SANTOSH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 21.09.2012 passed by the Sessions Judge, Bilaspur, in S.T. No.03/2012 convicting the accused/appellant under Section 302 IPC and sentencing him to undergo imprisonment for life with fine of Rs. 1000/-, plus default stipulation.

(2.) In the present case, name of the deceased is Sharda Bai, wife of the accused/appellant. On 30.09.2011, the accused/appellant alleged to have caused number of injuries to his wife by scissor. Information about deceased Sharda Bai being assaulted by the accused/appellant was given to Doman Prasad Kamlesh (PW/6), father of the deceased, who immediately reached to the spot. While injured Sharda Bai was being taken to the hospital, she succumbed to her injuries. Merg intimation (Ex.P/11) was lodged by Doman Prasad (PW/6), father of the deceased, followed by FIR (Ex.P/12) against the accused/appellant under Section 302 of IPC. On 30.09.2011, inquest on the body of deceased was conducted vide Ex.P/15 and body was sent for postmortem examination to Primary Health Center, where Dr. Rajendra Singh Marawi (PW/5) conducted postmortem on the body of deceased and gave his report (Ex.P/9) noticing following injuries:-

(3.) On 30.09.2011 itself, memorandum of the accused/appellant was recorded vide Ex.P/3, based on which, one scissor was seized from his possession vide Ex.P/7, whereas clothes of appellants were seized vide Ex.P/5, however, there is no FSL report on record.