RAGHURAM Vs. STATE OF C.G.

JUDGEMENT

(1.) APPELLANT Raghuram stands convicted Under Section 302 IPC and sentenced to undergo rigorous imprisonment for life by the Sessions Judge, Bastar at Jagdalpur (C.G.) in Sessions Trial No. 490/2002 on 22nd of August, 2003.

(2.) THE facts, briefly stated, are as under:

(3.) MS. Minu Banerjee, learned Counsel appearing on behalf of the Appellant, has not disputed the homicidal death of the deceased. Moreover, it comes in the evidence of Lekhram (PW-3) that the deceased was assaulted by the Appellant; the Appellant made extra-judicial confession before Rajuram (PW-1) and the Autopsy Surgeon also found one lacerated wound on the skull of the deceased and opined that the cause of death was extradural and intradural haemorrhage and it was homicidal in nature. Therefore, it was established that the death of the deceased was homicidal in nature.