SANTOSH @ DHANDHU Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 23.08.2013 passed by learned Sessions Judge, Dindori in Sessions Trial No. 88/12 convicting the appellant under Sections 302 IPC and thereby sentencing him to suffer life imprisonment and fine of Rs. 2000/-; in default further six months R.I., the appellant has taken shelter of this Court by preferring this appeal under Section 374(2) of the Code of Criminal Procedure, 1973

(2.) In brief the case of prosecution is that in the evening at about 5.00 pm. on 16.7.2012 when the complainant Uttam Kumar was in his home, at that juncture one Siddhu Baiga came to his home and informed that appellant had killed his father Udalram (hereinafter referred to as the deceased) as a result of which Uttam Kumar rushed to the spot and found that his father had died. Thereafter he went to lodge the First Information Report in the police station.

(3.) On lodging of the First Information Report the criminal law was triggered and set in motion. The Investigating Agency arrived at the spot; prepared the spot map; seized the dead body and sent it for postmortem; recorded the statement of the witnesses; seized the blood stained clothes and also seized the stone bolder which was used as weapon in the commission of the offence.