RAMSINGH BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant under Section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Cr.P.C') against the judgment dated 01.12.2012 passed by Sessions Judge, Bastar, place-Jagdalpur (C.G.) in Sessions Trial No. 97/2011, whereby the appellant has been convicted for having committed an offence punishable under Section 302 of the Indian Penal Code (hereinafter referred to as IPC) and sentenced him to life imprisonment with fine of Rs. 2,000/- without imposing any default clause.

(2.) In the present case, appellant Ramsingh Baghel is the husband of deceased Heeramati.

(3.) The case of the prosecution is that on 29.04.2011, appellant Ramsingh Baghel had come along with his deceased wife Heeramati to the house of his brother-in-law, the complainant Pachman Kashyap for attending his sister-in-law's marriage and in the night he returned to his house, while his deceased wife Heeramati stayed at her brother's house. It is alleged further that on the next day, i.e. 30.04.2011, the appellant came again at about 11.30 A.M. in drunken condition and took his wife to his house and after sometime at about 12.00 P.M., his elder brother's daughter Kumari Shobha came and informed the complainant that the deceased was being beaten up by her husband after closing the door. Immediately upon hearing so, the complainant rushed to the place of the incident along with his brother and saw that deceased Heeramati was lying dead on the floor and blood was spread over on the spot.