SANTOSH Vs. STATE OF CHHATTLSGARH

JUDGEMENT

(1.) APPELLANT San tosh stands convicted under Section 302 of the I. P. C. with sentence of imprisonment for life vide impugned judgment dated 16th march, 2002 passed by Sessions Judge, rajnandgaon in Sessions Trial No. 117/ 2001.

(2.) APPELLANT Santosh has been found guilty of commission of murder of deceased mahrinbai by causing multiple external injuries by means of a Tangia on 13-6-2001.

(3.) APPELLANT's-CONVICTION is founded on the eyewitness account of PW-5 Belabai, daughter-in-law of deceased Mahrinbai whose evidence was found corroborated by the medical evidence of PW-9 Dr. S. R. Mandavi.