NARESH RAI Vs. STATE OF C.G.

JUDGEMENT

(1.) The appellants would call in question the legality and validity of the judgment of conviction and order of sentence dated 14.06.2012 passed by the Additional Sessions Judge, Kunkuri, District Jashpur, C.G., in ST No.58/09, whereby they have been convicted and sentenced as under:

(2.) Appellants Nareshrai and Manpati Bai are husband and wife. Despite being married, Nareshrai wanted to marry deceased Gauri Bai and to achieve the said objective, he brought Gauri Bai to his house and they stayed as husband and wife for about 2 months. As per the statement of PW-12 Champa Bai, appellant No.2 informed her that appellant No.1 is a convict, therefore, she should take back her daughter and thus, the deceased Gauri Bai went back to her house.

(3.) At about 12-1 noon on 22.07.2009 both the appellants and Gauri Bai were in conversation on an agricultural field in the village. On some dispute appellant No.1 picked up an axe and gave repeated blows on the head and neck of the deceased. The deceased died instantly.