TULSI RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) APPELLANT Tulsi Ram stands convicted under Section 302 of the Indian Penal Code (for short 'i. P. C. ')with sentence of imprisonment for life vide impugned judgment dated 9. 4. 2002 passed by the Sessions Judge, Rajnandgaon in Sessions Trial No. 148/2001.

(2.) APPELLANT Tulsi Ram has been found guilty of commission of murder of one Dev singh Lodhi in the noon of 13. 8. 2001 by causing multiple injuries on him by means of Tangia, resulting in his instantaneous death on the spot itself.

(3.) THE appellant's conviction is founded on the eyewitnesses account of PW-5 tumman @ Chumman and Pw-6 Ashwini, whose evidence was found corroborated by the trial Court by the medical evidence of pw-13 Dr. N. Sachdev.