BIJO RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This appeal is instituted against the judgment dated 26.5.2010 rendered by the learned Sessions Judge, Chamba Division, Chamba in Sessions Trial No. 2 of 2010 whereby the appellant-accused (hereinafter referred to as the "accused" for brevity sake), who was charged with and tried for offence punishable under section 302 of the Indian Penal Code has been convicted and sentenced to undergo life imprisonment and a fine of Rs. 50,000/- under section 302 of the Indian Penal Code and in default of payment of fine to further undergo imprisonment for a period of one year.

(2.) Case of the prosecution, in a nutshell, is that on 4.10.2009 at about 5.00 P.M., accused was seen administering beatings to deceased Salo Ram. Salo Ram became unconscious and fell on the ground. He was removed to house. Thereafter, he died. The matter was reported to the police. Investigation was conducted. The post-mortem report was obtained. The investigation was completed and the challan was put in the Court after completing all the formalities.

(3.) Prosecution examined as many as 13 witnesses in all to prove its case against the accused. Accused was examined under section 313 of the Code of Criminal Procedure. According to him, he has never administered beatings to Salo Ram nor his death was caused by the beatings administered to Salo Ram. Learned Sessions Judge convicted and sentenced the accused, as noticed hereinabove.