RAMBILAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In this criminal appeal, challenge is levied to the judgment of conviction and order of sentence dated 22-5-2001 passed by the Addl. Sessions Judge, Jashpur Nagar, CG in Sessions Trial No. 194/1999 whereby and whereunder he convicted the appellant under Section 307 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and sentenced him to undergo Rigorous Imprisonment for 5 years with a fine of Rs. 500/-, in default of payment of fine, to further undergo RI for 2 months.

(2.) In brief, prosecution case is that complainant Gunjibai is the mother-in-law of appellant. On 9-11-1999 at about 12.00 pm she had gone to see her grand son Butru to the house of the appellant. In front of the door of his house, he caused injuries on her head, below left eye and back by blunt side of an axe. The complainant lodged a report on very day at 16.00 hour which was written in Rojnamcha Sanha. After the inquiry, an FIR was lodged on 14-11-1999 at police station Bageecha. After completion of investigation a charge sheet was filed against him under Section 307 of the IPC. The trial Court framed charge against him under Section 307 of the IPC. He abjured the charge levelled against him and faced trial. To bring home the charge against him, prosecution examined as many as 10 witnesses. The appellant also examined one witness in his defence. After conclusion of the trial, the trial Court convicted and sentenced the appellant as aforesaid.

(3.) Being aggrieved, the appellant has preferred this criminal appeal.