CHANDRA SHEKHAR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) This appeal arises out of impugned judgement and order dated 22.07.2008 passed by Additional Sessions Judge, Court No. 2, Deoria in Sessions Trial No. 143 of 2007 convicting accused- appellant, Chandra Shekhar Yadav under Sec. 302 of Penal Code and sentencing him to life imprisonment and a fine of Rs. 20,000.00, in default thereof, to undergo one year additional imprisonment.

(2.) In the present case, name of the deceased is Smt. Malti Devi wife of accused-appellant Chandra Shekhar Yadav. Their marriage was solemnized about 14 years back from the date of incident, i.e. intervening night of 29/30.04.2007 on which date the deceased died unnatural death. FIR Ex.Ka-1 was lodged on 30.04.2007 at 8:45 AM by PW-1, Subhash Yadav, father of the deceased against unknown persons under Sec. 302 of IPC.

(3.) Inquest on the dead body of the deceased was conducted vide Ex. Ka-2 on 30.04.2007 and the dead body was sent for postmortem which was conducted on the same day i.e. 30.4.2007 by (PW-6) Dr. Arvind Kumar Mishra vide Ex. Ka-8.