NAND KUMAR SAHU Vs. STATE OF C G

JUDGEMENT

(1.) This appeal arises out of the judgment and order dated 26.03.2012 passed by the Second Additional Sessions Judge, Mahasamund in Sessions Trial No. 32/2011 convicting the accused/appellant under Section 302 IPC and sentencing him to undergo imprisonment for life and to pay fine of Rs. 1,000/- with default stipulation.

(2.) As per prosecution case, deceased Parvati Patel aged 30 years was having affair with the appellant. On 25.011 when deceased was guarding her field along with her minor son Ajay (PW8) aged about 10 years, accused/appellant reached there and asked the deceased for sexual favour. When the deceased refused to accompany him for the same, he committed her murder by causing several injuries. Unnumbered merg ExP-3 was recorded on 25.02011 by Makhan Lal Patel (PW-4) against unknown persons.

(3.) In order to establish the guilt of the accused/appellant, prosecution has examined 16 witnesses. Statement of the accused/appellant was recorded under Section 313 of the Cr.P.C. in which he denied the charges levelled against him and pleaded his innocence and false implication in the case.