NEMICHAND RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been preferred against judgment dated 30-10-2014 passed in S.T. No.17/14 by the Additional Sessions Judge, Dhamtari, C.G. convicting the appellant under Section 307 of the and sentencing him with R.I. for 7 years along with fine Rs.200/- with default stipulation.

(2.) The prosecution story, in brief, is this, that sister of complainant Sunita Bhosale (PW-1), i.e., wife of the appellant namely Anita Bhosale (PW-2) had been to her parental house where the appellant arrived on 20-05-2014 who quarreled and objected that his wife has come without his permission and is not coming back. In that incident the appellant also assaulted and injured his wife with hands and fists and then all of a sudden he took out a knife from his pocket and stabbed the victim causing injury to her. The injured was shifted to the hospital for treatment and an unnumbered FIR (Ex.- P/1) was lodged by her, which was later on registered as numbered FIR (Ex.-P/16). The police completed the investigation and charge sheet was filed before the concerned Court.

(3.) The appellant was charged with offence under Section 307 of the IPC to which he denied and prayed for trial. After completion of the prosecution evidence, on being examined under Section 313 of the Cr.P.C. the appellant denied all the incriminating evidence against him and pleaded innocence and false implication. No witness was examined in defence.