SHIV KUMAR SHARMA,J. - (1.) MUNNA , appellant herein, was put to trial before learned Additional Sessions Judge (Fast Track) Baran, who vide judgment dated June 18, 2002 convicted and sentenced him under Section 302 IPC to suffer imprisonment for life and fine of Rs. 100/ -, in default to further suffer simple imprisonment for one month.
(2.) IT is the prosecution case that on May 7, 2001 around 10.10 PM informant Bhonu (PW. 2) submitted a written report (Ex. P -6) at Police Station Bhanwargarh to the effect that his sister Halki aged 35 years was earlier married to Ranbeer, who deserted her after she gave birth to a son and a daughter. She went in Nata to Munna (appellant) who used to harass her and frequently beat her. It was further stated in the report that on the said day at 12 noon when mother of informant went to meet Halki, she found her new born son under a tree whereas dead body of Halki was lying nearby. On that report a case under Section 302 IPC was registered and investigation commenced. Necessary memos were drawn, statements of witnesses were recorded and after completion of investigation charge sheet was filed against the appellant. In due course the case came up for trial before the learned Additional Sessions Judge (Fast Track) Baran. Charge under Section 302 IPC was framed against the appellant, who denied the charge and claimed trial. The prosecution in support of its case examined as may as 13 witnesses. In the explanation under Section 313 CrPC, the appellant claimed innocence. No witness in support of his defence was however examined. Learned trial Judge on hearing final submissions convicted and sentenced the appellant as indicated herein above. We have heard learned Amicus Curiae and learned Public Prosecutor and with their assistance scanned the material on record. 4. Death of Halki was undeniably homicidal in nature. As per Post Mortem Report (Ex. P -10) following ante mortem injuries were found on the dead body: 1. Lacerated wound vertically 7cm x 2cm x skull deep on Lt. parietal region of scalp 8cm above Lt. ear. 2. Lacerated wound 4cm x 1cm x skull deep Horizontally on parietal bone of both side 20cm above root of nose. 3. Superficial burn 7cm x 4cm on post elbow 4. Superficial burn 5cm x 5cm on post Lt. elbow 5. Superficial burn 5cm x 3cm on Rt. knee 6. Superficial burn 4cm x 2cm on Rt. thigh 7. Superficial burn 4cm x 2cm on Lt. ankle 8. Superficial burn 5cm x 3cm on ant. abdominal wall of spleen area 9. A buster 5cm x 4cm present on umbilicus 10. other small buster 1 x 1cm present on ant.& post abdominal wall. Injury No. 3tol0 are post mortem. In the opinion of Dr. Vishnu Kumar Gupta (PW. 8) the cause of death was coma due to injury to brain matter.
(3.) STRUCTURE of the prosecution case is founded on the sole testimony of Mangli Bai (PW. 5), who in her deposition stated that she had seen appellant inflicting injury with stone on the person of Halki. She however stated in her police statement (Ex. D -3) that when she found Halki lying in the pool of blood. She disowned the police statement.;