Sukru committed murder of deceased Sonsingh S/o Govind in village Lendra. THE incident was witnessed by 3 eye witnesses namely- Santi (PW-3, sister of the deceased), Ganesh (PW-6) and Lakhmuram (PW-7). THE merg intimation (Ex.-P/1) was given at about 18.15 hours on 20.2.98 by the brother of the deceased namely Bantu, based on which a First Information Report (Ex.-P/2) was registered at about 18.20 hours on the same day. THE Investigating Officer reached to the scene of occurrence on 21.2.98 and prepared inquest (Ex.-P/3) on the body of the deceased. THE dead body of the deceased was sent for its postmortem to Primary Health Centre, Darbha under requisition Ex.-P/4, where the postmortem examination was conducted by Dr. A.D. Morey, who prepared his report Ex.-P/12. THE Autopsy Surgeon found following injuries on the body of the deceased:

(3.) AFTER completion of usual investigation, the charge-sheet was filed in the Court of Chief Judicial Magistrate, Jagdalpur, who in turn, committed the matter to the Court of Sessions Judge, Jagdalpur, from where, it was received on transfer by the Special Judge, who conducted the trial and convicted and sentenced the accused/Appellant as aforementioned.