JAYRAM CHAUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant stands convicted for the offence punishable under Section 304 Part-II IPC and has been sentenced to undergo RI for 7 years vide judgment dated 05.01.2010 passed by the Sessions Judge, Jashpur, in Sessions Trial No.53/2009.

(2.) The case of the prosecution is that, the present appellant is said to have assaulted his wife Vijayshree on 13.04.2009 with hand and fist and kick blows and also used a club which is said to have been inserted in the private part of the deceased and on account of the injuries sustained, she died on the next day i.e. on 14.04.2009. An FIR, Ex. P/10 was lodged on 14.04.2009. After investigation the matter was put to trial before Sessions Judge, Jashpur, where the case was registered as Sessions Trial No.53 of 2009.

(3.) In all, the prosecution examined 7 witnesses and there was no witness in defence.