JANATA RAM DHRUW Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 24-11- 2010 passed by the Additional Sessions Judge, Bhatapara, Dist. Raipur in Sessions Trial No. 20 of 2009 wherein the said Court has convicted the appellant for the commission of offence under Section 304 Part 1 of IPC and sentenced him to undergo RI for seven years and to pay fine of Rs.100/- with default stipulations.

(2.) As per version of prosecution, dead body of deceased Santram was found near the road at village Tonatar to village Purena. Report was lodged on 18-1-2009 by the son of the deceased Santram. On investigation, it is found that the appellant committed murder of deceased Santram. The matter was reported and investigated and after completion of investigation charge sheet was filed, the appellant did not plead guilty and the trial was conducted. After completion of trial, the trial Court convicted and sentenced the appellant as aforementioned.

(3.) Learned counsel for the appellant would submit as under: