Gautam Chourdiya - (1.)This appeal arises out of the judgment of conviction and order of sentence dtd. 15/11/2019 passed by the Third Additional Sessions Judge, Durg, District Durg (C.G.) in Sessions Case No. 104 of 2018, whereby the appellant stands convicted and sentenced as under:-
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(2.)Facts of the case, in brief, is that on the basis of information received from complainant Arjun Sonwani (PW-5) that on 24/2/2018 a dead body of unknown woman was found at Village Sweti, side of Chhuhiya Pond in the field of Budharu Satnami, merg was recorded at Police Station Bori. During merg inquiry identification panchnama of dead body was prepared and it was found that dead body was of Ku. Hema Sahu aged about 22 years D/o Chintaram Sahu, resident of Village Dudiya, P.S. Gumka, District Rajnandgaon. During merg inquiry it was also found that the death of the deceased was not under normal circumstances. Inquest over the dead body was prepared vide Ex.-P/6.
(3.)Dead body of the deceased was sent for postmortem examination to Government Hospital, Durg vide Ex.-P/17 A, where the postmortem was conducted by PW-11 Dr. R.K. Nayak who gave his report Ex.-P/22. As per postmortem report (Ex.-P/22), on external examination Doctor PW-11 found that there were stiffness and bluishness on the body of deceased; eyes, mouth were open; skin was loose and there was smell in the body. The Doctor also noticed clotted blood in the mouth and both nostrils; diffuse swelling on the left side of scalp, cheek; left eye was close swelling of both lid; blackishing of skin on left side of face and whole neck. PW-11 opined that cause of death of the deceased was shock due to extensive head injuries. Time elapsed since death could not be decided as body had freezed.