BANDHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is posted today for hearing on IA No.l, application for suspension of sentence and grant of bail. However, with the consent of learned counsel for the parties, we proceed to hear the appeal finally.

(2.) Appellant stands convicted for committing offence under Section 302 of IPC with sentence of life imprisonment and fine of Rs.500/- in default, additional Rl for 6 months.

(3.) The merg intimation (Ex-P-7) was recorded by the concerned Police at about 23:15 Hours on 03.09.2017 on the information supplied by the deceased's son Dil Prasad (PW-2). The Merg Intimation records that the appellant informed Dil Prasad that his father is lying dead near Deogarh Bhalupani Hill Road. On this information, Dil Prasad, Omprakash and the appellant went to the place and witnessed that the body of deceased Balsai had sustained serious injuries over his head, nose and left mandible region.