ATVARAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant has been convicted for offence punishable under Section 302 of the IPC and sentenced to undergo imprisonment for life for committing murder of deceased Sukhamaniya @ Soniya during the intervening night of 30.09.2010 and 01.10.2010 which happened after altercation and assault between the appellant and the deceased for the reason that Sukhmaniya prepared excess quantity of Potato curry.

(2.) The case of prosecution, as projected in the charge-sheet, is that Naresh Das, Kotwar heard the cries of Anjali (PW-8), aged about 3 years, on which Naresh Das went inside the house of the accused and found that appellant's wife Sukhamaniya @ Soniya is lying dead having suffered injuries over her head and right hand. Anjali (PW-8) did not inform anything to Naresh Das, Kotwar.

(3.) In course of investigation, statement of eyewitness Anjali (PW-8) was recorded wherein she disclosed that her father Etwaram has committed murder on a dispute concerning preparation of Potato curry in excess quantity.