RAMDAS Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has filed this appeal against the judgment dated 16.1.2008 passed by the first Additional Sessions Judge, Sidhi in Sessions Trial No.143/2006, whereby appellant held guilty for commission of offence punishable under Sections 302 and 201 of IPC and awarded sentence of life imprisonment with fine of Rs.500/- and RI for 3 years with fine of Rs.500/- respectively with default stipulations.

(2.) Prosecution story in brief is that the deceased was living in the house of the appellant from last one and a half years. Amratlaldeceased had given Rs.3,000/- to the appellant and the appellant mortgaged his wife to the deceased. The appellant and the deceased used to quarrel with each other. A Panchayat was held in the village.

(3.) The case is based on circumstantial evidence. The trial Court recorded findings to the effect that chain of circumstantial evidence has been proved. First circumstantial evidence that the deceased was living in the house of the appellant because he had given an amount of Rs.3200/- as debt to the appellant and the appellant mortgaged his wife and on this ground the appellant used to quarrel with the deceased. On 04.06.2006 there was quarrel between the appellant and deceased and appellant had beaten the deceased. On the same day, there was quarrel between the appellant and deceased. Appellant had Tangi with him and after the quarrel between the appellant and deceased, nobody had seen the deceased. On 05.06.2006 blood was found in the house of the appellant and the dead body of the deceased was recovered at a distance of 50 meters from the house of the appellant and the articles seized from the house of the appellant. On Blanket, Tangi and others articles human blood was found. Trial Court has observed that the circumstantial evidence is sufficient to convict the appellant for commission of offence of murder.