(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 21.10.2010 passed by the Sessions Judge, Janjgir Champa, Sessions Division Janjgir Champa (CG) in S.T. No.74/2010 whereby and whereunder the accused/appellant stands convicted for commission of murder of his wife- Manki Bai, under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 2000/-, in default of payment of fine to further undergo R.I. for 3 months.
(2.) As per case of the prosecution, deceased Manki Bai was wife of the appellant. They were residing at village Mohanpur, District Janjgir Champa. On 27.2010, Manki Bai (since deceased) had come to her parental home at village Madhaipur to celebrate the festival. On 4.3.2010, the appellant reached to the parental house of the deceased Manki Bai at village Madhaipur and forcibly tried to lead her to accompany him and when Koushalya Bai, and Shukrawar Singh, who are mother and father of the deceased tried to intervene, the appellant also assaulted them. The appellant carried out Manki Bai to the forest of village Chhata. On 7.3.2010 at about 9-10 am, one Ritu and some other persons found the dead body of Manki Bai at the forest, on which, Jamunabai, sister of the deceased lodged information to Police Station Baloda. Merg was registered vide Ex. P/ Inquest report was prepared and dead body of the deceased was sent for postmortem examination and in autopsy, death of the deceased was found to be homicidal.
(3.) After completion of investigation, charge-sheet was filed against the accused/appellant. The appellant did not plead guilty therefore, trial was conducted. After completion of trial statement of the appellant was recorded under Section 313 Cr.P.C. and after hearing counsel for both the parties, the trial Court convicted and sentenced the appellant as above.