RAM SINGH KORI Vs. STATE OF U P

JUDGEMENT

(1.) This Jail Appeal has been filed by accused-appellant-Ram Singh Kori through Jail Superintendent, Jhansi against judgement and order dated 20.05.2017 passed by Additional Sessions Judge, (FTC) Court No. 2, Jhansi in Sessions Trial No. 54 of 2013 (State v. Ram Singh Kori) under Section 302 IPC, Police Station, Poonchh, District Jhansi in Case Crime No. 108 of 2011, convicted accused-appellant-Ram Singh Kori under Section 302 IPC and sentenced him to undergo for life imprisonment and Rs. 25,000/- in default of fine, he shall further undergo three months' imprisonment.

(2.) Prosecution story, in brief, is that on 27.06.2011, at about 2:00 p.m., Smt. Prabha Devi went to Tube-well for natural call along with his elder son-Raj aged about 7 years old while Informant, PW-2, was sitting beneath Peepal Tree along with his younger son aged about 5 years. At that time, accused-Ram Singh went towards Tube-well with Axe and, with intention to kill, assaulted Smt. Prabha Devi by Axe. On hearing alarm raised by Smt. Prabha Devi and Raj, PW-2 along with other villagers rushed to spot then accused ran away towards Jungle with blood stained Axe. Smt. Prabha Devi died on spot.

(3.) A Written Tehrir-Ex. Ka-2 was presented by PW-2. On the basis of Written Tehrir, chick FIR Ex. Ka-3 was registered in Police Station concerned by Constable Clerk as Case Crime No. 108 of 2011, under Section 302 IPC against accused person, entry whereof was made in General Diary, copy whereof is Ex. Ka-4.