SALIK RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment dated 25.06.2007 passed by the Addl. Sessions Judge, Dindori in Session Trial No. 66/2007 whereby the appellant has been convicted under Sections 302 and 201 of the Indian Penal Code and sentenced to undergo life imprisonment and R.I. for 7 years, respectively with fine of Rs. 200/- (two counts) and default stipulations.

(2.) The prosecution story in brief is that Savitri Bai (since deceased) went missing on 05.03.2007 since 9:00 am from her house. After search, her body was found in Kanist Primary School, Subkhar at 8:00 pm. Marg intimation was registered at police station Dindori. After investigation, it was found that appellant Salik Ram committed murder of Savitri Bai. Charge-sheet was filed against the appellant under Section 302 and 201 of the Indian Penal Code.

(3.) After committal of the case, learned trial Court framed charges under Section 302 and 201 of the Indian Penal Code against the appellant. The appellant abjured guilt and pleaded innocence.