TESHURAM SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 19.01.2012 passed by the Additional Sessions Judge, Gariyaband, in S.T. No.27/2011 convicting the accused/appellant under Section 302 IPC & and sentencing him to undergo imprisonment for life with fine of Rs. 500/-, in default of payment of fine amount to further undergo R.I. for 10 days.

(2.) In the present case name of the deceased is Kesar Bai, wife of the accused/appellant. It is alleged that the accused/appellant used to suspect fidelity of his wife Kesar Bai and in the night intervening 11-12/02/2011, he committed her murder by causing several injuries on her head by iron rod. On 102011 at 7:15 AM, at the instance of Bhuwaneshwar Sinha (PW/6), brother of the deceased, merg intimation (Ex.P/7) was recorded followed by FIR (Ex.P/6) against the accused/appellant under Section 302 IPC. On 102011, inquest on the body of deceased was conducted vide Ex.P/8 and dead body was sent for postmortem examination to Govt. Hospital, Fingeshwar, where Dr. P. Kudesiya (PW/16) conducted postmortem on the body of deceased and gave his report (Ex.P/17) noticing following injuries:-

(3.) On 12.02.2011, memorandum of the accused/appellant was recorded vide Ex.P/24, based on which, one iron rod and clothes of accused/appellant and deceased were seized vide Ex.P/25, however, there is no FSL report on record.