BALAM PANDO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 4th July 2012 passed by learned First Additional Sessions Judge, Manendragarh, Baikunthpur, District- Koriya (CG), in ST No.123 of 2011 whereby and whereunder the appellant/accused has been held guilty of commission of offence under Section 302 IPC and sentenced to undergo rigorous life imprisonment along with fine of Rs.1000/- and in default of payment of fine, additional RI for 3 months.

(2.) Prosecution story, as unfolded from the impugned judgment and the records of the case, is that appellant's wife Rajkumari was found dead in her own house and there were two injuries found on the head. The appellant lodged morgue intimation in Ex.P-21 and thereafter FIR was also registered against the appellant on the allegation that he had assaulted his wife and murdered. Inquest over dead body was prepared and the dead body was sent for postmortem. Dr.R.P. Singh (PW5) conducted postmortem and prepared report in Ex.P-7 in which he opined that death was due to haematoma in the brain caused by injury on the head and it was probably homicidal in nature.

(3.) Upon completion of usual investigation, charge sheet was filed against the appellant. The appellant was charged of commission of offence under Section 302 IPC. The appellant denied the charges and, therefore, he was tried.