FOOLDAS PARADHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 19.11.2014 passed by the Sessions Judge, North Bastar, Kanker, in S.T. No.86/2013 convicting the accused/appellant under Sections 302 and 309 IPC & sentencing him to undergo imprisonment for life with fine of Rs.3000/- and S.I. for one year, plus default stipulation respectively.

(2.) As per the prosecution case, on 03.04.2013 at about 11.30 AM, the accused/appellant first killed his wife Sagni Bai by causing several axe injuries and then made an attempt to commit suicide by injuring himself. After the incident, injured Sagni Bai and the accused/appellant were lying in the courtyard and on seeing them in such condition, Siyabati (PW/2), niece of the accused/appellant, informed about the incident to villagers including Kunwar Singh Sarfe (PW/1). At the instance of Kunwar Singh (PW/1), FIR (Ex.P/1) was registered against the accused/appellant on 03.04.2013 at 05.45 PM under Sections 302 and 309 IPC followed by merg intimation (Ex.P/2). Inquest on the body of deceased was conducted on 04.04.2013 vide Ex.P/7 and body was sent for postmortem examination to Civil Hospital, Bhanupratappur, where Dr. S.S. Nag (PW/5) conducted postmortem on the body of deceased and gave his report (Ex.P/9) noticing following injuries:-

(3.) As per arrest memo (Ex.P/19), injury on abdomen of the accused/appellant was noticed. After investigation, charge sheet was filed against the accused/appellant under Sections 302 and 309 IPC & accordingly charges were framed against him by the trial Court.