B.R. Gavai, J. - (1.)The appellant has approached this court being aggrieved by the Judgment and order passed by the High Court of Chattisgarh at Bilaspur in Criminal Appeal No.1072 of 2001 thereby, dismissing the appeal of appellant and confirming the Judgment of conviction and order of sentence as recorded by the Learned Special Judge, Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act and Additional Sessions Judge, Bastar at Jagdalpur (hereinafter referred as 'Trial Court') on 6th September, 2001.
(2.)The prosecution story in brief is thus, Janki Bai is the second wife of the appellant. First wife of the appellant had died. The marriage between the appellant and Janki Bai was solemnized seven years prior to the date of incident. They were having three issues from the wedlock. On 22.7.2000 the appellant had come home in a drunken condition and had a quarrel with Janki Bai. During the quarrel Janki Bai took her two children and went to the house of her brother-in-law. The appellant and their elder son Ajit remained in the house. On 23.7.2000 when she returned to the house, she saw that Ajit was lying on mat and his body was covered with a blanket. Upon removing blanket, she saw Ajit in dead condition. Blood was oozing from his mouth. She called her father-in-law Lakhmu. Injuries were seen on the neck of the deceased. An FIR came to be lodged in Police Station Dantewada by Janki Bai. Upon completion of investigation, chargesheet came to be filed in the Court of Chief Judicial Magistrate, Dantewada, who in turn committed the case to the Court of Sessions Judge, Jagdalpur. The case was received on transfer by the Additional Sessions Judge, Jagdalpur, who conducted the trial. The learned Trial Court passed an order of conviction thereby, convicting the appellant for the offence punishable under section 302 of the IPC and sentenced him to undergo imprisonment for life and to pay fine of Rs.500/- and in default of payment of fine to further undergo R.I. for one year. Being aggrieved thereby, appeal was filed before the High Court of Chattisgarh at Bilaspur. The High Court dismissed the appeal. Hence, the appellant filed the present appeal in this Court.
(3.)The learned Counsel for the appellant submitted that, the Trial Court as well as the High Court have erred in convicting the appellant and dismissing the appeal. It is submitted that, the case rests on circumstantial evidence and the prosecution has utterly failed to prove the incriminating circumstances and in any case has failed to establish the chain of incriminating circumstances, which leads to no other conclusion than the guilt of the appellant. It is further submitted that, the star witness Janki Bai has turned hostile and as such there is no evidence to sustain order of conviction.