JAIRAM MOURYA Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) APPELLANT Jairam Mourya stands convicted u/s 302 IPC and sentenced to undergo rigorous imprisonment for life, for commission of murder of deceased Sato Bai, by the sessions Judge, Bastar at Jagdalpur in Sessions trial No. 401/2002 on 2. 4. 2003.

(2.) ON 20. 8. 2002 at about 4. 30 p. m. , deceased Sato Bai had gone to fetch water from a boring in the village. Other ladies of the village namely- Kamla Bai (PW-2), Mangli Bai (PW-7), Rodi Bai (PW-3), Jaiyati Bai (PW-8)and Sayato Bai (PW-9) were also present there. The allegations are that appellant Jairam came there, having a Tangia in his hands, and assaulted the deceased on her neck. The deceased died on the spot. Husband of the "deceased namely Mansingh Dhruw (PW-1)was in a different village. When he returned back, his servant Lachhuram narrated the story to him. He lodged the merg intimation (Ex.-P/1) and the First Information Report (Ex.-P/2) on the same day at about 9. 00 p. m.

(3.) ON such information, the Investigating officer reached to the scene of occurrence on 21. 8. 2002, gave notice (Ex.- P/8) to the panchas, and prepared inquest (Ex.-P/7) on the body of the deceased. The dead body of the deceased was sent for its post-mortem to Civil Hospital, Bhanpuri under requisition ex.-P/9. The post-mortem examination was conducted by Dr. (Smt) A. Kachhap (PW -. 10), who prepared her report Ex.-P/15. She noticed the following external injuries on the body of the deceased: